Orissa High Court
Unknown vs Union Of on 16 November, 2020
Bench: Mohammad Rafiq, B.R. Sarangi
W.P.(C) No.9786 of 2020
HON'BLE THE CHIEF JUSTICE MR. MOHAMMAD RAFIQ
HON'BLE DR. JUSTICE B.R. SARANGI
02. 16.11.2020 Mr. K.C. Dash, Advocate : For the Petitioner
Mr. P. Behera, Standing Counsel : For O.P. Nos.2 & 3
(Transport Department)
ORDER
Heard learned counsel for the parties by Video Conferencing mode.
2. By way of this writ petition, the petitioner has prayed to quash the Notification No. G.S.R. 1183 (E) dated 29.12.2016 (Annexure-2) issued by the Ministry of Road Transport and Highways, New Delhi, Government of India amending Rule 81 of the Central Motor Vehicle Rules, 1989 for levy of additional fees of three hundred rupees for renewal of certificate of registration for each month of delay after expiry of registration certificate, which was incorporated under entry at Sl. No.4 of the table and to direct opposite party no.3 to renew the R.C. Book without payment of additional fee of Rs.300/- per month.
3. A batch of similar writ petitions were disposed of by this Court vide common judgments dated 01.02.2019 passed in W.P.(C) No.14114 of 2018 (Dinabandhu Sahoo vs. Union of India and others) and 13.12.2019 passed in W.P.(C) No.18124 of 2019 (Anirudha Kumar Dash vs. Union of India and others).
4. Since the issue involved in the present writ petition is squarely covered to that of W.P.(C) No.14114/2018 and W.P.(C) No.18124/2019, this Writ Petition is disposed of at the stage of admission in terms of the said common judgments dated -2- 01.02.2019 passed in W.P.(C) No.14114 of 2018 and 13.12.2019 passed in W.P.(C) No.18124/2019.
Learned counsel may utilize the soft copy of this order available in the High Court's website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587, dated 25.03.2020.
(Dr. B.R. Sarangi) (Mohammad Rafiq)
Judge Chief Justice
MP/SKG