JAI DURGA STONE MILLS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has challenged the order dtd. 10/11/2017 passed by Assistant Regional Transport Officer, Haridwar whereby he was asked to deposit a sum of Rs.74,750.00 alongwith a penalty of equal amount within one week.

(2.) Learned counsel for the petitioner has apprised the Court that the amount of tax has been deposited by the petitioner and petitioner is challenging the impugned order only to the extent that it has imposed penalty.

(3.) Learned Deputy Advocate General has produced an order passed by this Court in Writ Petition (M/S) No. 1404 of 2018. Based on the said order, learned Deputy Advocate General submits that since petitioner has alternative remedy of filing an Appeal against the order impugned in the writ petition, therefore, the present writ petition is not maintainable.