Madhya Pradesh High Court: In a writ petition filed against people violating the Motor Vehicles Act, 1988 (‘MV Act’), the Division Bench of Vivek Rusia and Binod Kumar Dwivedi, JJ., directed the Regional Transport Officer and Deputy Commissioner of Police (Traffic) to immediately act against those vehicles that were violating the notice/circular dated 01-03-2025.
The Court issued notice to the respondents. Furthermore, the Court stated that although the petitioner had not requested any interim relief, it directed the Regional Transport Officer and the Deputy Commissioner of Police (Traffic) to immediately take action against the vehicles that were violating the notice/circular dated 01-03-2025.
The Court also directed all the owners of the private vehicles to immediately remove the flashing lights and sirens, and change their number plates as per the provisions of the MV Act, which specifies the size, font, and colour of the number plate, within one week. Furthermore, they were directed to remove the extra plate attached above or below the number plate, except for police vehicles and government vehicles.
[Mahesh Garg v. State of Madhya Pradesh, 2025 SCC OnLine MP 5443, decided on 31-07-2025]
Advocates who appeared in this case :
For the petitioner: Shri Manish Yadav
