Noufal .K.P vs The Regional Transport Officer ...
2021 Latest Caselaw 7776 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

     FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

                        WP(C).No.5734 OF 2021(N)


PETITIONER/S:

                NOUFAL .K.P,AGED 37 YEARS
                S/O. MOHAMMEDALI, KUPPANTEPURAKKAL HOUSE,
                P.O, PUTHIYAKADAPPURAM, NIRAMARUTHOOR, TANUR,
                MALAPPURAM DISTRICT.

                BY ADVS.
                SRI.SAJU J.VALLYARA
                SRI.SUNNY XAVIER

RESPONDENT/S:

                THE REGIONAL TRANSPORT OFFICER (TAXATION OFFICER)
                MALAPPURAM, CIVIL STATION, MALAPPURAM P.O,
                PIN - 676505, MALAPPURAM DISTRICT.



                SMT. THUSHARA JAMES, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5734 OF 2021              2



                                 JUDGMENT

Dated this the 5th day of March 2021

The petitioner is the registered owner of the stage carriage

vehicle bearing registration No.KL-02-R-2801. It was registered on

04.12.2013. The same is not covered under any stage carriage permit,

as stated by the learned counsel for the petitioner. The respondent has

demanded the petitioner to pay idle tax as per the Floor Area instead of

seating capacity and against demand of tax at floor area rate, the

petitioner as submitted a representation at Ext.P2 to the respondent.

Learned counsel for the petitioner submits that the representation at

Ext.P2 be directed to be decided within a time bound manner

2. Learned Government Pleader has no objection for this

course of action.

3. Taking note of the above submissions, the writ petition is

disposed of with the following directions:-

The respondent is directed to decide the representation at Ext.P2

submitted by the petitioner within a period of six weeks from the date

of communication of this judgment to the respondent. The petitioner to

supply copy of this judgment to the respondent for necessary action.

Sd/-

ajt                                            A.M.BADAR, JUDGE





                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              PHOTOCOPY OF THE REGISTRATION CERTIFICATE

IN RESPECT OF STAGE CARRIAGE KL-02-R-2801.

EXHIBIT P2 PHOTOCOPY OF THE REQUEST DATED 25.02.2021 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P3 PHOTOCOPY OF THE JUDGMENT IN WP(C) NO.

11908/2020 DATED 17.06.2020.