Sandeep Kumar Dwivedi vs State Of U.P. And 2 Others
2022 Latest Caselaw 7694 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- WRIT TAX No. - 967 of 2022
 

 
Petitioner :- Sandeep Kumar Dwivedi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Divendu Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Chandra Kumar Rai,J.

Heard Sri Divendu Tripathi, learned counsel for the petitioner and the learned standing counsel.

This writ petition has been filed praying for the following reliefs:

"(i) To issue a writ, order or direction in the nature of Mandamus, commanding the Respondent No.3 to consider and decide the Representation dated 27.6.2022 of the petitioner, filed under the provisions of the Rule 24 of the U.P. Motor Vehicle Taxation Rules, 1998, expeditiously within such reasonable time frame as this Hon'ble Court may deems just and proper;

(ii) To issue a writ, order or direction in the nature of Mandamus, commanding the Respondent No.3 to accept the principal amount of Rs.110110/- in installment;

(iii) To issue a writ, order or direction in the nature of Mandamus, commanding the Respondent No.3 to issue certificate of fitness and certificate of all India permit for transportation;

(iv) To pass such other writ, order or direction as the Hon'ble Court may deem it in the facts and circumstances of the instant matter, so as to protect the rights and interests of the petitioner;

(v) Award the costs of the writ petition to the petitioner.

Learned counsel for the parties jointly submit that the controversy is covered by the judgment of this Court dated 11.7.2022 in Writ Tax No.918 of 2022 (Rohit Singh vs. State of U.P. an 3 Others) and the notification dated 27/28.6.2022 referred in the aforesaid judgment.

In view of aforesaid, the petitioner may approach the respondent no.3 in terms of the Scheme for redressal of his grievance in respect of his vehicle bearing Registration No. UP-70-FT-0177. It is expected that if application is filed by the petitioner in terms of the aforesaid Scheme dated 27/28.6.2022, the respondent no.3 shall take appropriate action in accordance with law expeditiously.

The writ petition is disposed off accordingly..

Order Date :- 21.7.2022

C.Prakash