National Green Tribunal Act, 2010 – ss. 2(1)(c), (m), 3, 14,15, 19, 20, 22-24 – Blanket directions issued by National GreenTribunal (NGT) that motor vehicles not displaying valid PollutionUnder Control (PUC) Certificate would suffer suspension/revocationof Registration Certificate, and would also be debarred from beingsupplied fuel – Review – Rejected – On appeal, held: Stoppage ofsupply of fuel to vehicles not complying with the requirement tohave and/or display a valid PUC Certificate is not contemplatedeither in the 1989 Rules or in the NGT Act – Tribunal had no powerto pass orders directing the State Government to issue orders/instructions/directions to dealers, outlets and petrol pumps not tosupply fuel to vehicles without PUC Certificate – Further, Tribunalalso had no power to direct the State to deposit Rs.25 crores tosecure compliance with its order – Such an order should not havebeen passed in review when the initial order did not contain anysuch direction – Impugned orders set aside to the extent issuingaforesaid directions to the State – However, State to strictly implementcompliance of rr.115, 116 and penalize all those contravening –Motor Vehicles Act, 1988 – Motor Vehicles Rules, 1989 – rr.115,116 –Air (Prevention and Control of Pollution) Act, 1981 – ss.2,16, 17, 20, 39, 41, 52 – Environment Protection Act, 1986 – ss.3, 5,7, 10, 11, 15, 17-19, 23, 24 – Environmental Law.