C GOVINDASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Writ Petitions are for a direction to the respondents to accept the Motor Vehicles Tax if it is paid in advance voluntarily and not insist on payment as demanded by the respondents.

(2.) In similar matters, the said prayers have been granted. Following the same, the respondents are directed to accept the tax if it is paid by the petitioner voluntarily in respect of the vehicles bearing No.KL-7/AG-9057, KL-7/AG-1120, KL-7/AG9058, KL-7/AH-8246, KL-7/AH-8247 and KL-7/AJ-8827 and not insist on payment as demanded by the respondents.

(3.) With the above said direction, the Writ Petitions are disposed of. No costs.