RAM PRAVESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) AFTER we have heard the matter for sometime, Mr. Ram Balak Mahto, Senior Advocate, Mr. Badri Narayan Singh, Mr. Uma Kant Shukla and other counsels representing the petitioners seek permission to withdraw the writ applications with liberty to the petitioners to seek redressal of their grievances before the State Government pointing out the anomalies in the rate of additional tax between the owners of the motor vehicles having 205" wheel base and those of between 114" -167" wheel base during the period 16th July, 2002 to 17th April, 2006 resulting from enactment of Bihar Motor Vehicles Taxation (Amendment) Act, 2002 (Bihar Act 6 of 2003). Further liberty sought for is to pray before the State Government to provide the benefits as given by notifications No. 2518 and 2520 dated 1.7.2004 with retrospective effect as also for waiver of the penalty in case it is held that they are liable to pay the additional tax.

(2.) NEEDLESS to state that in case such prayers are made to the State Government within six weeks, it shall consider the same in accordance with lav; within six months from today.

(3.) ON payment of tax and additional tax, as aforesaid, tax token shall be issued to the petitioners.