Surendra Kumar Shukla vs State Of U.P. And 2 Others
2016 Latest Caselaw 4876 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 2152 of 2016
 

 
Petitioner :- Surendra Kumar Shukla
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Balendra Deo Misra,Shiv Mani Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Kaushal Jayendra Thaker,J.

1. Called in revised. None appeared to press the writ petition. In the circumstances, we ourselves have perused the record.

2. By means of this writ petition, petitioner has sought following reliefs:-

"(i) Issue a writ, order or direction, in the nature of certiorari declaring Section 10 (b) of U.P. Motor Vehicles Taxation (Amendment) Act, 2009 as ultra vires.

(ii) Issue a writ order or direction, in the nature of certiorari to quashing the impugned notice dated 22.01.2015 issued by Taxation Officer, Gorakhpur (Annexure No. -1) to this writ petition.

(iii) Issue a writ order or direction, in the nature of mandamus directing the respondents to accept the balance tax in easy installments and exempt the penalty as provided under Rule 24 of the U.P. Motor Vehicles Taxation Rules, 1998.

(iv) Issue a writ, order or direction, in the nature of mandamus directing the respondents to decide waiver application of the petitioner dated 12.12.2015 regarding the waiver of penalty."

3. Having gone through the entire writ petition, we do not find any ground entitling the petitioner for grant of any of above reliefs. No interference, therefore, is called for.

4. Dismissed.

5. Interim order, if any, stands vacated.

Order Date :- 4.8.2016

Pravin