WPMS/2841/2021
2021 Latest Caselaw 5371 UK

     IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
      ON THE 28TH DAY OF DECEMBER, 2021
                                  BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

        Writ Petition (M/S) No. 2841 of 2021

BETWEEN:
Dilshad Hussain.                                              ...Petitioner
      (By Mr. Devendra Singh Mehra, Advocate)

AND:

State of Uttarakhand & others.                          ...Respondents
      (By   Mr.   J.S.   Bisht,    Standing   Counsel   for     the   State   of
      Uttarakhand/respondents)


                            JUDGMENT

Petitioner is aggrieved by the recovery citation issued by Tehsildar, Jaspur, District Udham Singh Nagar for recovery of `1,48,500/-. By means of this writ petition, petitioner has challenged the said recovery citation.

2. Learned Standing Counsel was asked to get instructions. On instructions, he informs the Court that against demand of road tax and penalty, petitioner has remedy of filing an Appeal under Section 18 of Uttarakhand Motor Vehicles Taxation Reforms Act, 2003.

3. This submission made on behalf of the respondents is not disputed by learned counsel for the petitioner.

4. Admittedly, petitioner has an alternative remedy, therefore, this Court declines to entertain the writ petition.

5. Accordingly, writ petition is dismissed with liberty to petitioner to approach the appropriate forum, available to him under law.

(MANOJ KUMAR TIWARI, J.) Navin