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Supreme CourtFull Bench(1999) 05 SC CK 0077

M.C. Mehta vs Union of India and Others

Supreme Court Of India · Decided on 13 May 1999 · Citation: (1999) 10 JT 144 : (1999) 3 SCALE 501 : (1998) 4 SCALE 18(1) : (1999) 6 SCC 14

HON’BLE JUDGES
A. S. Anand, C.J. · V.N. Khare, J · B.N. Kirpal, J
RESULT
Allowed
CASE NUMBER
Ia No. 61 In Writ Petition (C) No. 13381 Of 1984

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Judgment

6 paragraphs · 304 words
1.

These applications have been filed by DTC, Hindustan Motors Ltd., Association of India automobiles Manufacturers, intervoners/applicants, Department of Transport, Govt. of NCT, Ministry of Transport, Mr. Sunil Kumar Verma and three others, Maruti Udyog Ltd. and Maruti Dealers.

2.

It is clarified that the restrictions on registration imposed by our order dated 29th April 1999 do not apply to the registration of vehicles which are fitted with CNG kits and ply on CNG only.

3.

It is further clarified that the number of vehicles which can be registered, even if they do not conform to Euro I norms till 31st May 1999, is 250 diesel driven vehicles per month and 1250 petrol driven vehicles per month only. With effect from 1st of June, 1999, no vehicle shall be registered unless it conform to Euro 1 norms. Vehicles conforming at least to Euro I norms can, thus, be registered, without any other restriction, between 1st of June 1999 and 31st of March 2000 only but, with effect from 1st April 2000, no vehicle shall be registered unless it conform to Euro II norms.

4.

It is also clarified that Euro I norms for the purpose of this order means India 2000 norms as notified by. Government of India vide G.S.R. No. 493(E) dated 28.8.1997 but those norms would be effective from 1st June 1999.

5.

The restriction imposed by our order dated 29th April 1999 for the application of Euro I and Euro II norms for registration of vehicles would apply with effect from the dates as contained in that order dated 29.4.1999 and remain unaltered and shall be strictly complied with. In all other respects also the order dated 29th April 1999 is c confirmed, till further orders.

6.

List all other connected applications along with the main matter after the summer vacations.