NEW INDIA ASSURANCE CO LTD Vs. RAKESH AHUJA

JUDGEMENT

(1.) VIDE order dated 3rd December, 2009, this Court constituted a Committee comprising of Mr. Arun Mohan, Senior Advocate, Ms. Rajdipa Behura, Advocate, joint Commissioner of Police (Northern-Range), Mr. Vikas Pahwa, Additional standing Counsel for Delhi Police and Mr. Atul Nanda, Standing Counsel for union of India to draw up a mechanism for prosecution of the fake driving licence holders/forgers and to make Delhi roads safe by ensuring that the fake driving licence holders do not drive on Delhi roads any more.

(2.) THE aforesaid Committee held a meeting at Delhi Police Headquarters on 14th december, 2009. The meeting was attended by the DCPs of all the Districts and the representatives of all the seventeen Insurance Companies. The minutes of the meeting have been submitted by Mr. Vikas Pahwa, Additional Standing Counsel for Delhi Police.

(3.) THE report of the Committee contained in the said minutes of the meeting has been examined and based on that, the following directions are hereby passed:-