VISHNU DAT MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ON the allegation that the petitioner has used his vehicle as commercial transport and thereby violating the provisions of the Motor Vehicles Act and Rules and as such causing financial loss to the State exchequer, the vehicle of the petitioner was seized.

(3.) IN pursuance of the notice, the petitioner filed his show cause on 2.12.2000 itself. A copy of the same is Annexure -5. Further, it is alleged that without giving an opportunity of being heard, the District Transport Officer, passed the impugned order on 7.12.2000 directing the petitioner to deposit the said amount as tax from the date of its registration. The impugned order is An -nexure -6. It is further alleged that after the said incidence, the police adopted a method of seizing such vehicle for their personal use.