West Virginia, Et Al v. EPA, Et Al - (09 Feb 2016)
EPA’s Clean Power Plan suffers setback
MANU/USSC/0012/2016
Environment
The United States Supreme Court took the steam out of the Government’s Clean Power Plan halting enforcement of the same. It stayed the “Carbon Pollution Emission Guidelines for Existing Stationary Sources: Electric Utility Generating Units” till petitions calling for review are disposed. The unenthusiastic response of the Supreme Court to America’s efforts to reducing carbon emissions, particularly from coal-fired power stations, is likely to dampen international efforts towards emissions controls in light of the recent Paris climate talks.
Tags : PARIS CLEAN POWER CARBON EMISSION SUPREME COURT
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