Establishment

The National Green Tribunal was established on October 18, 2010, under the National Green Tribunal Act, 2010. It was formed to address the growing need for a specialized forum to handle environmental issues, as India faced increasing environmental challenges. The tribunal was created as part of India’s efforts to ensure that environmental laws are followed in a more effective and timely manner. The Principal Bench of the tribunal is functional at New Delhi and four Zonal Benches are functional at Bhopal, Pune, Kolkata and Chennai.

Mandate and Functions

The main objectives and functions of the NGT are to:

1. Adjudicate on Environmental Disputes: It primarily hears cases concerning environmental laws, such as the violation of environmental regulations, pollution control, and forest conservation.
2. Environmental Protection: The NGT has the power to hear cases concerning violations of the laws related to the protection of the environment, including issues related to air and water pollution, wildlife protection, and forest conservation.
3. Settlement of Disputes: It is designed to provide a forum for the rapid resolution of disputes that affect the environment, promoting the sustainable use of natural resources and maintaining ecological balance.
4. Enforcement of Environmental Laws: The NGT has been granted the authority to impose penalties, fines, or compensation orders in cases of violations of environmental laws. It can also issue directives to authorities or parties to take corrective action.
5. Environmental Compensation: It can determine the compensation for environmental damage caused by individuals, organizations, or the state. This includes damage to air, water, and soil quality, as well as the loss of biodiversity.

Jurisdiction

The National Green Tribunal has jurisdiction over all cases in civil nature involving environmental issues, which include:

• Violation of environmental laws: Cases where individuals, companies, or government authorities violate environmental protection laws.
• Environmental degradation: Cases relating to the protection of the environment, including air, water, forest, and soil pollution.
• Restoration and Compensation: The tribunal is authorized to direct parties to restore environmental conditions and to ensure payment of compensation for environmental damage.

Vision of International Conference

The environment stands at a critical juncture in human history. As the world grapples with climate change, resource depletion, and environmental degradation, urgent action is required to secure a sustainable future. This International Conference on the Environment seeks to address the most pressing environmental challenges of our time, with the aim of fostering global collaboration, sharing innovative solutions, and inspiring transformative change.

This International Conference is typically a global gathering where experts, policymakers, environmentalists, researchers, activists, students and other stakeholders from India and abroad will come together to discuss pressing environmental issues, share knowledge, and collaborate on solutions to the challenges facing our planet. This conference provides a platform for cross-border discussions on climate change, sustainability, environmental conservation, policy, and innovation. Holding such conferences are important because environmental problems are global in nature, and solutions often require international cooperation. By gathering leaders from various sectors and countries, these conferences facilitate the exchange of ideas and help shape future global strategies for tackling environmental challenges