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SC Bars Action Against 10-Yr Diesel & 15-Yr Petrol Vehicle Owners in Delhi NCR - (13 Aug 2025)

ENVIRONMENT

The Supreme Court has directed no coercive action against owners of 10-year-old diesel and 15-year-old petrol vehicles in Delhi NCR. The order came in the MC Mehta case amid Delhi Government’s review plea of the 2018 ban.

Tags : SUPREME COURT   VEHICLE BAN   DIESEL VEHICLES   PETROL VEHICLES   DELHI NCR   ENVIRONMENTAL LAW  

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