M.C. Mehta vs Union Of India & Ors

S. No.,Chassis No.,Engine No.

1.,MAT507210J8H21231,497TC41HRY827988

2,MAT507210J8H21500,497TC41HRY828314

3.,MAT507210J8H20159,497TC41GRY825744

4.,MAT507210J8H21594,497TC41HRY828491

portal of Government of India as on 31.03.2020.,,

We make it clear that no registration of any BSÂIV vehicle be made without our permission because our order is very clear. We request Mr. A.N.S.,,

Nadkarni, learned ASG, to collect the details from all the RTOs throughout India and furnish information that how many vehicles of BSÂIV category",,

are sold and registered after lifting of the lockdown. It is made clear that now no registration and sale of the BSâ€"IV vehicles is permitted.,,

Let the requisite affidavit be filed.,,

List on 19.06.2020 (Friday).,,

IA NOS. 47311 & 47317 OF 2020,,

(Applications for Impleadment and extension of time on behalf of Hero Motocorp Limited),,

The requisite order has been passed on 27.03.2020 by this Court. Therefore, no further orders are required to be passed in these applications. These",,

applications are disposed of in view of the aforesaid order.,,

IA D. NOS. 50346, 50347, 50349 AND 50350 OF 2020",,

(Applications for Directions and permission to appear and argue in person on behalf of Deepak Khosla),,

Considered these applications. There is no merit in the applications, the same are accordingly, dismissed.",,

IA NOS. 48789, 48797, 48790 AND 48798 OF 2020",,

(Applications for Impleadment,Directions and exemption from filing notarized affidavit and court fee on behalf of Autobahn Enterprises Pvt. Ltd.)",,

AND,,

IA NOS. 48800, 48804, 48801 AND 48805 OF 2020",,

(Applications for Impleadment,Directions and exemption from filing notarized affidavit and court fee on behalf of ETCO Motors Pvt. Ltd.)",,

Considered these applications.,,

Applications for impleadment are allowed to the extent of intervention.,,

We have considered these applications and do not find any merit in them. Since the requisite details were not uploaded upto 31.03.2020, there is no",,

question of giving any further permission of registration of such kind of vehicles.,,

These applications are, accordingly, dismissed.",,

IA NOS. 48715 AND 48716 OF 2020,,

(Applications for Intervention and exemption on behalf of Sachin Kalra),,

Considered these applications.,,

Application(s) for intervention is/are allowed.,,

We find no merit in the application, as the registration of old vehicles (BSÂ​IV) cannot be allowed in Delhi.",,

The application(s) is/are dismissed.,,

IA D. NOS. 48256, 48257 AND 48258 OF 2020",,

(Applications for Impleadment, Directions and exemption from filing attested copies of affidavit on behalf of M/s Durgesh Motors Pvt. Ltd.)",,

Considered these applications.,,

Applications for impleadment are allowed to the extent of intervention.,,

We have considered these applications. Since the requisite details were not uploaded upto 31.03.2020, there is no question of giving any further",,

permission of registration of such kind of vehicles.,,

The EÂ​Vahan portal of Government of India cannot be opened after 31.03.2020.,,

We find no merit in these applications, the same are, accordingly, dismissed.",,

IA NOS. 44699 AND 44701 OF 2020,,

(Applications for Directions and exemption from filing Official Translation on behalf of Society of Indian Automobile Manufacturers (SIAM),,

We find no merit in these applications, the same are, accordingly, dismissed.",,

IA NOS. 50075 & 50077 OF 2020,,

(Applications for extension of time and exemption from filing notarized affidavit on behalf of Federation of Automobile Dealers Association),,

Since in the order dated 27.03.2020, it was made clear that there will be no further extension of time, thus, the prayer made for further extension of",,

time is misconceived.,,

There is no merit in these applications, the applications are, hereby dismissed.",,

IA D. NO. 48238 OF 2020,,

(Appln. For Impleadment on behalf of Bird Automative Pvt. Ltd.),,

Heard learned counsel for the applicant(s).,,

The order passed by this Court is clear that in Delhi and NCR, no registration will be allowed. The order dated 27.03.2020 is required to be complied",,

with.,,

We request Mr. A.N.S. Nadkarni, learned Additional Solicitor General of India to ascertain whether the vehicles of Bird Automative Pvt. Ltd. have",,

been registered in violation of our order and place the information before us on 19.06.2020. In case any registration is found to be made, let the details",,

be furnished.,,

List on 19.06.2020 (Friday).,,

I.A.No. 49136/2020 IN C.A. NO.9738/2018 (ITEM NO.302),,

This application will be considered at the time of hearing of Civil Appeal No. 9783 of 2018.,,

List the appeal along with this application in the second week of July, 2020.",,