K PRABU Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Heard Mrs.S.Radha Gopalan, learned counsel appearing for the petitioner, and Mr.S.Diwakar, learned Special Government Pleader, for the respondent.

(2.) In this Writ Petition, the petitioner seeks for issuance of a writ of certiorarified mandamus, to quash the order passed by the respondent, dated 16.09.2015, by which, the respondent directed the petitioner to produce the Vehicle, 'MMV JCB 3DX Excavator Loader', before the Assistant Registering Authority, Chidambaram, for permanent registration, after paying the tax for the period from 31.03.2011 to 31.03.2016 along with penalty and compounding fee, being the total amount of Rs.61,650/-, failing which, action would be taken to seize the Vehicle for offence of non registration in Tamil Nadu.

(3.) The petitioner submitted an application before the respondent on 09.07.2015, for permanent registration of the Vehicle. In that application, it was stated that, as the petitioner's father was sick, and he was taking treatment in the Hospital for four years, the petitioner was not able to register the Vehicle and put the same on road, and expressed his readiness to pay the tax for AE 31.03.2011 and AE 31.03.2012, on the basis of annual tax of Rs.35,000/- per year, and further period of AE 31.03.2013, AE 31.03.2014, AE 31.03.2015 and AE 31.03.2016, on the basis of Rs.10,000/- per year.