Zila Panchayat, Udham Singh Nagar vs State Of Uttarakhand And Another

Manoj Kumar Tiwari, J

Heard learned counsel for the parties through Video Conferencing.

This writ petition has been filed by Zila Panchayat, Udham Singh Nagar against an order dated 02.11.2021, whereby the tender process initiated by

Zila Panchayat for collection of loading and carrying tax, from goods vehicle has been kept in abeyance.

Learned State Counsel was asked to get instructions. Today on instructions, Mr. S.S. Chauhan, Deputy Advocate General for the State submits that

State Government had permitted Zila Panchayat to collect loading and carrying tax only from 20 points earmarked for the purpose, while tender

process was initiated by Zila Panchayat in respect of many more points and about 27 new points were included in tender process for which necessary

approval of the State Government was not sought. He further submits that the matter is pending consideration before State Government and State

Government will take decision in the matter positively within six weeks.

In view of statement made by learned Deputy Advocate General for State of Uttarakhand, the writ petition is disposed of a with a direction to the

Secretary, Panchayati Raj Department to take decision in the matter as early as possible, but not later than six weeks from the date of production of

certified copy of this order.