Delhi High Court: The Division Bench comprising of ACJ Gita Mittal and C Hari Shankar J., decided in a petition filed by an activist group ‘Nyayabhoomi’ that every vehicle in Delhi has to comply with the Motor Vehicles Act, 1988.
In a move to eradicate the VVIP culture, the Delhi High Court issued that all the VVIP ’s including the President, Vice-President, Governor’s and Lt. Governor should get number plates on their cars. No exception has been laid own for the same, as till now the cars of President, Vice-President, and other Constitutional authorities had only the state emblem of India in place of the number plates.
The High Court has directed the Centre and the Delhi Government to ensure that all official cars used by them should get registered at the earliest.
[Source: Financial Express]
