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Thomas vs The Regional Transport Officer
2021 Latest Caselaw 10417 Ker

Citation : 2021 Latest Caselaw 10417 Ker
Judgement Date : 26 March, 2021

Kerala High Court
Thomas vs The Regional Transport Officer on 26 March, 2021
        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MR. JUSTICE A.M.BADAR

FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                  WP(C).No.6692 OF 2021(J)


PETITIONER:

              THOMAS
              AGED 50 YEARS
              S/O.DEVASSY, PORATHOOR HOUSE, PULLAZHI,
              THRISSUR.

              BY ADV. SRI.O.D.SIVADAS

RESPONDENT:

              THE REGIONAL TRANSPORT OFFICER
              REGIONAL TRANSPORT OFFICE, CIVIL STATION,
              THRISSUR, PIN-680002.




              BY SMT. JASMINE.M.M, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP            FOR
ADMISSION ON 26.03.2021, THE COURT ON THE SAME            DAY
DELIVERED THE FOLLOWING:
 WP(C).No.6692 OF 2021(J)

                                     2


                                 A.M.BADAR, J.
                   -------------------------------------------
                           W.P.(C).No.6692 of 2021
                   --------------------------------------------
                     Dated this the 26th day of March, 2021.

                                   JUDGMENT

Heard both sides.

2. The petitioner is the owner of the contract carriage

vehicle bearing Registration No.KL-18/F 500, which is garaged.

The vehicle is covered with permit. The learned counsel for the

petitioner submits that the petitioner is in arrears of the motor

vehicle tax in respect of the said vehicle and because of

pandemic Covid-19, the petitioner is not in a position to pay the

same in lump sum. He, therefore, seeks instalments.

3. The learned Government Pleader submits that the

petitioner may be permitted to pay the motor vehicle tax due

and payable in six instalments.

4. I have considered the submissions so advanced and

the petition deserves to be dispose of with the following

directions:

The petitioner is permitted to clear off the arrears of the

motor vehicle tax in respect of vehicle bearing

Registration No.KL-18/F 500 in 10 equated successive WP(C).No.6692 OF 2021(J)

monthly instalments commencing from 30th March,

2021.

Sd/-

A.M.BADAR

JUDGE

DK WP(C).No.6692 OF 2021(J)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 18/F 500.

     RESPONDENT'S EXHIBITS:     NIL
 

 
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