ADARSH COOPERATIVE BANK LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Both these writ petition, involving similar controversy, are being decided by this common order and the facts of the CW No.11628/2013-Satyanarayan Fidoda Vs. State of Rajasthan & Ors., are taken illustratively.

(3.) The petitioners were awarded contract for collection vehicles tax imposed by the respondent- Gram Panchayat, Randhisar, Panchayat Samiti- Sujangarh, District: Churu, for the year 2012-13. The said period of contract was extended in the case of the petitioners by the order of the Gram Sevak-cum-Secretary vide order Annex.7 dated 30.03.2012 (01.04.2012 to 31.03.2013). Further increasing the tender amount by 10%, the period of contract was renewed for the next year i.e. 2013-14 i.e. up to 31.03.2014 vide order dated 12.02.2013 (Annex.P/8). However, by the impugned communication (Annex.P/14) dated 27.08.2013, the respondent- Gram Panchayat, Randhisar, has informed the petitioner to immediately stop the collection of the said vehicles tax in pursuance of decision of this Court at Jaipur Bench in SBCWP No.8221/2012- Arjun Singh Vs. State of Rajasthan & Ors., decided on 13.02.2013 by which a coordinate bench of this Court, struck down the said levy of vehicles tax by the respondent- Gram Panchayt as beyond the scope of Section 65 of the Rajasthan Panchayati Raj Act, 1994.