Munish Kumar Manhas vs Ut Of J&K And Others
2022 Latest Caselaw 1404 j&K

                                                           Sr. No.129

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU

                                               WP(C) No. 2100/2022
                                               CM no. 5746/2022

Munish Kumar Manhas                            ..... Petitioner(s)/Appellant(s)


                    Through: Mr. Nadeem Bhat, Advocate.

               Vs

UT of J&K and others                          .....Respondent(s)/Caveator(s)

                    Through:
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                ORDER

07.10.2022

For affording re-registration of the petitioner's vehicle, which is otherwise bearing registration number DL10CT-1830 out of UT of J&K, the respondent no.3-Assistant Regional Transport Officer, Doda has come to call upon the petitioner to pay registration fees of Rs.600/-, transfer of ownership fee of Rs.300/- and MV Tax (Pro Rata basis) as Rs.59896/- vide communication dated 26-09-2022 which is not acceptable to the petitioner for which the petitioner is seeking to challenge the same on the basis of a Division Bench Judgment of this court in WP (C) no. 669/2021.

Issue notice to the respondents returnable within six weeks. Learned counsel for the petitioner to furnish registered postal covers for effecting service of the respondents within a period of ten days whereupon the Registry to issue notice to the respondents.

List this matter on 29.11.2022.

(Rahul Bharti) Judge Jammu :

07.10.2022 Pawan Chopra