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Supreme Court in recent case of M.C Mehta v. Union of India on 02/08/2019 [I.A No. 150786 of 2018] gave directions to Government of NCT on registration of new taxi in Delhi NCR.
Court recalls its order date 10.05.2016, in which court has given direction regarding registration of new taxies in the capital region. Referring to that direction No 2& 3 of order date 10.05.2016, court further directed that:
Direction No 2 & 3 of order date 10.05.2016 is that:
Direction No (2) “Registration of new city taxies shall be permitted only if the vehicles operate on dual fuel or petrol or C.N.G. We make it clear that no vehicle shall be registered as a city taxi if it runs on diesel fuel. The competent authorities shall faithfully comply with this direction.”
Direction No (3) “All existing All India Tourist Permit (AITP) taxies operating in the National Capital Region shall be converted into AITP (O) category and will be allowed to operate until such time their existing permits expire by efflux of time. We make it clear that the registering authority shall not renew such permits once they have expired. We also direct that the permission hereby granted shall be subject to the AITP taxies complying with all Government directives concerning security, safety and fare issued from time to time.”
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