Ajay Saini vs Sub Regional Transport Officer, Haridwar

Manoj Kumar Tiwari, J

By means of this writ petition, petitioner has sought the following reliefs:-

"(a) A writ, order or direction in the nature of mandamus directing the Respondent No 1 to release the vehicle Bus bearing registration No UK08PA1466 Engine No BL74A11046 to the petitioner.

(b) A writ, order or direction in the nature of mandamus directing the Respondent No 1 to exempt the Tax of the vehicle Bus bearing registration No UK08PA1466 Engine No BL74A11046 of the petitioner from 08.05.2020 till the date of its release.

(c) Issue any writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case.

(d) Issue a writ, order or direction in the nature of Certiorari quashing impugned document 27.02.2021, (Containing Annexure No 5).

(e) Issue a writ, order or direction in the nature of Certiorari quashing impugned Tax Report, of demand Rs 211064.0 (Containing Annexure No 3).

(f) Issue a writ, order or direction in the nature of mandamus directing the Respondent no 1 decide the representation dated 01.09.2021 of the petitioner."

After arguing for a while, learned counsel for the petitioner submits that petitioner has made a representation to the concerned Authorities on 01.09.2021 and no decision has been taken thereupon. He prays that petitioner may be permitted to make a fresh representation to the concerned Regional Transport Officer and he may be directed to take decision thereupon.

Learned Additional Chief Standing Counsel has no objection, if such direction is issued.

Accordingly, the writ petition is disposed of with the liberty to the petitioner to make a fresh representation to R.T.O. Haridwar within ten days from today. If such representation is made, R.T.O Haridwar shall consider petitioners' representation and pass appropriate order, in accordance with law within eight weeks thereafter.