Supreme Court: The 2-Judge Bench comprising of Madan B. Lokur and Deepak Gupta, JJ., passed an order by accepting certain exemptions in regard to the “odd-even scheme” that had been implemented in Delhi by the order of NGT.
ASG had placed upon a grievance stating that “there shall be no exemption to any persons, officer and individual and the two-wheelers from the scope of the odd-even scheme.” Further, he submitted that women and two-wheelers may be granted an exemption too.
Therefore, the Supreme Court accepting the submissions of the ASG in regard to the exemptions in certain cases stayed the operation of the direction mentioned in respect of women and two-wheelers. [Government (NCT of Delhi) v. Vardhman Kaushik, 2018 SCC OnLine SC 1543, Order dated 17-09-2018]
Great..