PRITHVI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has sought for a direction upon the respondents to exempt the petitioner from paying road tax in connection with Truck No. CG-04G-0701 for the period 20.07.2005 to 15.01.2007 as according to the petitioner the truck was under seizure in connection with Forest Case bearing Forest Case No. G325/2005, which was ultimately released by virtue of judgment passed in W. P. (Cr.) No. 365 of 2005 dated 15.09.2006 whereby order passed in confiscation proceeding was set aside.

(3.) It is the contention of the petitioner that the truck of the petitioner was seized on 20.07.2005 for which the petitioner had paid road tax with protest for the period 14.08.2005 to 13.02.2007. The petitioner had applied for exemption/ adjustment of road tax for the period 20.07.2005 to 15.01.2007 to the District Transport Officer, Ranchi on 31.01.2007 vide Annexure-6, but his application has not been considered leaving no option to the petitioner, but to invoke writ jurisdiction of this Court.