SHRIMANKAR GAS CAR SERVICES Vs. STATE OF DELHI

JUDGEMENT

(1.) Rule: With the consent of the parties this petition is being heard and disposed of at the admission stage itself in view of the urgency of the subject matter.

(2.) This writ petition contends as under :-

(3.) This writ petition challenges the Letter dated 29.6.2001 passed by the Transport Deptt. of Delhi Administration, i.e., respondent No.2 by which the petitioner was forbidden from retrofitting any vehicle manufactured after 31.5.99 on an interpretation of Rule 115 B of Motor Vehicles Rules which interpretation was occasioned and indeed guided by the correspondence between respondent Nos. 1 & 2 and respondent No.3-Union of India. Apart from challenging the legality of the aforesaid Letter dated 29.6.2001, which according to the petitioner, is based on a misreading and misunderstanding of Rule 115 B, the petitioner has also challenged the bona fides occasioning the said Letter which plea is based on Para 3 of the impugned Letter dated 29.6.2001 which reads as under: