I S GOEL Vs. COMMISSIONER TRANSPORT

JUDGEMENT

(1.) The vehicular pollution in Delhi became a major environmental problem and the Supreme Court considered its impact in public interest petitions filed to control such pollution. In WP(C) 13029/85 M.C. Mehta v. Union of India & Ors., directions were issued for conversion to CNG fuel for plying buses. The life span of these commercial vehicles was also specified as eight years.

(2.) The result of the directions passed by the Supreme Court was that the prohibited vehicles had to stop plying w.e.f. 1.4.2000. The concerned Department of the Government of NCT of Delhi thus issued orders to the owners of such vehicles and one such letter issued to the petitioners is as under:

(3.) Public notices were also issued for all such vehicles to be taken off the road and to remove outside the jurisdiction of the National Capital Territory of Delhi. No Objection Certificate was to be issued on deposit of certain documents for such transfer. The public advertisement was in the following terms: