LAXSHMI VIDHYA SANGAM Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) PETITIONER has sought a Writ of Certiorarified Mandamus to quash the order of the first respondent in Na. Ka. No. 72088/e1/2002, dated 31-12-2002 and consequently, direct the first respondent to receive the Tax for the vehicles owned by the petitioner in accordance with the concession provided under Item 8 (a) of the First Schedule to the Tamil Nadu Motor Vehicles Taxation Act, 1974.

(2.) THE petitioner is a non-profiting Society registered under Tamil Nadu Societies registration Act XXI of 1860 on 6-6-1964. The main objects of the petitioner are,

(3.) THE petitioner has established Educational institutions and is the owner of following schools, viz. ,