LexM.C.MEHTA versus UNION OF INDIA & ORS.
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[2015] 10 S.C.R. 1101 M.C.MEHTA ,.. v. UNION OF INDIA & ORS. I.A. Nos.366, 367, 368, 370, 371, 372 in l.A.No.365 in l.A.No.345, l.A.No.369, 373, 374 in I.A. No.366 in I.A. No.365 in I.A. No.345 in Writ Petition (Civil) No.13029/1985 WITH Writ Petition (Civil) No.817 of 2015 WITH Writ Petition (Civil) No.116 of 2013 AND Writ Petition (Civil) No. 728 of 2015 DECEMBER 16, 2015 [T. S. THAKUR, CJI, A.K. SIKRI AND R. BANUMATHI, JJ.] A B c D Environment- High pollution in the city-Delhi- Issuance E of certain directions to bring down pollution level in Delhi - Vehicle not bound for Delhi would not be allowed to enter from N. H.-8-Rajokri and N. H. -1-Kundli borcler and traffic from these points to be diverted to bypass Delhi through such F alternative routes stipulated by government- Empty/unladen vehicles bound for Delhi, to enter Delhi on payment of the Environment Compensation Charge-ECG @ Rs. 7001- and Rs. 13001- per vehicle depending upon its category ".'" For Delhi bound vehicles loaded with goods, ECG would be twice G the charge stipulated - However, those registered in the year 2005 or earlier would not qualify for such entry-As regards, diesel vehicles, registration of SUVs and private cars of the capacity of 2000 CC and above using diesel as fuel banned H 1102 SUPREME COURT REPORTS [2015] 10 S.C.R. . A in the NCR upto 31.03.2016-All taxis in the NCTof Delhi, plying under city permits to move to C.N.G. by 01.03.2016- Further to reduce pollution, Government of NCT of Delhi to take immediate steps for repair of pavements, construction of pavements as also for procurement of vacuum cleaning B vehicles for use on Delhi roads expeditiously by 01.04.2016 - Enforcement agencies concerned to put curtains and other devices at construction sites - State Government, the local bodies and the institutions generating solid waste to rriake proper arrangements for disposal of such waste in a scientific C way without causing any environment hazard- Said steps to .be taken in the right earnest. D E F M. C. Mehta v. Union of India and Others (2003) 10 sec 561 - referred to. Case Law Reference (2003) 10 sec 561 referred to. Para 6 CIVIL ORIGINAL JURISDICTION: l:A. Nos.366, 367, 368, 370, 371, 372 in l.A.No.365 in l.A.No.345, l.A.No.369, 373, 374 in I.A. No.366 in I.A. No.365 in I.A. No.345 in WP(Civil) No.13029/1985 [Under Article 32 of the Constitution of India] WITH Writ Petition (C) Nos. 116/2013, 817 and 728 of2015 Ranjit Kumar, SG, Pinky Anand, Tushar Mehta, ASGs, G Harish N. Salve (A.C.), V Moahan, Dushyant Shyam Divan, J. N. Dubey, Aparajita Singh (A.C.), A.D.N. Rao (A.C.), Sidhartha Choudhary (A.C.), Jatin Zaveri, TanmayaAgarwal, Arti Singh, Pooja Dhar, Meenakshi Grover, Ajay Sharma, Rashmi Malhotra, Harpreet S. Sadhu, Kaushal Yadav, Mukul Singh, H S.N. Terdal, B. Krishna Prasad, Wasim S. Qadri, Ajay Sharma, M.C. MEHTA v. UNION OF INDIA & ORS.. 1103 Zaid Ali, Tamim Qadri, D. S. Mahra, Praveen Swarup, Prabal A B.,Ajay Bansal, GauravYadava, Praveen Swarup, Sandeep Narain, Chirag M. Shroff, Rohit Kumar, Bhaskar Das, Ashwin Reddy, Swati Vaibhav, Neel Kamal Mishra, Anurag Dubey, Meenesh Dubey, Rajesh Pandey, S. R. Setia, D. N. Setia, D. N. Goburdhun, Abhishek Aggarwal, Lal Ramtiamma, Vijay B Panjwani for the appearing parties. M.C. Mehta (Petitioner- In- Person). The Order of the Court was delivered c ORDER 1. We had by our order dated gth October, 2015 issued certain directions, aimed at mitigating the hardship which the people living in Delhi undergo having regard to the high of D pollution in the city that has earned to it the dubious reputation of being the most polluted city in the world. We had among others directed the following measures to be taken: (1) The Governments of the States of Uttar Pradesh, E Haryana and Rajasthan shall take steps to ensure that commercial traffic for destinations other than Delhi use alternative routes and to ens.ure that in the course of implementation of the said direction no traffic jams and other inconvenience is caused to the public. F (2) The Government of NCT of Delhi shall direct issue advertisements to inform commercial traffic of the bypass routes and the imposition of the ECC imposed by this Court for entry of the vehicles into Delhi. G (3) The toll.collectors shall put in place Radio Frequency Identification (RFID) systems at their own costs at nine main entry points in the city
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