M C MEHTA Vs. UNION OF INDIA
LAWS(SC)-2003-5-11
SUPREME COURT OF INDIA
Decided on May 10,2003

M.C.MEHTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Affidavits have been filed by the Executive Director, Oil coordination Committee, established by the Ministry of Petroleum and Natural Gas and by the Additional Director (Transport) , National Capital Territory of Delhi.
(2.) In partial modification of our order dated 5th May, 2000. We direct the Ministry of Petroleum and Natural Gas to ensure that : (I) Petrol with 0. 05% sulphur content is made available in National capital Region (NCR) by 31st May, 2000. (Ii) Petrol with 1% Benzene content is made available in National capital Territory (NCT) , Delhi by 1st October, 2000. (Iii) Petrol with 1% Benzene content is made available in NCR by 31st march, 2001. (Iv) Diesel with 0. 05 % sulphur content is made available in NCT, Delhi by 31st December, 2000. (V) Diesel with 0. 05% sulphur content is made available in NCR by 3oth June, 2001. LA. No. 54
(3.) After considering Bhure Lai Committee's Report and hearing learned counsel for the parties, in modification of this Court's order dated 13th may, 1999, we permit registration of CNG kit fitted commercial vehicles, which have duel fuel mode facility, with petrol tanks of the following capacity : (A) Four wheelers 5 ltr. (B) Three wheelers 3 ltr. (C) Two weelers 2 ltr.;


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