B S NARAYANASWAMY Vs. DEPUTY COMMR FOR TRANSPORTS

JUDGEMENT

(1.) This Writ Petition has come up for preliminary hearing today. Sri C.V. Kumar, Govt. Pleader to take notice for the respondents. By consent of the learned counsel on both sides, this writ petition is treated as having been posted for hearing and I have heard them.

(2.) The petitioner who is a registered owner of the Stage carriage vehicle bearing registration No. MYN. 4457 has sought quashing of:-

(3.) Few facts to briefly state are that the vehicle belonging to the petitioner was found plying on the road on 26-1-1993 without payment of the tax when the Transport Authorities made a surprise check of the vehicle, and in view of the contravention of the provisions of the Karnataka Motor Vehicles Taxation Act, 1957 and the Rules made thereunder (hereinafter called 'the Act'), the Vehicle was seized by the Transport authorities. Subsequently on 29-3-1993, the Transport Authorities issued a notice to the petitioner, which inter alia reads:- (Vernacular matter omitted.) Aggrieved against the notice dated 29-3-93 issued by the Regional Transport Officer, the petitioner preferred an appeal before the Deputy Commissioner Transport, Mandya, who after hearing the petitioner on 24-5-1993 confirmed the order of the Regional Transport Officer. Petitioner as against the order of the Deputy Commissioner has filed this writ petition.