Subhash Yadav vs Union Of India And 2 Others
2019 Latest Caselaw 3366 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 6262 of 2019
 

 
Petitioner :- Subhash Yadav
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Shailendra Kumar Singh
 
Counsel for Respondent :- A.S.G.I.,C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Heard Sri Shailendra Kumar Singh, learned counsel for the petitioner, Sri R.K. Jaiswal has appeared for respondent no. 1 and learned Standing counsel for respondent nos. 2 and 3.

The petitioner is aggrieved with the realization of additional fee in pursuance of Rule 81 of the Motor Vehicles Rules, 1989 as amended from time to time.

The submission is that the aforesaid rule has already been struck down by the Division Bench of Madras High Court vide judgment and order dated 03.04.2017 and as such the respondents cannot realize any dues. Similar writ petitions have already been entertained by this Court wherein the interim order has been passed staying the realization of the additional amount.

In view of the aforesaid facts and circumstances we direct the learned counsel for the respondents to file counter affidavit within a month, two weeks' thereafter allowed to the learned counsel for the petitioner to file rejoinder affidavit.

List for admission for final disposal on the expiry of the aforesaid period.

Until further order of this Court, no additional fee shall be realized from the petitioner in pursuance to the amended Rule 81 of the aforesaid Rules.

Order Date :- 23.4.2019

Pramod Tripathi