M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Rawal, learned Additional Solicitor General submits that in case engines of buses are converted to CNG Fuel by any Company, like M/s. Nugas technologies India Pvt. Ltd. , which company is in possession of a valid certificate issued by indian Institute of Petroleum, Dehradun or automotive Research Association of India, pune, those buses shall be permitted to be registered in the NCT region, provided for conversion certified technology has been used. At the time of seeking registration, a statement from the company concerned, that it is in possession of a valid certificate and has used certified technology for conversion, will be produced before the registration Authorities.

(2.) The matter shall come up for further hearing on 27/2/2001 at 2 p. m.

(3.) In the meanwhile, we wish to re-emphasis that the directions issued by the court on 28/6/1998 are not relaxed in any manner and all concerned must take steps to comply with those directions to avoid causing inconvenience to the general public.