Citation : 2016 Latest Caselaw 7495 Bom
Judgement Date : 20 December, 2016
wp6875.15.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO.6875/2015
PETITIONER: Berar Regular Motors Services through
its Proprietor Sajid Ali, Aged 54 years,
Occ.- business, R/o Zakir Hussain Ward,
Garg Colony, Betul, Distt.- Betul, Madhya Pradesh.
...VERSUS...
RESPONDENTS : 1. State of Maharashtra, through its
Secretary, State Transport Authority,
Maharashtra State, Mumbai.
2. Commissioner Transport, Administrative
Building, 3rd and 4th Floor, Bandra (East),
Mumbai -51.
3. Regional Transport Officer, Nagpur (Rural),
Lal Godown, Indora Square, Infront of Police
Head Quarter, Nagpur.
4. The Secretary, State Transport Authority,
Moti Mahal, Gwalior, Madhya Pradesh.
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Shri Rahul Khade, Advocate for petitioner
Mrs. B.H. Dangre, G.P. for respondent nos.1 to 3
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CORAM : SMT. VASANTI A NAIK, AND
MRS. SWAPNA JOSHI, JJ.
DATE : 20.12.2016
ORAL JUDGMENT (PER : SMT. VASANTI A. NAIK, J.)
Heard.
The issue involved in this case was also involved in a bunch
of writ petitions bearing Writ Petition No.4098/2014 and others and the
wp6875.15.odt
Division Bench at Aurangabad has, by the judgment, dated 11.3.2016
allowed the writ petitions after declaring that the respondents have no
authority in law to levy and demand the passenger tax @ 70% of the load
factor of the seating capacity of the passenger transport vehicle. It appears
that while allowing those writ petitions, the State Government was
directed to adjust the amount that was deposited by the petitioners in
those writ petitions, in terms of the interim order towards the tax payable
in future. Since the issue involved in this writ petition and the decided
writ petitions is identical, it would be necessary to pass a similar order in
this writ petition.
Hence, for the reasons recorded in the judgment, dated
11.3.2016 in the bunch of writ petitions bearing Writ Petition
No.4098/2014 and others, it is hereby declared that the respondents do
not have any authority in law to levy and demand the passenger tax
@ 70% of the load factor of the seating capacity of the passenger
transport vehicle. The respondents are free to adjust the amount
deposited by the petitioner in terms of our interim orders towards the tax
that would be liable to be paid by the petitioner, in future.
Rule is made absolute in the aforesaid terms with no order
as to costs.
JUDGE JUDGE
Wadkar
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