PAVANDEEP SINGH Vs. STATE TRANSPORT AUTHORITY

JUDGEMENT

(1.) Admit. Learned Special Government Pleader takes notice for the respondents.

(2.) The petitioner has approached this Court to issue a writ of Mandamus directing the respondents to accept tax for every 7 days or 30 days or 90 days in one lump sum and not to insist upon payment of 1/10th rate of tax, whenever the petitioner's vehicle KL-07-AS 908 enters Tamilnadu.

(3.) In earlier writ petitions, similar relief as prayed for in the present writ petition has been granted in favour of the petitioners in those writ petitions. Therefore, this writ petition is also ordered directing the respondents to receive tax, when it is tendered by the petitioner in advance for 7 days or 30 days or 90 days in respect of the vehicle bearing registration No.KL-07-AS 908.