Citation : 2017 Latest Caselaw 4255 Bom
Judgement Date : 10 July, 2017
1007WP5954.15-Judgment 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 5954 OF 2015
PETITIONER :- Mrs. Tasneem Khan wife of Haji Shamim
Khan, Aged about 57 years, Occ. - business,
Resident of Mahaveer Ward, Multai, District
Betul, Madhya Pradesh.
...VERSUS...
RESPONDENTS :- 1. State of Maharashtra, through its Secretary
to Home Department (Transport),
Mantralaya, Mumbai-400032.
2. Transport Commissioner of the State of
Maharashtra, Administrative Building, 3 rd
and 4th Floor, Dr. Ambedkar Udyan,
Government Colony, Bandra (East),
Mumbai-400051.
3. Secretary, State Transport Authority,
Maharashtra State, Mumbai.
Deleted as per order 4. State of Madhya Pradesh through the
dtd. 10/07/2017. Ministry of Tranport, Mantralaya, Bhopal.
5. State Transport Authority of Madhya
Pradesh, Gwalior, through its Secretary.
6. Tax Officer and Regional Transport Office,
Amravati.
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Shri N.C.Phadnis, counsel for the petitioner.
Mrs.H.N.Prabhu, Asstt.Govt.Pleader for the respondent Nos.1 to 3 & 6.
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CORAM : SMT. VASANTI A NAIK &
ARUN D. UPADHYE
, JJ.
DATED : 10.07.2017
O R A L J U D G M E N T (Per Smt.Vasanti A Naik, J.)
Heard.
1007WP5954.15-Judgment 2/2
We find that the issue involved in the writ petition was also
involved in a bunch of writ petitions that were decided by the
Aurangabad Bench of this court on 11/03/2016. By the said judgment,
the court had held that the respondents do not have the authority in
law to levy and demand passenger tax at the rate of 70% of the load
factor of the seating capacity of the passenger transport vehicle as it is
contrary to the provisions of the Act of 1958. After declaring so, it was
held that 50% of the demanded tax that was paid by the petitioners in
the said writ petitions during the pendency of the writ petitions in terms
of the interim order shall be adjusted by the State Government towards
the future liability of the petitioners.
Since the issue involved in this case stands answered in
favour of the petitioners by the judgment dated 11/03/2016 in the
bunch of writ petitions bearing Writ Petition No.4098 of 2014 and
others, this writ petition also needs to be allowed.
Hence, for the reasons recorded in the judgment dated
11/03/2016 in Writ Petition No.4098 of 2014 and others, this writ
petition is allowed. The declaration, granted by the judgment dated
11/03/2016 would cover the case of the petitioner herein. The amount
that is deposited by the petitioner in terms of the interim order dated
27/10/2015 shall be adjusted by the State Government towards the
past and future liability of the petitioner.
Rule is made absolute in the aforesaid terms with no order as
to costs.
JUDGE JUDGE KHUNTE
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