Manik Chand vs State Of U P And 2 Others
2022 Latest Caselaw 6557 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT TAX No. - 935 of 2022
 

 
Petitioner :- Manik Chand
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Rajesh Kumar Bind
 
Counsel for Respondent :- C.S.C.,Pranjal Mehrotra
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

Heard learned counsel for the petitioner, Sri B.P. Singh Kachhawah, learned Standing Counsel for the State-respondents and Sri Pranjal Mehrotra, learned counsel for the respondent no.3.

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

"i. issue a writ order or direction in the nature of certiorari for quashing the impugned recovery order dated 04.05.2022 issued by the respondent no. 2, (Annexure No. 3 to this petition);

ii. issue, a writ, order or direction in the nature of Mandamus directing the respondent no. 2 not to interfere/harass the petitioner in peaceful life and liberty of the petitioner."

Contention of the petitioner is that since Vehicle bearing Registration No. U.P. 86 H 9820 was re-possessed by the respondent no.3 in the month of May, 2012 and it has not been returned to him so far, therefore, the petitioner is not liable to pay tax under U.P. Motor Vehicle Taxation Act, 1997 for the period during which the vehicle in question remained in possession of the respondent no.3. He relied upon judgment of Hon'ble Supreme Court dated 22.02.2022 in Civil Appeal No. 1217 of 2022 (Mahendra & Mahendra Finance Service Limited Versus State of U.P. and others). He further submits that even the respondent no.2 has issued recovery notice dated 4.5.2022 to the petitioner requiring him to deposit the amount of tax for the period 1.4.2011 to 27.3.2022.

Considering the facts and circumstances of the case and without expressing any opinion on merits of the case of the petitioner, we dispose of this writ petition giving liberty to the petitioner to submit an objection before the respondent no. 2 within three weeks from today along with a certified copy of this order and in the event such an objection is submitted within stipulated period, the respondent no. 2 shall decide it in accordance with law after affording reasonable opportunity of hearing to the petitioner and the respondent no. 3/financer, within next five weeks.

For a period of eight weeks or till the order is passed by the respondent no.2, whichever is earlier, no coercive action shall be taken against the petitioner pursuant to the impugned demand notice.

Order Date :- 12.7.2022

A. V. Singh