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In March this year, the German automobile company, Volkswagen was imposed with a fine of 100 crore rupees for causing damage to the environment as a consequence of using cheap and non-original devices its cars by the Chairperson of NGT Justice AK Goel. The order was challenged by the Supreme Court after the fine was increased to 500 crore.
The counsel for Volkswagen, Abhishek Singhvi, contended that, the National Green Tribunal had not considered its own report which had not found any violations on the part of Volkswagen along with the fact he said that there were other manufacturers who indulged in greater violations that the said brand.
The Supreme Court passed the order saying that no coercive steps could be taken against Volkswagen.
If the history of this is to be traced, it has to go back to 2015, where Volkswagen was found to have used cheat devices in its vehicles which enabled the emission of Nitrogen Oxide over the prescribed standards emission of pollutants. The Automotive Research Association of India (ARAI) it had been tested that these vehicles emitted five to nine times in excess of the permitted levels. In furtherance of this the National Green Tribunal was approached for the ban of this vehicle, due to the violation of the pollution norms. The Committee which was appointed by the NGT levied a fine of 171 crore for causing air pollution in Delhi for the emission of Nitrogen Oxide.
This order by the Supreme Court again proves that no judicial or quasi-judicial body is absolute and there can be questions raised against it for justice.
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