SHAMEENA YAHIYA Vs. JOINT TRANSPORT OFFICER,

JUDGEMENT

(1.) The petitioners in these writ petitions are aggrieved by the non-issuance of registration certificate in respect of the respective vehicles purchased by them prior to 31/03/2020. The date is of significance since the vehicles comply with only BS-IV norms.

(2.) The Apex Court, as per order dated 13/08/2020 in W.P.(C).No.13029/1985 has clarified that, vehicles sold prior to 31/03/2020 and in respect of which the details have been uploaded in the e-vahan portal and temporary registrations made, can be permitted to be registered. It is not in dispute that the vehicles which are the subject matter of these writ petitions, conform with the said requirements.

(3.) It is pointed out by the Senior Government Pleader as well as by the Standing Counsel for NIC that, pursuant to the directions of the Apex Court prohibiting registration of BS-IV vehicles after 31/03/2020, the site was closed and registration could not be done.