- (1.) Both the petitioners who are students of law of the University of Allahabad have brought focus on the manner in which registration plates are used on motor vehicles.
(2.) The Central Motor Vehicles Rules, 1989 provide in Rule 50 the form and manner of display of registration marks on motor vehicles and in Rule 51 the size of letters and numerals of the registration mark.
(3.) According to the petitioners, in the absence of uniformity, the registration plates which are being used on motor vehicles do not follow any consistent pattern. The registration plates carry references to the names of the holder and very often, occupation. The averments contained in para 11 of the writ petition are as follows: "That it has now become a tendency or a regular practice used by owners of motor vehicles to use the name tags of Govt. Offices, posts and the most commonly used are Bharat Sarkar, Uttar Pradesh Sarkar, Advocate, Police, Army etc. Due to this practice the mischievous persons use such name tags of offices in order to abscond from police or from the eyes of general public and leaves a bad imprint on the general public that particular office is bad, take the example of name tag of High Court, Advocate, which is the most abused one among other tags. Even every second or third person is using the tag of High Court or Advocate, which is prohibited. This practice of using tag is now common and there is also a need to put curb on such illegal practices.";