K M VIJAYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE the issue raised in all these writ petitions is one and the same, they are being disposed of by the following common order.

(2.) THE petitioner in W. P. no. 35545 of 2004 is a senior Advocate and he seeks to issue a writ of declaration, declaring Section 4 (1-A) (a) of Tamil Nadu Motor Vehicles taxation Act, 1974, introduced by the Tamil nadu Amendment Act 27 of 1998, as amended by the Tamil Nadu Act 13 of 2003, by substituting Schedule III, Part-I and Section 3-A levying Green Tax in respect of vehicles mentioned under the Fourth Schedule of the Tamil Nadu Motor mentioned under the Fourth Schedule of the Tamil Nadu motor Vehicles Taxation Act, 1974 as ultra vires and violative of Article 14 of the Constitution of India, in so far as it amounts to levy of life tax for new registration of vehicle of the petitioner is concerned.

(3.) FOR convenience, we shall refer the case of the petitioner in W. P. No. 35545 of 2004 :