Mrs. N. Eeswari vs The State of Tamil Nadu

M. Jaichandren, J.—Mr. A. Arumugam, learned Additional Government Pleader takes notice for the respondents.

With the consent of the learned Counsels appearing on either side, the writ petition itself is taken up for final disposal.

The learned Additional Government Pleader appearing on behalf of the respondents has submitted that the issue involved in the present writ

petition is covered by an order of the Division Bench of this Court made in K.M. Vijayan, Senior Advocate Vs. State of Tamil Nadu, .

Paragraph 39 of the said order reads as follows:

In the result, we hold that Section, 4(1-A)(a), introduced by The Tamil Nadu Amendment Act 27 of 1998, as amended by The Tamil Nadu

Act 13 of 2003, by substituting Schedule-Ill, Part I, of The Tamil Nadu Motor Vehicles Taxation Act, 1974, as it relates to levy of lifetime tax for

new registration of vehicles and Section 3-A, levying Green Tax in respect of vehicles mentioned in Fourth Schedule of The Tamil Nadu Motor

Vehicles Taxation Act, 1974 are constitutionally valid. Consequently, we dismiss all the writ petitions, with no order as to costs. Consequently,

connected W.P.M.Ps. are closed.

The learned Counsel appearing for the petitioner has not refuted the statement made by the learned Counsel for the respondent.

In such circumstances, the writ petition is dismissed, in view of the said order of the Division Bench of this Court made in K.M. Vijayan, Senior

Advocate Vs. State of Tamil Nadu, . No costs. Consequently, the connected W.P.M.P.No. 20064 of 2005 is also dismissed.