AMEENULLA KHAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Learned AGA accepts notice for respondents.

(2.) Per contra, the learned AGA submits that the vehicle has been seized because no papers have been made available at the time of seizure of vehicle. He further submits tax demand notice under Sec. 8-A and 9 of the KMVT Act, 1957 has been issued to the petitioner demanding payment of Rs.3,45,225.00 towards tax due for six quarters from 1/10/2019. But he is unable to confirm whether the notice has been duly served on the petitioner or not.

(3.) The petitioner undertakes to deposit the tax dues for the current quarter i.e., from 1/6/2022. He also further submits that he disputes the amount demanded as tax in the tax demand notice and states that if given an opportunity, he will produce the relevant records so as to show that the tax demanded is not appropriate. However, he undertakes to pay 50% of the amount demanded in the said notice and further offers to give his vehicle as security for the balance tax amount to be determined.