Jung Bahadur & Anr. vs State Of U.P. Thru. Secretary, ...
2015 Latest Caselaw 3458 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

A.F.R.
 
Court No. - 4
 

 
Case :- MISC. BENCH No. - 9917 of 2015
 

 
Petitioner :- Jung Bahadur & Anr.
 
Respondent :- State Of U.P. Thru. Secretary, Deptt. Of Transport & 2 Ors.
 
Counsel for Petitioner :- Srees Kumar Srivastava,Akash Dikshit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Attau Rahman Masoodi,J.

Heard learned Counsel for the petitioners and the learned Standing Counsel Sri Manish Mishra.

This matter had been adjourned to enable the learned Standing Counsel to obtain instructions.

The challenge raised in this petition was to prohibit the respondents from charging one time road tax from the owners of such vehicles under the Government Order dated 31.7.2015 which, according to Section 4 of the U.P. Motor Vehicle Taxation Act, 1997, are not liable for such one time imposition regarding transport vehicles as involved in the present case. It is also urged that imposition of tax can be by way of a Gazette Notification and not through a Government Order or an executive instruction.

Learned Standing Counsel has produced the following Government Order dated 23.10.2015, which is extracted hereunder:-

"la&109 ('kk0) lk0 [email protected]

la[;k [email protected]&4&2015&8 (19)@09Vhl

izs"kd]

eqgEen v[kykd [kkW]

fo'ks"k lfpo]

mRrj izns'k 'kkluA

lsok esa]

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m0iz0 y[kuÅA

ifjogu vuqHkkx&4 y[kuÅ% fnukad 23 vDVwcj] 2015

fo"k;%- foRrh; vko';drk ds n`f"Vxr ifjogu ;kuksa es ,deq'r dj vnk;xh ds laca/k esaA

egksn;]

mi;ZqDr fo"k;d vius i= la[;k [email protected]@ 2015&140 [email protected] 09&15] fnukad 29-09-2015 dk d`i;k lanHkZ xzg.k djus dk d"V djsa] ftlds }kjk 'kklukns'k la[;k [email protected]@rhl&4&09&8 ¼19½@09] fnukad 31-07-2015 dks dfri; [email protected] ,slksfl,'ku }kjk iqjkus okguksa ds laca/k esa ,d eq'r dj vnk;xh ds fo:) vkifRr izLrqr fd;s tkus ds dkj.k la'kksf/kr fd;s tkus dk vuqjks/k fd;k x;k gSA

2& bl laca/k esa eq>s ;g dgus dk funsZ'k gqvk gS fd lE;d fopkjksijkUr mDr lanHkZ esa 'kklukns'k la[;k [email protected]@rhl&4& 09&8¼19½@09] fnukad 31-07-2015 dks fujLr fd;s tkus dk fu.kZ; fy;k x;k gSA

Hkonh;

eqgEen v[kykd [kkW]

fo'ks"k lfpoA"

According to the said Government Order, the earlier Government Order dated 31.7.2015 which is under challenge has already been annulled. Consequently, in view of the withdrawal of the Government Order dated 31.7.2015, the cause of action of the petitioner in the present writ petition does not survive.

The writ petition is, accordingly, consigned to records as infructuous in view of the aforesaid development.

Order Date :- 27.10.2015

Irshad