M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(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.