NIPUN MALHOTRA Vs. GOVERNMENT OF DELHI NCT

JUDGEMENT

(1.) Sh. Peeyosh Kalra, the learned Addl. Standing Counsel appearing for the Govt. of NCT of Delhi on instructions states that the proposal to allow the vehicles with odd and even numbered registration plates to run on alternate days is yet to be finalized and for the said purpose, the Government has been taking into consideration the views from various Ss. of the society.

(2.) Since the petitioner herein has raised several issues about the impact of the proposed ban on the rights of the disabled to travel without encumbrance on the designated days, we direct that the respondent shall take into consideration the contents of this writ petition while formulating the scheme if any for ban of odd -even numbered vehicles.

(3.) Call on 06.01.2016.