D.N.PATEL,J. - (1.) This writ petition has been preferred with the following prayers : "(i) For the issuance of an appropriate writ/order/direction, commanding upon the respondents to forthwith implement the directions of the Central Government under the Environment Protection Act, 1986, all its rules, the Air (Prevention of Central of Pollution) Act 1981, its rules as also under the Motor Vehicles Act 1988 in so far as they relate to standards of environment pollution caused by automobiles, other vehicles and generators both diesel and petrol and to strictly enforce the pollution norms as laid down under schedule 3 and schedule 4 of the Environment (Protection) Rules, 1986 and to forthwith ban plying of air polluting vehicles in the city limits of Ranchi, Dhanbad, Jamshedpur, Bokaro, Hazaribagh and Dumka to permit registration and running of only such commercial vehicles as comply the requirement of clean fuel vehicles; And/or (ii) For the issuance of any other appropriate writ/order/direction for doing conscionable justice to the petitioner."
(2.) Having heard counsels for both sides and looking to the facts and circumstances of the case, it appears that there are several orders passed by this Court right from the year, 2012 onwards which are relevant for the disposal of this writ petition. Order no.47 dated 17th April, 2012 was passed by the Division Bench of this Court by which a Committee has been constituted to look into the matter of pollution more particularly, the vehicular pollution and to suggest solutions for overcoming the problems of pollution and traffic.
(3.) It further appears from the facts of the case that vide Order no. 48 dated 15th May, 2012, directions were issued that auto rickshaws, which are more than 10 years old, not to be given permit to ply within the Municipal limit. Such type of directions have been given which are mainly on the basis of the report given by the Committee.;