National Green Tribunal
Tsunami On Roads Through Dr Sanjay ... vs Ministry Of Road Transport And Highways on 10 January, 2025
Item No. 12 Court No. 2
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 638/2024
Tsunami on Roads through
Dr. Sanjay Kulshresthra Applicant
Versus
Ministry of Road Transport & Highways & Ors. Respondent(s)
Date of hearing: 10.01.2025
CORAM: HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Applicant: Ms. Ritika Vohra, Adv.
Respondent: Mr. Gigi. C. George, Adv. for M/o Roadways
Mr. Bharvi Thakur, Adv. for R - 3
Mr. Jitendra Bharti, Adv. for R - 4
ORDER
1. The prayers made in this Original Application (hereinafter referred to as "OA") read as under:
"[1] in order to control severe vehicular pollution kindly Pass direction to respondents to pass an appropriate order by exercising their powers conferred by clauses (a) and (b) of section 14 of the Energy Conservation Act, 2001 (52 of 2001) to kindly implement star rating system of cars from five star to one star on the basis of fuel efficiency [vehicle's fuel consumption in liters of fuel per 100 km and its emissions of carbon dioxide (CO2) in gm/km].
[2] Pass such other order or orders as this Hon'ble Chairman may deem fit and proper in the facts and circumstances of the present case."
2. The Energy Conservation Act, 2001 is not one of the statutes mentioned in Schedule-I of National Green Tribunal Act, 2010 (hereinafter referred to as "NGT Act, 2010") for enforcement whereof Tribunal may entertain an OA under Section 14 of NGT Act, 2010.
13. Learned Counsel appearing for Applicant wants some time to prepare the matter on this aspect.
4. As prayed, put up on 17.01.2025.
Sudhir Agarwal, JM Dr. A. Senthil Vel, EM January 10, 2025 Original Application No. 638/2024 dv 2