BHANU PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This Public Interest Litigation has been filed praying that notification dtd. 22/1/2018 be declared ultra vires as direction is confined to deregistration of the diesel vehicles only, which are 10 years more and upto 15 years and not for petrol vehicles.

(3.) This petition is devoid of any merit. No material has been placed on record as to on what basis the petitioner claims that the diesel vehicle and petrol vehicle both have similar combustion value and degree of pollution with the same age.