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The National Green Tribunal (NGT) raps the Ministry of Road. The bench headed by the Chairperson of NGT Justice Adarsh Kumar Goel said that it is an criminal offence and gives last opportunity to finish the report on the number of vehicles in the proportion of roads by the Secretary of the Ministry of Transport. The Chairperson of the NGT granted the last opportunity as the Ministry of Transport was failed to submit the report on the total number of vehicles that can be permitted in the roads in the National Capital of Country, stating that "It can be clearly observed that the ministry has failed to submit the report as per the requirements by the order passed by Tribunal, which has resulted into the violation hence a criminal offence".
The honorable in the recent order also stated that "It seems that the Ministry has failed to submit the report which has led the Tribunal to take some serious actions and hence we grant the Secretary of the Ministry of transport to submit the report within one month of time , failing to which will led to violation and a Criminal Offence". The Tribunal also observed that "it has asked the ministry to conduct the research and submit in October last year and the matter was to be considered before Tribunal in September 29, 2019 but as there was no report submitted by the Ministry that led to adjourned the matter Thrice".
Noting the adverse impact of vehicular emissions on the air quality, the NGT had directed the transport ministry to conduct a study on the number of vehicles which can be allowable within the urban center in proportion to the capability of the roads. According to NGT the amount of idle parked Cars in the roads has led to huge amount of Congestion and hence adding to Air Pollution , these parking are not Authorized and are also illegal.
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