LAWS(MAD)-2025-1-75

A.SHANTHI Vs. SECRETARY, GOVT. OF TAMIL NADU

Decided On January 27, 2025
A.Shanthi Appellant
V/S
SECRETARY, GOVT. OF TAMIL NADU Respondents

JUDGEMENT

(1.) The Writ Petition has been filed in the nature of a Certiorarified Mandamus seeking records relating to an order issued on 17/4/2024 by the fifth respondent / the Regional Transport Officer, Regional Transport Office (West), Salem and to quash the same.

(2.) The petitioner seeks a direction against the respondents to register the new car of the petitioner, HARRIER XZA + O and to grant exemption from payment of tax.

(3.) In the affidavit filed in support of the Writ Petition, the petitioner stated that she is a physically challenged person suffering from locomotor disability with 60% of disability since her right hand is disabled. She was also issued with a disability certificate by the Government of India on 14/4/2020. She stated that travelling by autos and taxis was extremely inconvenient and therefore she had purchased a new car HARRIER XZA + O. She had further stated that the Commission for Persons with Disability (Divyangjan), New Delhi had recommended that the Department of Heavy Industries, Ministry of Heavy Industries and Public Enterprises and the Department of Revenue, Ministry of Finance, Union of India should make amendments in their Rules to give concession with reference to GST, Road Tax, Toll Tax etc., to vehicles purchased by persons with disabilities.