Telangana High Court
M/S. Guru Transcon P Ltd vs The State Of Telangana on 15 April, 2019
Author: Challa Kodanda Ram
Bench: Challa Kodanda Ram
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
WRIT PETITION No.7838 of 2019
O R D E R:
When the matter is taken up, it is submitted by the learned counsel for the petitioner as well as learned Government Pleader for Transport appearing for the respondents that the issue raised in the present Writ Petition is squarely covered by the order, dated 14.03.2019, passed by this Court in Writ Petition No.1803 of 2019 and batch.
Relevant portion of the aforesaid order reads as under:
"In those circumstances, as the issue involved is squarely covered by the judgment of the Division Bench and there being no reason for this Court to come to a different conclusion altogether, the Writ Petitions are allowed following the judgment of the Division Bench with a further direction to the respondent authorities to refund the excess tax amount wherever has been paid in the absence of interim orders of this Court at the stage of admission, within four weeks from the date of receipt of a copy of this order. No costs."
Following the aforesaid order and for the reasons stated therein, this Writ Petition is also allowed of in terms thereof.
Miscellaneous petitions, if any, pending in this writ petition shall stand closed. There shall be no order as to costs.
_________________________ CHALLA KODANDA RAM, J 15th April, 2019 sj