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Judgment
Amit Rawal, J
The grievance of the petitioner is against the action of the RTO in directing the petitioner to follow the uniform colour code and also remove the fancy and music system installed in the stage carriage permit.
Counsel for the petitioner submits that at the time of inspection, the driver was also not in possession of the driving licence which actually he has but the condition of colour code may be deferred.
Learned Government Pleader submits that the notification promulgated by the Government regarding the change of colour code has already been upheld by this Court. Therefore, it cannot be deferred by adopting a pick and choose policy.
I have heard the learned counsel for the petitioner and appraised the paperbook and of the view that there is no force and merit in the contentions for issuing directions to the respondents permitting the petitioner to ply the vehicle without adopting the uniform colour code owing to the fact that the said notification has already been upheld by this Court. The petitioner has already undertaken before this Court for removal of the fancy light and music system as also driver would be in possession of all the requisite documents much less would follow the uniform code. In case the petitioner changes the colour code, he will be at liberty to submit a request for inspection of the vehicle and thereafter the directions issued by the respondents interdicting the plying of the aforementioned vehicle can be recalled.
Writ petition with the aforementioned observations stands disposed of.