Madras High Court

Fatima Convent vs The Government Of Tamil Nadu on 26 August, 2021

                                                                W.P. Nos. 17768 and 40030 to 40032 of 2006

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :26.08.2021

                                                     CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                 W.P. Nos. 17768 and 40030 to 40032 of 2006 and
                                         W.M.P. Nos. 1, 1, 1 and 1 of 2006
                     Fatima Convent,
                     Represented by its Sister Superior,
                     Sr.Geraldine,
                     Pension Line, Salem - 630 006.                      ... Petitioner in
                                                                      W.P. No. 17768 of 2006

                     The St.Anne's Matriculation School,
                     Represented by its Correspondent,

Sr.S.Margaret, Minjur, Ponneri Taluk, Thiruvallur District. ... Petitioner in W.P. No. 40030 of 2006

St.Joseph's Matriculation Hr.Sec.School, Represented by its Principal, Rev.Sr.Sr.Rosaline Therasa, Kathivakkam, Egmore, Chennai - 600 057. ... Petitioner in W.P. No. 40031 of 2006 St.Antony's Foundlings, Represented by its Secretary, Ms.R.Shanthammal, Correspondent, St.Antony's Matriculation School, Kanji Village and Post, Chengam Taluk, Tiruvannamalai District. ... Petitioner in W.P. No. 40032 of 2006

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 17768 and 40030 to 40032 of 2006

..vs..

The Government of Tamil Nadu, Represented by its Secretary, Home (Transport) Department, Fort St.George, Chennai - 600 009. ... Respondents in all W.Ps Common Prayer: Writ Petitions filed under Article 226 of the Constitution of India praying to issue a Writ of Declaration declaring Section 4 of the Tamil Nadu Motor Vehicle Taxation Amendment Act 13 of 2003, as unconstitutional and ultra vires insofar as, it purports to substitute the rate of Motor Vehicle Taxes from Rs.500/- per quarter for a vehicle to Rs.150/- per seat per quarter, with reference too the motor vehicle bearing Registration Nos.TN 30 L 1284, TN 20 AV 6014, TN 20 AV 1306 and TN 25 H 4510 respectively owned by the petitioners' school.


                                           For Petitioner
                                           in all W.Ps        : Mr.S.M.Edward Stanley

                                           For Respondents
                                           in all W.Ps     : Mr.V.Veluchamy
                                                             Government Advocate


                                                COMMON ORDER

The Writ Petitions are filed for a Writ of Declaration, declaring the

Tamil Nadu Motor Vehicles Taxation (Amendment) Act, Act 13 of 2003 as

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 17768 and 40030 to 40032 of 2006

null and void in so far as it substitutes the rate of tax in Clause-8 of the

Schedule to the Principal Act by increasing the Motor Vehicles Tax in

respect of the vehicles owned by the petitioners School from Rs.500/- per

quarter to Rs.150/- for every person (other than the driver which the vehicle

is permitted to carry).

2. The respective learned counsel appearing on behalf of the parties in

these Writ Petitions made a submission that the Hon'ble Division Bench of

the Madras High Court rejected the claim of the writ petitioners and the

matters were taken by way of an appeal before the Hon'ble Supreme Court

of India.

3. The Apex Court passed an order dated 18.07.2018 in Civil Appeal

No.9253 of 2010 and the following orders are passed:-

“The essence of the dispute which arises in these appeals for consideration is captured in order dated 12th October, 2017 passed by this Court and, therefore, it would be apt to reproduce the same in its entirety:

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 17768 and 40030 to 40032 of 2006

The present batch of appeals raises a challenge to the Amendment (Act 13 of 2003) of The Tamil Nadu Motor Vehicles Taxation Act, 1974 by which Motor Vehicles Tax on buses that are used by educational institutions has been increased from a flat figure of Rs. 500/- per quarter to Rs. 150/- per seat per quarter. The effect of the raise, therefore, in percentage terms is between 450% and 1800%.

Ms.V.Mohana, learned senior counsel appearing on behalf of the appellant, has pointed out that the educational institutions appearing before us include a number of nursery schools, special schools for mentally and physically challenged children, dumb and deaf children, blind children etc. These schools have vehicles- buses and vans of their own to bring students to such schools from far off places. She has pointed out that in most of these institutions free education is provided, and that the impugned judgment dated 15.11.2006 of the High Court of Madras stating that this was not the case is not correct.

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 17768 and 40030 to 40032 of 2006

It has also been pointed out that Section 3(2) of the Tamil Nadu Motor Vehicles Taxation Act, 1974, while empowering the Government, by notification, to increase the rate of tax specified in the Schedules to the Act provides that such increase by notification shall not in the aggregate exceed 50% of the rate so specified in any of the said Schedules. She has argued that the Amendment Act flies in the face of the principle of the said proviso, which is that arbitrary increases in tax should not be resorted to. According to her, it is obvious that on facts unequals are being treated as equals and that insofar as the appellant institutions are concerned, there would be a violation of the equality clause of the Constitution.

We feel that it would be in the fitness of things if the State of Tamil Nadu were to examine these cases separately and differently from other cases involving payment of motor vehicles tax. We have been informed that the present batch of appeals only relates to three years, namely, 2003 to 2006, and that when the tax was decreased in 2006 to Rs.100 per person per bus, the appellants

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 17768 and 40030 to 40032 of 2006

have thereafter paid motor vehicles tax at the said rate. Ms.Mohana has also made a fervent plea before us that it would be well nigh impossible for the institutions before us now to collect amounts by way of tax that may be charged at this exorbitant rate for these three years, especially having regard to the fact that payments at the earlier rate of Rs.500 per bus per quarter has in fact, been made in all these three years. This being the factual scenario, we would request Mr. Subramonium Prasad, learned Additional Advocate General, to look into these matters personally and advise the Government to exempt, as a one time measure, these educational institutions from payment of tax at the higher rate.

The matters to come up after eight weeks. (2) Pursuant to the aforesaid order, matter was examined by the respondent-State Government. Mr.K.V.Vijaya Kumar, learned counsel appearing for the respondent-State, submits that the Government has agreed not to recover any arrears of the Motor Vehicles Tax but the amount which is already recovered, is not to be refunded.

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 17768 and 40030 to 40032 of 2006

(3) Learned counsel appearing for the appellants have argued that increase in the rate of Motor Vehicles Tax was substantially higher, as noted in Order dated 12 th October, 2017, and was contrary to proviso to Section 3(2) of the Tamil Nadu Motor Vehicles Taxation Act, 1974 and, therefore, there is no reason for not refunding the tax which is already collected from these appellants.

(4) We may record here at this stage that all these appeals are preferred by the educational institutions or the educational institutions represented through their associations. Therefore, the scope of these appeals is confined to the payment of Motor Vehicles Taxes by such schools/colleges on the buses or other vehicles used by them.

(5) Having considered the entirety of the issue and also going by the spirit and tenor of Order dated 12th October, 2017, we are of the opinion that though a decision is taken by the State Government not to overcharge insofar as these educational institutions are concerned even

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 17768 and 40030 to 40032 of 2006

the tax which was collected on that account should also be refunded.

(6) We, therefore, allow these appeals to the aforesaid extent and the Motor Vehicles Tax which was collected by the State Government, in excess, from the appellants shall be refunded to them within a period of four weeks from the date of receipt of a copy of this Order.

(7) We make it clear that this order shall not be treated as a precedent and insofar as other vehicle owners, who do not fall in the category of educational institution, are concerned they shall not be entitled to take advantage of this order. We also make it abundantly clear that any such tax paid by any such other vehicle owners shall not claim any refund of Motor Vehicle Tax already paid by them.”

4. In view of the orders passed by the Hon'ble Supreme Court, cited

supra, the said benefits are to be extended to the writ petitioners in these

Writ Petitions.

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 17768 and 40030 to 40032 of 2006

5. Accordingly, these Writ Petitions stand disposed of. However,

there shall be no order as to costs. Consequently, connected Miscellaneous

Petitions are closed.

26.08.2021

Index:Yes Speaking order

vji

The Secretary, The Government of Tamil Nadu, Home (Transport) Department, Fort St.George, Chennai - 600 009.

https://www.mhc.tn.gov.in/judis/ W.P. Nos. 17768 and 40030 to 40032 of 2006