D R THADANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is an Advocate of this Court. He has filed this writ petition claiming inter alia following reliefs :-

(2.) At the outset, however, Mr. Thadani categorically stated that the prayer as regard having different types of registration number plates in terms of the colour in the cars has become infructuous. The contention of the petitioner is that the matter relating to fixation of high security registration/number plates with security system is beyond the rule-making power of the Central Government. According to the petitioner, the provisions of the Motor Vehicles Act, 1988 ( in short, 'the said Act') do not envisage that there should be a separate registration/number plate having regard to the security aspect of the matter. It was contended that safety of a car as contra-distinguished from safety of the owner thereof is not envisaged in the Act.

(3.) Drawing our attention to the provisions of Section 27 of the said Act, the petitioner would contend that the Central Government does not have any power whatsoever to issue the impugned order. It was further submitted that not only the time granted therefor is short even in relation to new vehicles the said registration/number plates are not being fitted. According to the petitioner, the amount required to be spent for the said purpose being about Rs.40,000/- crores, the same must be held to be against the public policy.