Shweta Kapoor and Ors. v. The Govt. of NCT of Delhi and Ors. - (High Court of Delhi) (11 Jan 2016)

Delhi High Court refusal to interfere in ‘odd-even’

MANU/DE/0045/2016

Motor Vehicles

In most other decisions the High Court’s refusal to interfere with government policy on its merits and possible alternatives may seem mundane, but it meant the continuation (and natural termination) of the curious (but effective?) ‘odd-even’ vehicle scheme in Delhi. The Court accepted the noble pollution-reducing motives of the policy, its limited lifespan and sufficiency of exemptions, from a detailed analysis of the Delhi government notification. It found no cause to adjudge the “pilot project” unconstitutional, arbitrary or irrational since it was founded on expert knowledge.

Relevant : BALCO Employees' Union Vs. Union of India MANU/SC/0779/2001 Section115 of the Motor Vehicles Act, 1988 Act

Tags : DELHI ODD-EVEN VEHICLE RESTRICTION