SHIV KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been preferred by petitioners against the order dated 16.8.2001 so far it relates to penal order for payment of Rs. 20,000/ - as "Swayam Prayaschit".

(2.) THE brief fact of the case shows that motor vehicles, buses of the petitioners were confiscated by the Enforcement Sub - Inspector, Transport, Ranchi against which the petitioners moved before this Court in W.P. (C) No. 3569/2001. It was pointed out that the buses were lying with the officer -in - charge and prayer was made to release the same, order having passed by the competent authority under Section 207 of the Motor Vehicles Act, 1988. It was submitted that the petitioners had complied with the order by depositing the fine of Rs. 5000/ - as was imposed on petitioners by the concerned respondents of the said case. This Court vide order dated 8.8.2001 remitted the matter with direction to Transport Commissioner. Government of Jharkhand to take into consideration the order passed by the competent authority under Section 207 of the Act. 1988 and to take appropriate steps within a week from the date of receipt of a copy of this order.

(3.) MR . Poddar, learned A.A.G while could not lay hand of any rule/guideline to suggest that the Transport Commissioner had jurisdiction to impose penalty by way of self atonement (Swayam Prayaschit), submitted that many of the bus owners are plying buses in the newly created State of Jharkhand without proper permit and payment of transport tax. It was submitted that with a view to collect the rightful revenue and to give some message to the bus owners, who are plying without proper permit and payment of tax, the impugned order was passed.