Supreme Court: While hearing a petition with respect to the hardship which the people living in Delhi undergo having regard to the high of pollution in the city, T.S Thakur, CJI. , A.K. Sikri and R. Banumathi, JJ. directed various measures to be undertaken by the Government and local bodies concerned.
Noted Counsel Harish Salve appearing as amicus argued on various issues including maintenance of high pollution levels inspite of imposition of Environment Compensation Charge (ECC) and diversion of commercial vehicles/trucks to alternates routes, moving of taxis like OLA and UBER to CNG, banning registration of SUVs and private cars of the capacity of 2000 cc, introduction of vacuum cleaners to prevent dust on the roads and proper disposal of solid wastes.
In lieu of consensus between the two parties on the aforementioned issues, the Court issued suitable directions and for other issues which were not heard, the Court has adjourned the matter to 5th January 2016. [M.C. Mehta V. Union of India, 2015 SCC OnLine SC 1327, decided on December 16, 2015]
