DILSHAD HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is aggrieved by the recovery citation issued by Tehsildar, Jaspur, District Udham Singh Nagar for recovery of Rs.1,48,500.00. By means of this writ petition, petitioner has challenged the said recovery citation.

(2.) Learned Standing Counsel was asked to get instructions. On instructions, he informs the Court that against demand of road tax and penalty, petitioner has remedy of filing an Appeal under Sec. 18 of Uttarakhand Motor Vehicles Taxation Reforms Act, 2003.

(3.) This submission made on behalf of the respondents is not disputed by learned counsel for the petitioner.