Delhi High Court: The Delhi High Court vide its order dated 06.01.2016 asked the Government of NCT of Delhi whether it is feasible to restrict the period of operation of Odd-Even Scheme to one week instead of continuing the same till 15.01.2016.
The court further directed for the submission of a statement of the daily based data regarding the vehicular pollution in Delhi during the period from 1st January, 2016 to 7th January, 2016 in comparison with the data of the vehicular pollution before the enforcement of the Odd-Even Scheme before the next date of hearing as fixed at 08.01.16. [Shweta Kapoor v. Gove of NCT of Delhi, Order dated January 06, 2016]