REGIONAL TRANSPORT OFFICER AURANGABAD Vs. S G OKE

JUDGEMENT

(1.) Mr. Oak appears in person. He states that the taxes levied by the Government on 2 wheeler to be paid in lumpsum are required to be charged interest and given to the tax payer. He contended that the District Forum has not considered this aspect and has wrongly rejected the claim of the appellant entitled for the interest. No doubt that he has received the amount towards the tax paid and as the interest has not been granted, he filed this appeal.

(2.) We have gone through the order passed by the District Forum and after hearing Mr. Oak, we are of the view that the claim made by the appellant for payment of the interest on the lumpsum tax paid, can not be considered by this Commission for the reason that the issue is covered by the policy matter of the Government and therefore, this issue as regards the payment of interest on the lumpsum tax of 2 wheeler can not be considered by this Commission. Therefore, the appeal filed by Mr. Oak is hereby dismissed.

(3.) As regards the appeal of the Regional Transport Officer, the grievance is that the respondent has not mentioned the time as to for what period the said vehicle was not in use. Therefore, the appellant, R.T.O., has challenged the order of the District Forum granting the relief to the respondent Mr. Oak. After going through the order of the District Forum that the forms, which were filled in by Mr. Oak were at the instance of the R.T.O. authority. Therefore, it can not be said that Mr. Oak was at fault in giving the details about the non-user of the vehicle. Under these circumstances, we are not inclined to entertain the appeal filed by the Transport authority and therefore, this appeal fails and also stands dismissed. Under these circumstances, there may be no order as to cost.