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Judgment
Prayer in this application is to cancel registration of 15 Diesel vehicles belonging to Ruchit Bansal of Bansal Transport Co. and 10 belonging to Rajpal Khatri of M/s Rajpal Khatri, details of which are as follows:
#
Truck Type
GVW
Reg. No.
Reg. Date
1.
Tata LPT 2518 CR
25000 kgs.
DL1GC7676
11.06.2018
2.
Tata LPT 2518 CR
25000 kgs.
DL1GC7677
11.06.2018
3.
Tata LPT 3118 CR
31000 kgs.
DL1GC7704
11.06.2018
4.
Tata LPT 2518 CR
25000 kgs.
DL1GC7709
11.06.2018
5.
Tata LPT 3118 CR
31000 kgs.
DL1GC7719
11.06.2018
6.
Tata LPT 2518 CR
25000 kgs.
DL1GC7747
24.09.2018
7.
Tata LPT 3118 CR
31000 kgs.
DL1GC7753
24.09.2018
8.
Tata LPT 3718 CR
37000 kgs.
DL1GC8131
03.01.2020
9.
Tata LPT 3718 CR
37000 kgs.
DL1GC8141
03.01.2020
10.
Tata LPT 3118 CR
31000 kgs.
DL1GC8149
03.01.2020
11.
Tata LPT 3718 CR
37000 kgs.
DL1GC8158
03.01.2020
12.
Tata LPT 3118 CR
31000 kgs.
DL1GC8183
03.01.2020
13.
Tata LPT 3718 CR
37000 kgs.
DL1GC8186
03.01.2020
14.
Tata LPT 3118 CR
31000 kgs.
DL1GC8193
03.01.2020
15.
Tata LPT 3118 CR
31000 kgs.
DL1GC8194
03.01.2020
#
Truck Type
GVW
Reg. No.
Reg. Date
1.
Tata LPT 2518 CR
25000 kgs.
DL1GC7773
25.09.2018
2.
Tata LPT 2518 CR
25000 kgs.
DL1GC7825
25.09.2018
3.
Ashok Leyland 3118
31000 kgs.
DL1GC8145
14.01.2020
4.
Ashok Leyland 3118
31000 kgs.
DL1GC8164
14.01.2020
5.
Ashok Leyland 3718
31000 kgs.
DL1GC8169
14.01.2020
6.
Ashok Leyland 3118
31000 kgs.
DL1GC8173
14.01.2020
7.
Ashok Leyland 3718
37000 kgs.
DL1GC8175
14.01.2020
8.
Ashok Leyland 3118
31000 kgs.
DL1GC8157
14.01.2020
9.
Tata LPT 3718 CR
37000 kgs.
DL1GC8204
14.01.2020
10.
Tata LPT 3718 CR
37000 kgs.
DL1GC8206
14.01.2020
According to the applicant, registration of these vehicles is in violation of order of this Tribunal dated 11.12.2015, in OA No.21/2014 (Vardhaman Kaushik v. UOI) read with subsequent orders in M.A. No.12/2018 (30.01.2018) and M.A. Nos.1046-1047/2018 (27.07.2018). The said orders have been misused for seeking registration. The applicants have filed W.P. (C) No. 11749/2022 a Writ Petition in the same matter in Delhi High Court which is pending.
We have considered the matter. While we are not inclined to entertain the application in view of pendency of the matter in the High Court and also in absence of any material showing violation of environmental norms and also in absence of latest position under orders of Hon’ble Supreme on the subject of permissibility of registration of BS-IV diesel vehicles. However, without expressing any opinion on merits, we relegate the applicants to their remedy before the Secretary, Transport Department, Delhi Government who may look into the matter after giving opportunity of being heard to the affected parties and take decision within three months.
The application is disposed of.
All pending IAs will also stand disposed of.
A copy of this order be forwarded to respondents by e-mail for compliance. The applicant may also serve the said respondents with paper book and a copy of this order and file affidavit of service within one week.