LAWS(TLNG)-2025-7-62

C. RATNAJI RAO Vs. STATE OF TELANGANA

Decided On July 08, 2025
C. Ratnaji Rao Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This writ petition is filed questioning the Letter No.R.No.1563/D2/HC/2022 dtd. 26/8/2022 and Memo No.1563/D2/2025 dtd. 17/3/2025 as illegal and arbitrary and to direct the respondents to convert the vehicle-Innova Crysta bearing registration No.TS09UC1563 from Maxi Cab to Omini Bus for private use (Non-transport vehicle).

(2.) Heard Sri Pranay Sohini, learned counsel for the petitioner and Sri M. Vigneswar Reddy, learned Government Pleader for Transport and perused the material on record.

(3.) Learned Counsel for the petitioner submits that the petitioner is owner of vehicle i.e, Innova Crysta bearing registration No.TS09UC1563, and running the said vehicle under Maxi Cab by paying quarterly charges and cleared all the taxes till date. The petitioner filed application before the respondents to convert the vehicle from Maxi Cab to Omini Bus for private use (Non-transport vehicle) and booked a slot by paying fee of Rs.900.00 and got prepared a DD of Rs.2,00,000.00 towards charges and taxes payable for conversion. However, the respondents vide impugned letter dtd. 26/8/2022 has rejected the application of petitioner on the ground that 'there would be huge revenue loss to the Government Ex-chequer in the event the subject vehicle is converted'. Challenging the said order, the petitioner has filed W.P.No.35676 of 2022 and the same was disposed of on 11/12/2024 directing the respondents to consider the application of petitioner for conversion of the subject vehicle from Maxi Cab to Omini Bus and pass appropriate orders after considering the documents filed by him and affording opportunity of hearing to him in accordance with law. He further submits that in spite of the said direction, the respondents have again rejected the application of the petitioner by the impugned Memo No.1563/D2/2025 dtd. 17/3/2025 assigning the same reasons, which is illegal and arbitrary and requested to direct the respondents to convert the subject vehicle from Maxi Cab to Omini Bus for private use (Nontransport vehicle).