Sanuj Tom Jose vs State Of Kerala
2021 Latest Caselaw 23464 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                        WP(C) NO. 26627 OF 2021
PETITIONER :

          SANUJ TOM JOSE,
          AGED 40 YEARS,
          S/O.JOSE THOMAS, PROPRIETOR,
          M/S. SANJOS RUBBER TRADERS, NO.88,
          CHINNASURAYA PILLAI STREET, PUDUCHERRY,
          MANIYAMMACKAL HOUSE, ANTHINADU,
          PALA, KOTTAYAM-686 574.

          BY ADV E.A.BIJUMON



RESPONDENTS :

    1     STATE OF KERALA,
          REPRESENTED BY ITS CHIEF SECRETARY,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2     THE TRANSPORT COMMISSIONER,
          TRANSPORT COMMISSIONERATE, MOTOR VEHICLES DEPARTMENT,
          THIRUVANANTHAPURAM-695 001.

    3     REGIONAL TRANSPORT OFFICER, MOOZHAYIL BUILDING,
          PETTA ROAD, PALA, KOTTAYAM DISTRICT-686 575.

    4     JOINT REGIONAL TRANSPORT OFFICER,
          MOOZHAYIL BUILDING, PETTA ROAD, PALA,
          KOTTAYAM DISTRICT-686 575.

          BY SENIOR GOVT. PLEADER DR.THUSHARA JAMES




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26627 OF 2021
                                   2



                    BECHU KURIAN THOMAS, J.
                  =-=-=-=-=-=-=-=-=-=-=-=-=-=
                     W.P.(C).No.26627 of 2021
                  =-=-=-=-=-=-=-=-=-=-=-=-=-=
             Dated this the 25th day of November, 2021


                              JUDGMENT

Petitioner was the owner of a Volvo vehicle bearing

Registration No. PY 01/CQ 8688. The motor vehicle tax due for the

said vehicle, which was initially registered in Pondicherry is due to be

paid to the respondents in Kerala. There is a liability due from the

petitioner which is quantified by Ext.P2 at Rs.1,05,400/-. Petitioner

seeks an instalment payment for repaying the amount.

Having regard to the present circumstances on account of

the Covid 19 pandemic, this Court is of the view that a reasonable

instalment can be granted to the petitioner. Accordingly, the

petitioner is directed to pay the entire arrears of motor vehicle tax

due on the vehicle bearing Registration No. PY 01/CQ 8688 in six

equated monthly instalments, the first of which shall be paid on or

before 20.12.2021.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM WP(C) NO. 26627 OF 2021

APPENDIX OF WP(C) 26627/2021

PETITIONER'S EXHIBITS :

Exhibit P1 TRUE COPY OF THE JUDGMENT IN WRIT PETITION NO.14944/2018 DATED 04.05.2018.

Exhibit P2 TRUE COPY OF THE ORDER PASSED BY 3RD RESPONDENT DATED 03.08.2018.