As per the case facts appeals were filed under the National Green Tribunal Act One appellant challenged an NGT order that set aside an ex post facto environmental clearance for ... pipelines and storage facilities The core issue involved whether these industrial activities comply with environmental regulations particularly regarding pollution and Coastal Regulation Zone Notifications The question arose whether the NGT's decision to set aside the ex post facto clearance was correct and if the continued use of pipelines and storage facilities was permissible under relevant environmental laws and CRZ Notifications Finally the Supreme Court partly allowed the appeals For pipelines already constructed the Court directed appellants to seek a decision from the relevant District Coastal Zone Management Authority within one month regarding continued use with a decision expected within six weeks Regarding storage tanks appellants were given six months to comply with the NGT's order for demolition The demolition of pipelines awaits the Authority's decision One appellant was also directed to pay compensation if not already done No costs were awarded