GARUDA LORRY TRANSPORT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) The petitioner claims to be the registered owner of the Lorry bearing No.TS 02 UB 7569, which was purchased in the year, 2016 by availing finance from TATA Motors Finance Limited under monthly EMIs. The said vehicle was met with an accident on 27/11/2021 at the outskirts of Nagula Mallial Village, Kothapally Mandal, Karimnagar District and since the date of accident, the said vehicle was under repair. It is the case of the petitioner that due to COVID-19 pandemic, its transport business was affected and it could not pay monthly EMIs in time and was unable to run the vehicle. Therefore, the petitioner made a representation, dtd. 12/2/2024 before the respondents requesting the authorities to grant permission to run vehicle on the roads by exempting the quarterly road tax by invoking Sec. 9 of the Telangana Motor Vehicles Taxation Act, 1963. The grievance of the petitioner is that the respondent authorities have not considered the said representation, dtd. 12/2/2024, till date.

(3.) This Court, without expressing any opinion with regard to entitlement of the petitioner for exemption of quarterly road tax by invoking Sec. 9 of the Telangana Motor Vehicles Taxation Act, 1963, deems it appropriate to dispose of this writ petition directing the respondents to consider the representation, dtd. 12/2/2024 submitted by the petitioner in accordance with the instructions issued by the Government from time to time and pass appropriate orders within a period of four(4) weeks from the date of receipt of a copy of this order.