Supreme Court: The Bench comprising of AK Sikri and Ashok Bhushan, JJ., had modified one of the directions by NGT concerning the conversion of vehicles plying at the Indira Gandhi International Airport to CNG.

National Green Tribunal along with several directions had also issued a direction stating that “All the coaches/buses and other vehicles plying at the airport should be CNG and must comply with the prescribed emission standards. Non-CNG buses/coaches or other vehicles plying at the airport should be converted to CNG.”

The grievance submitted by the appellants was that the other vehicles apart from the buses and coaches were also directed to be converted into CNG mode.  One of the points in this regard was that there are a few specialized vehicles which cannot be converted into CNG mode at all.

Therefore, the Supreme Court bench decided in this regard that the grievance was justified and the direction issued by NGT was deemed to be modified accordingly. [Narangs International Hotels (P) Ltd. v. Society for Protection of Culture Heritage Environment Traditions and Promotions of National Awareness,2018 SCC OnLine SC 998, Order dated 06-08-2018]

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