LAWS(SC)-2021-4-51

M.C. MEHTA Vs. UNION OF INDIA

Decided On April 09, 2021
M.C. MEHTA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) IA NO. 5000/2021 (APPLN. FOR DIRECTIONS ON BEHALF OF NORTH DELHI MUNICIPAL CORPORATION) IN W.P.(C) NO. 13029/1985

(2.) The North Delhi Municipal Corporation has come up with this application seeking to register 2 numbers of CNG BS-IV Tata Trucks with water tankers and 46 CNG BS-IV Auto tippers.

(3.) Since these vehicles are to be put to use for public utility services, the application is allowed as prayed for, following the Order dated 18.09.2020 passed by this Court.