Anoop.K.A vs State Of Kerala
2021 Latest Caselaw 6606 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                       WP(C).No.4870 OF 2021(G)


PETITIONER:

               ANOOP.K.A
               AGED 40 YEARS
               S/O.ABDUL RAHMAN, KOOLIYADEN HOUSE, VALAYANCHIRANGARA
               P.O., PERUMBAVOOR, ERNAKULAM, PIN-683556.

               BY ADVS.
               SRI.S.RENJITH
               SRI.K.R.PRATHISH

RESPONDENTS:

      1        STATE OF KERALA
               MOTOR VEHICLE DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695001, REP. BY ITS
               SECRETARY.

      2        REGIONAL TRANSPORT OFFICER,
               2ND FLOOR, CIVIL STATION, KAKKANAD, VAZHAKKALA,
               KOCHI, ERNAKULAM, PIN-682030.

      3        JOINT REGIONAL TRANSPORT OFFICER,
               MUNICIPAL SHOPPING COMPLEX BUILDING, PATTAL,
               ERNAKULAM, PIN-683542.



               GP- SMT. THUSHARA JAMES

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4870 OF 2021(G)

                                   2

                             JUDGMENT

Dated this the 24th day of February 2021

Learned counsel for the petitioner submits that the issue involved

in this petition is covered by the Full Bench decision of this Court.

According to the learned counsel for the petitioner, the petitioner has

now furnished G Form at Ext.P6 to the respondents for exemption of

tax as per Rule 10 of the Kerala Motor Vehicle Taxation Rules. The

learned Government Pleader submits that the respondents shall take a

decision on G Form at Ext.P6 within a period of one week.

In this view of the matter, the writ petition is disposed of with a

direction to the 3rd respondent to take decision on the claim of the

petitioner for exemption of tax made by submitting G Form at Ext.P6,

within a period of one week from the date of communication of this

judgment by the petitioner. The petitioner is at liberty to furnish a

copy of the judgment of Full Bench of this Court to the respondent for

considering the same while deciding Ext.P6.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.4870 OF 2021(G)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MEMO ISSUED BY THE 3RD RESPONDENT ON 22.05.2019 TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE REQUEST LETTER DATED 06.06.2019 PREFERRED BY THE PETITIONER TO THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 04.11.2019 ISSUED BY THE REVENUE DEPARTMENT.

EXHIBIT P4 TRUE COPY OF THE REQUEST LETTER DATED 22.01.2020 SUBMITTED THE PETITIONER TO THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE ORDER DATED 25.01.2020 OF THE 3RD RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE G FORM ALONG WITH COVERING LETTER SUBMITTED TO THE 3RD RESPONDENT DATED 08.02.2021.

EXHIBIT P7 TRUE COPY OF THE RECEIPT DATED 06.02.2021.

EXHIBIT P8 TRUE COPY OF THE ACKNOWLEDGMENT CARD DATED 09.02.2021.