- (1.) The petitioner, a senior citizen, is the owner of Mercedes Benz car bearing registration No. DL-3CQ-3467 registered with the Road Transport Authority, Delhi on 08th May, 2000. The petitioner who was earlier residing in Delhi, shifted to Kottayam in Kerala one year back along with his Mercedes Benz car.
(2.) On 10th May, 2015, the petitioner applied for No Objection Certificate (NOC) to the Road Transport Authority, Delhi for registering his car at Kerala. However, no action has been taken by the Road Transport Authority, Delhi whereupon the petitioner filed this writ petition seeking NOC for registration by Road Transport Authority, Kerala.
(3.) Mr. Peeyoosh Kalra, learned additional standing counsel for GNCTD, submits that petitioner's car is more than 15 years old and, therefore, the car has to be re-registered before the issuance of NOC. It is submitted that vide order dated 26th November, 2014, the National Green Tribunal has directed that the vehicles more than 15 years old are not permitted to ply in Delhi. The National Green Tribunal has further directed the Authority not to issue/renew registration of vehicles which are more than 15 years old.;