MURALEEDHARAN Vs. REGISTERING AUTHORITY, REGIONAL TRANSPORT OFFICE

JUDGEMENT

(1.) [WP(C) Nos. 8481/2022, 8491/2022, 8654/2022] The petitioner purchased three vehicles. He submitted applications seeking for change of class of vehicles as an educational institution bus. Question arose as to whether compliance with the AIS standards as prescribed in Rule 125(C) of the Central Motor Vehicles Act is required.

(2.) In W.A.No. 1678 of 2018 and connected cases, a Division Bench of this Court, interpreting Rule 125C of the Central Motor Vehicles Rules and the applicability of AIS:052 to existing models of vehicles, held,

(3.) In the light of the law as laid down by this Court in W.A. No. 1678/2018, if there has been no replacement/ rebuilding of the body of a vehicle, the model of which is prior to 1/10/2014, the question of compliance with AIS:052 Code does not arise.