MANISH DHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has sought for issuance of writ of certiorari to quash the impugned notice dtd. 10/1/2022 at Annexure-B passed by respondent No.2.

(2.) Petitioner submits that he is the owner of vehicle bearing No.KA-01-MT-0979 registered on 20/12/2018 and that he had paid lifetime tax as is reflected in the registration card at Annexure-A. It is further submitted that though the vehicle was purchased in the year 2018, notice came to be issued calling upon the petitioner to furnish proof supporting payment of tax as per the notice at Annexure-B on 10/1/2022.

(3.) Various contentions have been raised by the petitioner including that notice has been issued after unreasonable period of time.