VIJAYKUMAR NARANBHAI DHOLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs :

(2.) The facts giving rise to this petition may be summarized as under :

(3.) The picture that emerges from the materials on record is that the RTO-authorities passed an order dated 25th January 2012, registering the vehicle in question in the name of the writ-applicant. This of course was done subject to fulfilling certain conditions. However, the fact remains that as on date, in the registration book, the name of the writ-applicant is reflected as the registered owner of the vehicle. In fact, while granting interim relief, the RTO-authorities were directed to calculate the requisite amount to be paid and it appears that such amount was calculated and the writ-applicant was asked to deposit the same. It is not in dispute that the writ-applicant has deposited the amount towards the tax which according to the writ-applicant, he is not liable to pay.