V.K. Shukla, J. - (1.) Arvind Kumar s/o Baljeet Singh is before this Court assailing the validity of the order dated 23.1.2017 passed by the District Magistrate, Meerut, requisitioning the vehicle of petitioner being XUV 500 of Mahindra & Mahindra Ltd. having registration no. UP-15 BA 1972 for being used in Legislative Assembly elections.
(2.) On presentation of present writ petition, petitioner has been submitting before this Court that he is a practising advocate at District Court Meerut and he is owner of the vehicle being XUV 500 of Mahindra & Mahindra Ltd. having registration no. UP-15 BA 1972 and District Magistrate, Meerut, on 23.1.2017, has proceeded to pass an order requisitioning the aforementioned vehicle and in the said direction has asked the petitioner to surrender the possession and control of the said vehicle on 7.2.2017 at 10.00 AM at Kailsah Prakash Stadium, Meerut in purported exercise of authority conferred under Section 160 of the Representation of People Act, 1951 (hereinafter referred to as 1951 Act).
(3.) Petitioner submits that Section 160 of 1951 Act does not authorize the District Magistrate to requisition private vehicle in question and, in view of this, entire proceedings, that have been so undertaken, are totally without jurisdiction and complete transgression and overstepping of the authority conferred under Section 160 of 1951 Act and coupled with this in case such an action is permitted to stand, it proceeds to violate the provisions of Motor Vehicle Act, 1988.;