SHASHI KANT GUPTA, J. - (1.) AS the point involved in these three writ petitions are one and same, they are taken up together for disposal by this common judgment and order. The writ petition No. 1177 of 2006 is being treated as leading case and reference of facts of the above writ petition are sufficient to decide all the three cases.
(2.) THIS writ petition has been filed, interalia, for the following reliefs : "(i) to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 19.5.2006. (ii) to issue a writ, order or direction in the nature of certiorari quashing the impugned recovery citation dated 22.12.2005. (iii) to issue a writ, order or direction in the nature of certiorari quashing the ex-parte order dated 20.5.2005. (iv) to issue a writ, order or direction in the nature of certiorari quashing the circular dated 19.7.2000 and direction dated 12.9.2003. (iii) to issue a writ, order or direction in the nature of mandamus directing the respondent No. 3 to not charge any amount of penalty on the basis of direction dated 12.9.2003 (Annexure-3)." In writ petitions No. 1760 of 2006 and 1812 of 2006 a prayer for replacing the vehicle covered by permit by Higher Model Vehicle is also there.
(3.) BACKGROUND facts as enumerated in the present writ petition No. 1177 of 2006 are as follows;;