MANOJ SAHAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) In all the twenty writ applications, since common questions of law are involved, they have been heard together and are being disposed by this order.

(2.) The writ petitioners in all the cases are owners of the motor vehicles, namely, trucks, mini-bus, tanker etc. They are aggrieved by the seizure of their vehicles by the authorities of the State of Bihar on the ground of non-payment of taxes under the Bihar Motor Vehicle Taxation Act (for short 'the Act') as well as for violation of the provisions of the Motor Vehicles Act (hereinafter referred to as 'the M. V. Act' for not possessing ownerbook, route permit, insurance certificate etc.

(3.) The petitioners of C.W.J.C. Nos. 14613 of 2001, 15014/1991, 15543/2001, 15614/2001, 15633/2001, 15825/2001, 15859/2001, 15920/2001, 129/2002, 131/2002, 225/2002, 415/2002 and 503/2002 have the permits granted by the Transport Authorities of the erstwhile State of Bihar and they are still valid.