Bijumon R vs The Secretary
2021 Latest Caselaw 22770 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
     FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                         WP(C) NO. 17825 OF 2021
PETITIONER:

              BIJUMON R
              AGED 47 YEARS
              S/O REGHU, KALEKKATTU, THURVOOR, CHERTHALA, ALAPPUZHA.

              BY ADV M.VANAJA



RESPONDENT:

              THE SECRETARY
              THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, COLLECTORATE
              P.O, ALAPPUZHA-688001.

              BY ADV SR.GOVERNMENT PLEADER:SRI.BIMAL.K.NATH




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     2
WP(C) NO. 17825 OF 2021




                              JUDGMENT

The learned Senior Government Pleader has filed a

statement to the effect that there are tax arrears to

the tune of Rs.86,913/- and that the application for

transfer has not been endorsed, in view of the dues. The

learned counsel for the petitioner submits that without

prejudice to his rights, the petitioner is willing to

pay the amount in order to have the transfer endorsed.

Accordingly, it is ordered that on the petitioner

paying the arrears of tax, the transfer shall be

endorsed. It is made clear that the payment as above

shall be without prejudice to the rights / contentions

of the petitioner.

The writ petition is disposed of as above.

Sd/-

SATHISH NINAN

JUDGE

rsr

WP(C) NO. 17825 OF 2021

APPENDIX OF WP(C) 17825/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RTA PROCEEDINGS DATED 20.11.2019 IN ITEM NO.19 FOR THE VEHICLE KL 4/T 6363 (OLD VEHICLE KL0-7/AP 3781)

Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 29/3/2007 IN WPC 9012/2007.