Sidharthan vs State Of Kerala
2021 Latest Caselaw 24039 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 28TH DAY OF DECEMBER 2021 / 7TH POUSHA, 1943
                      WP(C) NO. 30650 OF 2021
PETITIONER:

             SIDHARTHAN
             AGED 64 YEARS
             S/O. KURUMBAN,
             PADINJAREKATTAZHATH HOUSE,
             HOUSE NO.23/277 B, EDAKOCHI,
             ERNAKULAM - 682 010.
             BY ADVS.
             RAHUL SASI
             NEETHU PREM
             VIVEK P.K
             MANU K. MURALI


RESPONDENTS:

       1     STATE OF KERALA
             REPRESENTED BY ITS SECRETARY,
             DEPARTMENT OF TRANSPORT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.
       2     THE TRANSPORT COMMISSIONER
             TRANSPORT COMMISSIONERATE, 2ND FLOOR,
             TRANS TOWERS, VAZHUTHACAUD,
             THYCAUD P. O,
             THIRUVANANTHAPURAM - 695 014.
       3     THE REGIONAL TRANSPORT OFFICER
             REGIONAL TRANSPORT OFFICE,
             MATTANCHERRY, HEBRON BUILDING,
             CHEMMAN JUNCTION, WEST KARUVELIPPADI,
             THOPPUMPADI - 682 005.

             SRI. PREMCHAND R. NAIR - GP



        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    28.12.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) NO.30650 OF 2021

                                     2



                               JUDGMENT

The limited prayer of the petitioner in this writ

petition is for a direction to consider Ext.P4

representation for grant of monthly instalments for

payment of tax arrears demanded for the vehicle bearing

registration No.KL-19/D-3847 in '10' equal monthly

instalments.

2. I have heard Sri.Rahul Sasi, the learned

counsel for the petitioner and Sri.Premchand R.Nair, the

learned Government Pleader for the respondents.

3. Having regard to the circumstances now

prevailing as well as the contentions raised by the

learned counsel for the petitioner, I am of the view that

though the prayer is for consideration of the request for

grant of instalments, since this Court had in other writ

petitions granted the relief of equated monthly W.P.(C) NO.30650 OF 2021

instalments for clearing the arrears of motor vehicles

tax, instead of granting a direction to consider the

petitioner's request, I deem it fit that the petitioner is

also granted similar reliefs as in other writ petitions.

4. Accordingly, there will be a direction to the 3 rd

respondent to accept the motor vehicles tax arrears for

petitioner's vehicle bearing registration No.KL-19/D-

3847 in 'five' equated monthly instalments, the first of

which shall commence on or before 01.02.2022.

5. Needless to say that in the event of default of

any of the instalments, the benefit granted under this

judgment shall not be available to the petitioner.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SPR W.P.(C) NO.30650 OF 2021

APPENDIX PETITIONER'S EXHIBITS:-

EXHIBIT P1 THE TRUE COPY OF THE REGISTRATION CERTIFICATE OF VEHICLE BEARING REGISTRATION NO.KL-19-D-3847. EXHIBIT P2 THE TRUE COPY OF THE PRINT OUT FROM VAHANCITIZEN SERVICES WEBSITE PROVIDING TAX DETAILS OF VEHICLE BEARING REGISTRATION NO.KL-19-D- 3847.

EXHIBIT P3 THE TRUE COPY OF GOVT ORDER NO.B3/5505468/2021/TRANS DATED 08.10.2021 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P3(a) THE TRUE COPY OF GOVT ORDER NO.B3/5505390/2021/TRANS DATED 11.10.2021 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P3(b) THE TRUE COPY OF GOVT ORDER NO.B3/5505378/2021/TRANS DATED 11.10.2021 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P3(c) THE TRUE COPY OF GOVT ORDER NO.B3/5505468/2021/TRANS DATED 11.10.2021 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P4 THE TRUE COPY OF THE REPRESENTATION DATED 15.10.2021 SUBMITTED BY THE PETITIONER HEREIN TO THE 1ST RESPONDENT.

EXHIBIT P5 THE TRUE COPY OF THE JUDGEMENT DATED 04.12.2021 IN WPC NO.27656 OF 2021.

RESPONDENTS'S EXHIBITS: NIL.