DEEP KUMAR TEWARI Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri B.P. Singh, learned counsel for the petitioner. Shri A.C. Tripathi, Standing Counsel appears for the respondents.

(2.) The petitioner is owner of vehicle no.U.P.75A-7437 (Bus). The permit of the vehicle is valid upto 17th January, 2030. The fitness certificate expired on 31.10.2010 and there are dues of tax under the U.P. Motor Vehicle Taxation Act, 1997 of Rs.95,400/- on which penalty amount has been imposed. The petitioner has also not paid the advance tax.

(3.) The petitioner applied for fitness certificate without paying the arrears of tax and advance tax, on which the Asstt. Regional Transport Officer (Admn.), Fatehpur has informed him by letter dated 18.5.2012 that he may deposit the arrears of tax, penalty and advance tax as well as the fitness fees of Rs.920/- and obtained fitness certificate.