Decided On: 18.09.2024 vs State Of H.P. & Another
2024 Latest Caselaw 14120 HP

Himachal Pradesh High Court

Decided On: 18.09.2024 vs State Of H.P. & Another on 18 September, 2024

Author: M.S. Ramachandra Rao

Bench: M.S. Ramachandra Rao

                                                               2024:HHC:8742


    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                               CWP No.611 of 2024




                                                                 .
                               Decided on: 18.09.2024





             Anil Kumar & others                             ...Petitioners
                                    Versus





             State of H.P. & another                         ...Respondents
    Coram
    The Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice
    The Hon'ble Mr. Justice Satyen Vaidya, Judge




    Whether approved for reporting?
    For the petitioners:    Mr. Saurabh Ahluwalia, Advocate.
    For the respondents:    Mr. Anup Rattan, Advocate General with
                       r    Mr. Arsh Rattan, Deputy Advocate
                            General, for respondent no.1.

                            Mr. Balram Sharma, Deputy Solicitor
                            General of India, for respondent no.2.
    M.S. Ramachandra Rao, Chief Justice (Oral)

Since the constitutionality of Section 3-A of Himachal

Pradesh Motor Vehicles Taxation Act, 1972 has already been

upheld by a Division Bench of this Court on 06.07.2007 in Goel

Bus Service vs. State of H.P. & others 1 and the said judgment of

Division Bench is binding on this Bench, this Writ petition is

dismissed alongwith pending application(s), if any.

( M.S. Ramachandra Rao ) Chief Justice

( Satyen Vaidya ) Judge September 18, 2024 (vt)