Sushila Rawat vs State Of Uttarakhand & Others
2026 Latest Caselaw 2529 UK

Uttarakhand High Court

Sushila Rawat vs State Of Uttarakhand & Others on 31 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes,
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                               WPMS No.764 of 2026
                               Sushila Rawat                                                  ..........Petitioner
                                                       Versus

                               State of Uttarakhand & others                                    .....Respondents

                               Hon'ble Pankaj Purohit, J.

Mr. B.D. Pande, learned counsel for the petitioner.

2. Mr. Suyash Pant, learned Standing Counsel for the State.

3. By means of present writ petition, petitioner has challenged the recovery order dated 15.09.2025 passed by Assistant Regional Transport Officer (Administration), Rishikesh, District Dehradun, whereby the District Magistrate, Dehradun was requested to issue recovery citation to recover the amount of Rs.1,55,828/- by way of land revenue.

4. It is contended by learned counsel for the petitioner that the petitioner has never been issued any demand/ notice by the respondent-department; straightaway, this order dated 15.09.2025 was issued to the District Magistrate, Dehradun, a copy of which was addressed to the petitioner, owner of the vehicle. He further contends that the aforesaid amount is commercial tax allegedly to be paid by the petitioner during the period of 2015-2025.

5. Learned State Counsel shall seek instructions in the matter from the respondent-department as to whether any notice/demand was ever sent to the petitioner for the payment of the aforesaid tax due against her to recover the amount of tax.

6. Put up on 09.04.2026 as fresh.

(Pankaj Purohit, J.) 31.03.2026 AK