GNLU Centre for Environment and Sustainable Development (GCESD) is one of the centre of excellence under the umbrella of Gujarat National Law University. GCESD has organised “National Conference on Environmental Law” on 7-8 April 2018 at GNLU.

        The Conference was aimed to discuss and deliberate by experts on various contemporary issues. It was aimed to provide a platform for numerous stakeholders in the field of environment and sustainable development to put forward their thoughts and share knowledge. This Conference was attended by academicians, professionals and policymakers across the nation. The best-selected papers were blindly reviewed twice, revised and edited in the form of this edited book.

        This edited book is organised in a thematic system into four main sections: (1) Legislature and Regulatory Framework (Chapters 1—); (2) Global Environmental Governance (Chapters 8—); (3) Urban Planning, Environment and Technology (Chapters 13—); and (4) Wildlife and Biodiversity (Chapters 16—).

        This edited book aims to create awareness amongst the academicians, professionals and policymakers about the recent changes in the environment and its regulatory aspects along with enhancement of the understanding of the various principles in national laws.

Table of Contents:

Section I — LEGISLATURE AND REGULATORY FRAMEWORK

1. Effectiveness of Carbon Markets: From Kyoto to Paris and Beyond

2. Trading in Pollution: The Future of Clean Development Mechanism Measures and Carbon Trading in Post-Kyoto Protocol Era

3. Constitutional Limitations on Environment Governance in India: A Study

4. Finance Act, 2017: A Step towards Environmental Crisis

5. Farmers versus the State: A Crop Burning Liability Conundrum

6. Transboundary Environmental Harm: State Responsibility v. State Sovereignty-What prevails?

7. Transboundary Environmental Harm and Environmental Impact Assessment: A Concoction for a Better Prospect

Section II — GLOBAL ENVIRONMENTAL GOVERNANCE

8. State Sovereignty v. State Responsibility in the Context of Transboundary Environmental Harm: Where to Draw the Line

9. Transboundary Environmental Harm: State Responsibility v. State Sovereignty

10. The Mutual International-Transboundary Quandary: Responsibility v. Sovereignty

11. Shale Gas and Hydraulic Fracturing: An Indian Perspective

12. The Great Delhi Smog: Who is Responsible?

Section III — URBAN PLANNING, ENVIRONMENT AND TECHNOLOGY

13. Balancing the Beam: Smart City v. Sustainable City

14. Biotechnology and Bioremediation — Development or Destruction

15. Solid Waste Management in India: Challenges and Potential Measures

Section IV — WILDLIFE AND BIODIVERSITY

16. Kanwar Lake: The Saga of the Slow and Continuous Death of Asia’s Largest Freshwater Oxbow Lake

17. Transboundary Harm in the Context of Migratory Species


Get You Copy Soon!

Have a look at the following link:

Environmental Law: Contemporary Issues

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