POONAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed as a public interest litigation. The issue involved relates to the emblem on registration plates of the Chicles.

(2.) Realising the need to have stricter norms to ensure greater security against car thefts and the consequential crimes committed using stolen cars, the Government of India has amended Rule 50 of the Motor Vehicles Rules . New specifications are provided for high security registration plates. In this respect, the Government of India has issued four Notifications which are as under:

(3.) The first notification of 28th March, 2001 brought an amendment in Rule 50 of the Rules and set out the broad security fixtures of the new registration plates. The second notification dated 22nd August, 2001 brought into force the Motor Vehicles (New High Security Registration Plates) Order, 2001 from 28th September, 2001. This was amended by the notification dated 16th October, 2001. These notifications regulate the specific aspect of the High Security Registration Plates.