DASHRATH VISHWAKARMA @ DASHRATH SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Seeking a direction upon the respondents for exemption of road tax with respect to the vehicle being No. JH 10AA 4812, the present writ petition has been filed.

(2.) The petitioner claims himself the owner of a commercial truck which was hired by one Dinesh Singh on 22.05.2013. A First Information Report being Gonvindpur P.S. Case No. 213 of 2013 was lodged on 22.05.2013 on the allegation of illegal coal being transported on the said vehicle and in connection thereof, the said truck was seized with coal. The petitioner moved this Court in A.B.A. No. 3447 of 2013 and he was granted anticipatory bail vide order dated 09.03.2014. The petitioner also filed an application for release of the vehicle and the criminal court vide order dated 06.03.2014 directed release of the vehicle. Thereafter, the petitioner submitted application before the District Transport Officerrespondent no. 4 for exempting road tax between the period 22.05.2013 and 12.03.2014 however, no decision has been taken by the respondent no. 4 and therefore, the petitioner has approached this Court.

(3.) Heard the learned counsel appearing for the parties.