INDER KUMAR GOYAL Vs. STATE

JUDGEMENT

(1.) The main question involved in all these writ petitions relates to vires of S. 4B(3) of the Rajasthan Motor Vehicles Taxation Act, 1951 and R. 4CC of the Rajasthan Motor Vehicles Taxation Rules, 1951. Arguments were, therefore, heard jointly for all these writ petitions on the request of learned counsel for the parties and they are being disposed of by a common order.

(2.) We may refer to the facts of Writ Petition No. 2663/89 Inder Kumar Goyal v. State of Rajasthan and others.

(3.) Petitioner Inder Kumar Goyal is holding three contract carriage permits in his own name, details of which have been set out in para 2 of the writ petition. Vehicle No. RNP 2964 (1988 model) is owned by the petitioner and it is registered in his name. He is having All India Tourist Permit No. RTA/ 79/27/1, which has been renewed up to 30/05/1992. The statement of the petitioner is that he has deposited road tax as well as special road tax as prescribed under the Rajasthan Motor Vehicles Taxation Act, 1951.