ROSE RUTH BHENGRA Vs. LALIT KUMAR SAHU

JUDGEMENT

(1.) By way of all these writ petitions, the petitioners, who are owners of the respective vehicles, have challenged the Notification No.1183 (E) dated 29/12/2016 issued by the Ministry of Road Transport and Highways, New Delhi, Government of India amending Rule 81 of the Central Vehicle Rules, 1989 (for short 'the Rules') levying additional fees of fifty rupees for renewal of fitness certificate for each day of delay after expiry of fitness certificate which was incorporated at Column No.3 at Sl. No.11 of the table.

(2.) A batch of similar writ petitions were disposed of by this Court on 01.02.2019 vide common judgment in W.P.(C) No.14114 of 2018 (Dinabandhu Sahoo vs. Union of India and others). The said judgment is reproduced hereunder:

(3.) Since the issue involved in the present writ petitions are similar to that of W.P.(C) No. 14114 of 2018 (Dinabandhu Sahoo vs. Union of India and others) and batch of writ petitions, all these present writ petitions are disposed of in terms of the common judgment passed on 01.02.2019 by this Court in W.P.(C) No. 14114 of 2018 and batch of writ petitions.