Environmental Protection Act/Rules, 1986:

S.5(3)-Notification dated 19.2.91-Coastal Regulation Zones- Prohibiting certain activities therein Implementation of the Notification- Not following guidelines Notice to coastal States and Union Territories Management Plans submitted by some States and not others No challenge made to the main notification Continued infringement of the law and tolerance of such violations of law not only renders legal provisions nugatory Such tolerance by Enforcement authorities also encourages lawlessness and it cannot be tolerated in a civilized society-Vohra Committec Report in this regard discussed Central Government's power under paragraph 7 sub-paragraph (1) item (i) Held arbitrary uncanalized, unguided Hence quashed Implementation of the Notification-Duty of Central Government, State Governments and Union Territories-Directions given.