K.P.N. TRAVELS INDIA LIMITED Vs. POONAMALLEE

JUDGEMENT

(1.) AGGRIEVED over the order, dated 18.12.2014 passed by the respondent, in and by which, the petitioner has been directed to pay a sum of Rs. 1,08,000/ - towards the tax and penalty in respect of its vehicle bearing Registration No. PY01 CD 9919 for the period 25.11.14 to 1.12.2014, 02.12.2014 and from the date of release to 7 days which restricted on or before 31.12.2014, the petitioner has come forward with the present writ petition.

(2.) ACCORDING to the learned counsel for the petitioner, tax has been paid for the period from 27.8.2014 to 24.11.2014 in respect of the above said vehicle, however, for the period commencing from 25.11.2014 to 22.2.2015, the petitioner paid the tax by way of cash, but it was not remitted to the Government and on coming to know the same, a police complaint has been lodged against the Motor Vehicle Inspectors, Elango, Ramkumar and a private broker and a case was also registered. Since the tax was not paid for the above said vehicle was detained by the authority. Aggrieved by the same, the petitioner moved a writ petition in WP No. 33146 of 2014 before this Court, which was disposed of by order, dated 15.12.2014, directing the petitioner to produce all the records and to remit the tax payable and to release the vehicle on such remittance. Pursuant to the said order, the respondent has passed the impugned order.

(3.) HEARD the learned counsel for the petitioner and the learned Additional Advocate General -V appearing for the respondent.