Madras High Court
Muneer Ali vs The State Of Tamil Nadu on 26 November, 2021
Author: C.Saravanan
Bench: C.Saravanan
W.P.Nos.1536 & 1537 of 2006
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.11.2021
CORAM:
THE HONOURABLE MR.JUSTICE C.SARAVANAN
WP.Nos.1536 & 1537 of 2006
and
WMP.Nos.1727, 1728, 1729 & 1730 of 2006
[Video Conferencing]
W.P.No.1536 of 2006
Muneer Ali ......Petitioner
Vs.
1.The State of Tamil Nadu
Rep by its Secretary
Home (Transport) Department
Fort St.George, Chennai – 9.
2.The Commercial Tax Officer
Greams Road
Chennai.
3.The Regional Transport Officer
Chennai – North
Chennai.
4.The Motor Vehicles Inspector
Grade I
Regional Tranport Office
Chennai North, Chennai. .....Respondents
1/6
https://www.mhc.tn.gov.in/judis
W.P.Nos.1536 & 1537 of 2006
Prayer:- Writ Petition filed under Article 226 of the Constitution of India
to issue a Writ of Mandamus forbearing the respondents and their
subordinates from demanding or collecting entry tax on the petitioner's
used Toyota Trunio Sprinter Saloon (Black) Two door model 1995 bearing
Chassis No.AE101-5062176 and Engine No.4A-2677450 to be registered
and assigned new registration mark by the third and fourth respondents.
For Petitioner : No Appearance
For Respondent : Mr.D.Ravichander, Spl.G.P.,
W.P.No.1537 of 2006
Neroth Abdulla ....Petitioner
Vs.
1.The State of Tamil Nadu
Rep by its Secretary
Home (Transport) Department
Fort St.George, Chennai – 9.
2.The Commercial Tax Officer
Greams Road
Chennai – 6.
3.The Regional Transport Officer
Chennai – North
Chennai.
4.The Motor Vehicles Inspector
Grade I, Regional Tranport Office
Chennai North, Chennai. .....Respondents
2/6
https://www.mhc.tn.gov.in/judis
W.P.Nos.1536 & 1537 of 2006
Prayer:- Writ Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus forbearing the respondents and their
subordinates from demanding or collecting entry tax on the petitioner's
used Mercedes Benz CLK 270 CDI bearing chassis number
WDB2093161F037749 to be registered and assigned new registration
mark by the third and fourth respondents.
For Petitioner : No Appearance
For Respondent : Mr.D.Ravichander, Spl.G.P.,
COMMON ORDER
W.P.No.1536 of 2006 has been filed for issuance of a Writ of Mandamus forbearing the respondents and their subordinates from demanding or collecting entry tax on the petitioner's used Toyota Trunio Sprinter Saloon (Black) Two door model 1995 bearing Chassis No.AE101- 5062176 and Engine No.4A-2677450 to be registered and assigned new registration mark by the third and fourth respondents.
2.W.P.No.1537 of 2006 has been filed for issuance of a Writ of Mandamus forbearing the respondents and their subordinates from 3/6 https://www.mhc.tn.gov.in/judis W.P.Nos.1536 & 1537 of 2006 demanding or collecting entry tax on the petitioner's used Mercedes Benz CLK 270 CDI bearing chassis number WDB2093161F037749 to be registered and assigned new registration mark by the third and fourth respondents.
3.When the matter is called today, there is no representation on behalf of the petitioner. The case pertains to collection of entry tax on the petitioner's used vehicles. It is noted that the writ petitions are of the year 2006 and more than 15 years have lapsed since these writ petitions were filed.
4.In view of the aforestated position, these Writ Petitions are closed. Consequently, connected miscellaneous petitions are closed. No costs.
26.11.2021 pgp Index : Yes / No Internet : Yes / No 4/6 https://www.mhc.tn.gov.in/judis W.P.Nos.1536 & 1537 of 2006 To
1.The State of Tamil Nadu Rep by its Secretary Home (Transport) Department Fort St.George, Chennai – 9.
2.The Commercial Tax Officer Greams Road Chennai – 6.
3.The Regional Transport Officer Chennai – North Chennai.
4.The Motor Vehicles Inspector Grade I, Regional Tranport Office Chennai North, Chennai.
5/6 https://www.mhc.tn.gov.in/judis W.P.Nos.1536 & 1537 of 2006 C.SARAVANAN, J pgp WP.No.1536 & 1537 of 2006 Dated : 26.11.2021 6/6 https://www.mhc.tn.gov.in/judis