LexMANINDERJIT SINGH BITTA versus UNION OF INDIA & ORS.
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[2008] 7 S.C.R 1182 ~ A MANINDERJIT SINGH BITTA V. UNION OF INDIA & ORS. (Writ Petition (Civil) No. 51 O of 2005) B MAY 8, 2008 4 [DR. ARIJIT PASAYAT, C.K. THAKKER AND LOKESHWAR SINGH PANTA, JJ.] Motor Vehicles Rules, 1989 - r 50 - Scheme of High c Security Registration Plate (HSRP) - Introduction of, by amendment of r 50 and by issuing Notifications - Norms for the scheme fixed by Supreme Court in the judgment passed in *Association of registration Plates case - Writ petition before Supreme court seeking implementation of the judgment - Held: Scheme was introduced in view of public safety and D security of citizens - Direction to states and Union Territories ' to take definite decisions regarrfing giving effect to amended r 50 and scheme of HSRP Writ petition was filed before this court seeking E implementation of the judgment passed in *Association of Registration Plates v. Union of India and drs. whereby norms ·- of having High Security Registration Plate (HSRP) has been fixed. It was contended that despite the judgment , the scheme of HSRP was yet not implemented. F Disposing of the appeal, the Court ~ HELD: The High Security Registration Plate Scheme (HSRP) appears to have been introduced keeping in view the public safety and security of the citizens. It appears that some of the States have not yet floated the tenders G and in some cases after the tenders have been floated there appears to be no noticeable progress. It would be in the interest of all concerned, if the States and the Union ,. Territories take definite decision as to whether there is need for giving effect to the amended Rule 50 of Motor H 1182 MANINDERJIT SINGH BITTA v UNION OF INDIA & 1183 ORS. [DR. ARIJIT PASAYAT, J.] Vehicles Rules 1989 and the Scheme of HSRP and tile A modalities to be followed. Let necessary decisions be taken, if not already taken, within a period of six months from the date of this decision. While taking the decision the aspects highlighted by this Court in the decision in *Association of Registration Plates shall be kept in view. B [Paras 5, 6, 8 and 9) [1190-B,E,F,G] *Association of Registration Plates vs. Union of India and Ors. 2005 (1) SCC 679 - referred to. CIVIL ORIGINAL JURISDICTION: Writ Petition (Civil) No. c 510 of 2005. Vikas Singh, ASG, K.N. Balgopal, Adv. Genl. Mukul Rohtagi, S.K. Dubey, V.A. Bobde, Sunita Sharma, W.A. Qadri, D.S. Mahra, B. Krishna Prasad, G. Prakash, Arputham Aruna & f Co. Hemantika Wahi, Anil Katiyar, V.G. Pragasam, Krishnanand D Pandeya, Sanjay R. Hegde, ViV.rant Yadav, Amit Kr. Chawla, Ramesh S. Jadhav, Anis Suhrawardy. S. Mehdi Imam, Tabrez Ahmad, Radha Shyam Jena, Aruneshwar Gupta, Ranjan Mukherjee, B.S. Banthia, Vikas Upadhyay, Avijit Bhattacharjee, R. Satish, Gopal Singh, Rajesh Srivastava, Ramesh Babu M.R., E D. Bharthi Reddy, Kamini Jaiswal, B.B. Singh, Arun K. Sinha, Anurab Choudhary, Saket Singh, Neena Singh, Vikas Mehta, T.V. George, A. Subhashini, Khwairakpam Nabin Singh, Ratan Kumar Choudhuri, Binod K. Upadhyay, Mis Corporate Law ... Group, Reena Singh, Vivek Singh, Jatinder Kumar Bhatia, S. F Balaji, Madhusmita Bora, Ritu Raj, Anil Shrivastav, U. Hazarika, Satya Mitra, Sumita Hazarika, Pramod Swarup, A. Mariarputham (for Mis. Aruputham Aruna & Co.), K.N. Madhusoodhanan, Pragya Baghel, Nabin Sharma and Riku Sharma (for M/s. Corporate Law Group) for the Appearing G parties. The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J. 1. This Writ Petition is purported to have been filed in Public Interest. The prayer essentially is H 1184 SUPREME COURT REPORTS [2008] 7 S.C.R. A implementation by the State and Union Territories of the judgment of this Court in Association of Registration Plates v. Union of India & Ors. [2005(1) SCC 679]. By the said judgment terms and conditions of notices inviting tenders from manufacturers for the purpose of implementing Section 41 (6) B of the Motor Vehicles Act, 1988 (in short the 'Act') and Huie 50 of the Motor Vehicles Rule, 1989 (in short the 'Rules') were considered. Grievance is made that though in the aforesaid judgment the norms were fixed and the desirability of having the High Security Registration Plate (in short the 'HSRP') has c been highlighted nothing concrete has been done. According to the petitioner, in order to curb the growing menace of crime and terrorist activities using motor vehicles as a tool, the Central govern
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