- (1.) This petition seeks direction against recovery of registration charges as per notification dated 28.2.2011, Annexure P-1 under the provisions of the Punjab Motor Vehicles Taxation Act, 1924 (for short, "the Act") by including the value of local taxes in the price of the vehicle, which was against the statutory provisions of Section 3 of the Act. On petitioner representing the matter, the District Transport Officer, Ludhiana wrote to the State Transport Commissioner vide letter dated 13.5.2011, Annexure P-4, to clarify the position.Thereafter, the petitioner also represented to the State Transport Commissioner, C.W.P. No.9434 of 2011 Punjab vide Legal Notice dated 2.6.2011, Annexure P-5, but the said authority has failed to respond to the same.
(2.) In view of above, without expressing any opinion on merits, we direct respondent No.2-State Transport Commissioner, Punjab to take a decision on the claim of the petitioner in accordance with law, within three months from the date of receipt of a copy of this order.
(3.) The petition is disposed of.;