C RAJARAM ADVOCATE Vs. GNCT OF DELHI

JUDGEMENT

(1.) This petition filed in public interest avers that the various authorized car dealers in Delhi impleaded as respondents No.3 to 70, who have also been authorized to register the vehicles sold by them, are in violation of the instructions / guidelines of the respondent No.2 Transport Department, GNCT of Delhi in coercing the purchasers to pay amounts over and above the registration charges which they have been authorized to collect. Notice of the petition was in the first instance issued to the respondent No.1 GNCTD and the respondent No.2 Transport Department only and they were directed to inform whether such practice existed and if so, the steps being taken to curb the same.

(2.) Upon the counsel for the respondents No.1&2 not getting any instructions, the personal appearance of Commissioner (Transport) and Deputy Commissioner (Operations) was directed. Though no notice to the other respondents was issued but the Automobile Traders Association of Delhi stated to be representing most of the car dealers / car manufacturers impleaded as respondents No.3 to 70, applied for intervention and was allowed to intervene.

(3.) The respondent No. 2 i.e. the Transport Department of GNCTD in its counter affidavit has stated: