LAWS(MAD)-2015-9-131

P. SELVAM Vs. THE REGIONAL TRANSPORT OFFICER

Decided On September 21, 2015
P. SELVAM Appellant
V/S
THE REGIONAL TRANSPORT OFFICER Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and Mr.M.S. Ramesh, learned Additional Government Pleader, who took notice for the respondent and with their consent, the main writ petition itself is taken up for disposal at the admission stage itself.

(2.) THIS writ petition has been filed by the petitioner seeking writ of mandamus forbearing the respondent from demanding authorization tax (Rs. 52,300/ -) vide N.Dis. No. A2/030060/2015 dated 01.09.2015 for the period from 24.09.2012 to 23.09.2015 for accepting surrender of National Permit in respect of petitioner's Goods Carrier Lorry - TN 31/F - 1654 forthwith.

(3.) THIS Court, in identical circumstances, in W.P. No. 23330 of 2015, by an order dated 05.08.2015, following the earlier orders of this Court, has allowed the said writ petition and directed the respondent therein not to demand the authorisation tax of Rs. 52,600/ - as authorisation fee for the period from 29.06.2012 to 28.06.2015 for accepting the surrender of National Permit since the petitioner therein did not even renew the authorisation from 29.06.2012.