JUGAL RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Arbind Kumar learned counsel appearing on behalf of the petitioner, Mr. Santosh Kumar Mishra, learned Assisting Counsel to G.P.14 appearing for the State and Mr. Ravindra Kumar Priyadarshi, learned counsel appearing on behalf of Gaya Municipal Corporation.

(2.) The only issue raised in the present writ petition is whether the petitioner a defaulter of Municipal tax, is entitled to the benefits arising of an Amnesty Scheme declared by the Government of Bihar in its department of Urban Development and Housing as published in a daily Newspaper Hindustan dated 14.1.2010 as placed at Annexure-2 to the writ petition. By the said scheme, an amnesty from payment of penalty, was granted to the defaulters of Municipal Tax. Applications in these regard were to be filed by 28.2.2010.

(3.) It is not in dispute that the petitioner having his holding at A.P. Housing Colony, Ward No.32 Sadar Block Chandauti in the town and district of Gaya also filed his application on 2.2.2010 for grant of benefits arising under the Scheme and on getting no response, renewed his prayer by filing application on 8.2.2010 and again on 10.2.2010, placed at Annexures-3, 4 and 5 respectively to the writ petition.