- (1.) This order is in continuation of the orders dated 30th August, 2011 and 13th October, 2011. The directions contained in these orders shall be mutatis mutandis applicable with the directions contained in the present order.
(2.) Despite the above orders of this Court, majority of the States have not fully implemented the scheme regulating issuance and fixation of High Security Registration Plates (HSRP). From the affidavits filed on behalf of the respective States, it is clear that they have not been vigilant enough to take appropriate steps for initiation and completion of the HSRP scheme and, in any case, not with required expeditiousness. On 25th November, 2011, we heard the learned counsel appearing for different States and perused the affidavits placed on record. However, some of the States have not even been courteous enough to file affidavits of compliance and have orally prayed for extension of time. In these circumstances, it has become necessary for us to deal individually with the case of each State. Andaman & Nicobar Islands (Union Territory)
(3.) As per the affidavit, Andaman & Nicobar administration has already finalized and signed the agreement for awarding the contract to the successful bidder on 21st October, 2011 and the work was to be commenced within 30 days of signing of this contract which has not commenced as yet. They prayed for further extension of time to complete the implementation of the scheme. As prayed, we grant period upto 31st March, 2012 for the Union Territory to complete the implementation of the scheme without fail. Andhra Pradesh;