K SIVARAJ Vs. STATE REP BY TRANSPORT COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, as well as the learned counsel appearing for the respondent.

(2.) IT has been stated that the petitioner who is a law graduate, has been actively practicing, as a lawyer, both at Puducherry, as well as at Cuddalore. He has his permanent residence at Cuddalore and he also resides, temporarily, at Puducherry, due to his professional work. While so, he had purchased a Mahindra and Mahindra Sedan Car in the year, 2010, at Puducherry, bearing Registration No.PY-01-BD-4446. He has paid the Life Time Road Tax, at the time of the Registration of the Vehicle, vide Receipt No. A384050, dated 2.8.2010.

(3.) IN view of the submissions made by the learned counsels appearing for the parties concerned and on a perusal of the records available, this Court is of the considered view that the present writ petition filed by the petitioner is devoid of merits. It is a well settled position of law that an omnibus prayer, as in the present writ petition, cannot be made. Further, the petitioner has not been in apposition to show that the Life Time Road Tax had been levied or demanded by the authorities concerned, in respect of the vehicle belonging to the petitioner. As such it is clear that the writ petition filed by the petitioner is premature in nature and therefore, it is liable to be dismissed. Accordingly, the writ petition stands dismissed. No costs. Consequently, connected miscellaneous petition is closed. Petition dismissed.