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Judgment
The grievances in the present letter petition made by Mr. C.M. Arora resident of 680-681, Udyog Vihar, Phase-V, Gurgaon, Haryana are that scraping expensive imported diesel and petrol vehicles on the ground of being more than 10 and 15 years old is not correct as they have best engines in the world powering them and the emissions therefrom are lesser as compared to the vehicles manufactured and registered in India. Therefore, imported expensive diesel and petrol vehicles should be allowed to ply in Delhi NCR even if the same are 10 or 15 years Old.
On due consideration of the matter, we are of the opinion that such an application for exemption from the directions given by the Tribunal in its orders dated 11.12.2015 and 10.11.2016 passed in Original application no. 21/2014 titled as Vardhaman Kaushik Vs. Union of India and others is not maintainable. Remedy of the applicant being aggrieved from the above said order is to challenge the same instead of filing application in this Tribunal.
In view of the above, the application is dismissed as being not maintainable.