M CHINNATHAMBI Vs. REGIONAL TRANSPORT OFFICER NAMAKKAL

JUDGEMENT

(1.) BY consent of both the counsel, the main writ petitions themselves are taken up for final disposal.

(2.) BOTH the petitioners have filed these writ petitions, seeking to quash the proceedings of the respondent, dated 21. 7. 1998 and 26. 6. 1998 respectively, demanding payment of composite tax from them in respect of their vehicles bearing Registration Nos. TN-04/a-4852 and TN-04/4446 covered under the national permits, which are valid upto 28. 4. 1999 and 9. 1. 2000 respectively.