- (1.) Heard learned counsel for the parties. Delay condoned.
(2.) The issue raised in these matters relates to the sale of small 4-wheelers with a mass upto to 1500 kg and quadricycles. According to the original writ petitioners, safety and emission standards must be first laid down before the vehicles of this nature are introduced in the market. If it is not so done, it may endanger safety of all concerned. The High Court has passed interim order(s) directing the Central Government not to permit the Auto manufacturers to release and sell such vehicles. Some of the matters stand transferred to this Court and treated as transferred cases.
(3.) When the matter(s) came up for hearing before this Court on 09.12.2015, attention of the Court was drawn to Central Motor Vehicles Rules, 1989. Rule 2(1) of the said Rules defines category M1 motor vehicles. Rule 2(2) defines quadricycles. Learned counsel for the petitioners submitted that there was an attempt to reduce the rigor of standards for the quadricycles which was not desirable. It was noted by this Court that the Union of India was considering the issue of safety and emission standards in the light of the Tyagi Committee Report.;