P RAMAKRISHNAN 3 8TH ST ASHOK NAGAR CHENNAI 83 Vs. MOTOR VEHICLES INSPECTOR VALASARAVAKKAM UNIT OFFICE VALASARAVAKKAM CHENNAI

JUDGEMENT

(1.) SINCE the issue involved in these writ petitions are common, the writ petitions are taken up for joint disposal.

(2.) THE prayer in the writ petition is for the issue of a writ of mandamus forbearing the respondents from demanding or collecting compounding fee in respect of the petitioners vehicles.

(3.) WHEN there is no unequivocal admission on the part of the petitioners, the respondents are expected to discharge their functions in accordance with the procedure laid down under the Statute. Admittedly in these cases no show-cause notice has been issued to the petitioners and the petitioners did not submit any explanation and no final order with regard to the cancellation or suspension of the permit has been made by the respondents. In the absence of any final orders regarding the suspension or cancellation of the permit the compounding fee itself cannot be levied or collected.