Karunesh Kumar Katiyar vs State Of U.P. And 2 Others
2022 Latest Caselaw 8736 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT TAX No. - 1020 of 2022
 

 
Petitioner :- Karunesh Kumar Katiyar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anand Mohan Pandey,Shivendra Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

Heard Sri Anand Mohan Pandey, learned counsel for the petitioner and Sri B.P. Singh Kachhawah, learned standing counsel for the State-respondents.

This writ petition has been filed praying for the following relief:-

i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to consider and decide the matter of the petitioner and direct the authorities to accept the road tax, penalty and interest amounts in easy installments and further provide the fitness certificate etc. to the petitioner in respect of vehicle Truck No. UP75AT-3835 forthwith or within stipulated period as fixed by this Hon'be Court"

Learned counsel for the petitioner states that petitioner wants to pay the dues of the tax under U.P. Motor Vehicle Taxation Act, 1997 in installments.

Learned Standing Counsel states that a Government Scheme/G.O. dated 27/28.06.2022 has been promulgated by the State Government and the petitioner may take the benefit thereof.

Sri Anand Mohan Pandey, learned counsel for the petitioner and Sri B.P. Singh Kachhawah, learned standing counsel for the State-respondents jointly submit that the controversy is covered by judgment dated 11.07.2022 passed by this Court in WRIT TAX No. - 918 of 2022 (Rohit Singh vs. State Of U.P. And 3 Others) and, therefore, the writ petition may also be disposed off in terms of the said judgment.

In view of the aforesaid, this writ petition is disposed off in terms of the aforesaid judgment in the case of Rohit Singh (supra).

Order Date :- 1.8.2022

T.S.