S. GOVINDARAJAN Vs. THE REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and Mr.M.L. Mahendran, learned Government Advocate, who took notice for the respondent and with their consent, the main writ petition itself is taken up for disposal at the admission stage itself.

(2.) THIS writ petition has been filed by the petitioner seeking writ of mandamus forbearing the respondent from demanding authorization tax (Rs. 17,600/ -) vide No. 34963/A2/2015 dt 12.10.2015 for the period from 28.02.2015 to 27.02.2016 for accepting surrender of petitioner's National Permit in respect of Goods Carrier Lorry - TN - 50/H -9559 forthwith.

(3.) THIS Court, in identical circumstances, in W.P. No. 23330 of 2015, by an order dated 05.08.2015, following the earlier orders of this Court, has allowed the said writ petition and directed the respondent therein not to demand the authorisation tax of Rs. 52,600/ - as authorisation fee for the period from 29.06.2012 to 28.06.2015 for accepting the surrender of National Permit since the petitioner therein did not even renew the authorisation from 29.06.2012.