Anurag P vs The Joint Regional Transport ...
2021 Latest Caselaw 22239 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                      WP(C) NO. 24238 OF 2021
PETITIONER:

          ANURAG P.
          AGED 37 YEARS
          S/O. VISWANTHAN, PANAYATHINKAL HOUSE, PADINHATTUM MURI,
          KAKKODI P.O., KOZHIKODE-673 611.

          BY ADV K.V.RASHMI



RESPONDENT:

          THE JOINT REGIONAL TRANSPORT OFFICER
          NANMINDA, KOZHIKODE DISTRICT, 673 611.




          DR.THUSHARA JAMES-SR GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   WP(C) NO. 24238 of 2021
                                   2



                    BECHU KURIAN THOMAS, J

                    ------------------------
                    WP(C) NO. 24238 of 2021
                  --------------------------
             Dated this the 5th day of November, 2021

                              JUDGMENT

The limited prayer of the petitioner in this writ petition is for

a direction to the respondent for grant of monthly instalments for

payment of tax arrears demanded for the vehicle bearing

registration No.KL-71E-6944 in ten equal monthly instalments.

2. I have heard Adv. Rashmi K.V., learned counsel for the

petitioner as well as Dr.Thushara James, learned Senior

Government Pleader for the respondent.

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 grant of

instalments, since this Court had in other writ petitions granted

the relief of equated monthly instalments for clearing the arrears

of motor vehicles tax, instead of granting a direction to the

respondent, petitioner be also granted similar reliefs as in other

writ petitions.

WP(C) NO. 24238 of 2021

4. Accordingly, there will be a direction to the respondent

to accept the motor vehicles tax arrears relating to vehicles

bearing registration No.KL-71E-6944 in ten equated monthly

instalments, the first of which shall commence from 30.11.2021.

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 as

above.

Sd/-

BECHU KURIAN THOMAS JUDGE AJ/05.11.2021 WP(C) NO. 24238 of 2021

APPENDIX OF WP(C) 24238/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE OF THE RC BOOK OF VEHICLE BEARING NO.KL 71 E 6944.

Exhibit P2 A TRUE COPY OF THE NATIONAL TRANSPORT PERMIT DATED 17.3.2020.

Exhibit P3 A TRUE COPY OF THE REPRESENTATION DATED 21.10.2021 SUBMITTED BEFORE THE RESPONDENT.