TRIBHUWAN MISHRA Vs. REGIONAL TRANSPORT OFFICER VARANASI

JUDGEMENT

(1.) The petitioners seek a writ of mandamus commanding the respondents not to demand any amount of additional tax from them.

(2.) The version of petitioner No. 1 is that he is registered owner of Goods Carriage Vehicle No. UP 65 F-4152, petitioner No. 2 is the registered owner of vehicle No. UP-67-5394 and petitioner No. 3 is the registered owner of vehicle No. UP-65-C-8098 (bus). They were plying their vehicles on temporary permit/special permit. In para 15 of the writ petition, it is stated that the vehicles of the petitioners are not now covered with any permit as such they are not liable to pay any amount of additional tax.

(3.) We have heard Sri Bajrang Bahadur Singh, learned counsel for the petitioners and Sri S. P. Kesarwani, learned Standing Counsel.