SURESH SINGH-I Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ application the prayer of petitioner is for a direction to the respondent authority to issue the provisional tax taken with respect to the vehicle Bearing Registration No. BEN 6555. It is stated that the petitioner has already filed a petition for remission of the tax for the period from 16.3.2000 to 30.9.2000 since the vehicle was not plying during the aforesaid period. However, the petitioner is ready to deposit all the arrears of the tax with respect to the vehicle in question including the additional tax. Accordingly, the respondent authority is directed to issue the provisional tax token forthwith provided the petitioner deposits the arrears including the additional tax, if any, with respect to the vehicle in question, except the period which is under consideration by way of remission as prayed for by the petitioner. This disposes of the writ application.

(2.) DISPOSED of accordingly.