Srilakshminarasimhas Transport vs The State Of Andhra Pradesh
2022 Latest Caselaw 1911 AP

           THE HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                              W.P.No.10780 of 2022

ORDER

The petitioner, who owns goods carriage vehicle bearing

No.AP27TY2077 was called upon to pay an amount of Rs.74,700/- towards

tax arrears penalty and quarterly tax payable for the present quarter up to

31.03.2021. Aggrieved by the said demand, the petitioner had given

representation on 04.04.2022. As the said representation given for

exemption from payment of tax has not been considered, the petitioner

has approached this Court by way of the present writ petition.

In view of the judgment of this Court dated 01.09.2021 in

W.P.No.13780 of 2020 and batch, this writ petition is disposed of with a

direction to the Deputy Transport Commissioner, Prakasam District to

consider the said representation dated 04.04.2022 and pass orders within

a period of three weeks from the date of receipt of this order. There shall

be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand

closed.

__________________________ R. RAGHUNANDAN RAO, J.

20th April, 2022 Js.

RRR,J W.P.No.10780 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.10780 of 2022

20th April, 2022

Js