Safeer M V vs The Regional Transport ...
2021 Latest Caselaw 23644 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                       WP(C) NO. 27098 OF 2021
PETITIONER:

          SAFEER M V.,
          AGED 37 YEARS
          S/O. KUNHAHAMED M.V., MANAYAMKATT VALAPPIL, KADANJERI
          P.O., KALADY KADANJERI, MALAPPURAM KERALA 679 582.
          BY ADV PRAVEEN.H.


RESPONDENTS:

    1     THE REGIONAL TRANSPORT OFFICER/TXATION OFFICER,
          MINI CIVIL STATION, PONNANI, MALAPPURAM 679 583.
    2     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO TAXES DEPARTMENT,
          SECRETARIAT , THIRUVANANTHAPURAM 695 001.



          DR.THUSHARA JAMES-SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27098 OF 2021
                                     2

                   BECHU KURIAN THOMAS, J
                   =======================
                    W.P.(C) No. 27098 of 2021
                   ........................................
               Dated this the 30 th day of November, 2021

                              JUDGMENT

The limited prayer of the petitioner in this writ petition

is for a direction to accept the tax arrears due for the

vehicle bearing registration Nos.KL-54/J-1352 and KL-

54/G-8436 for the period from 01.01.2020 to 31.12.2021

and 01.04.2020 to 31.12.2021 respectively in '10' equal

monthly instalments.

2. I have heard Sri.Praveen Hariharan, the learned counsel

for the petitioner and Dr.Thushara James, the learned

Senior Government Pleader for the respondents.

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

consideration of the request for grant of instalments, since

this Court had in other writ petitions granted the relief of WP(C) NO. 27098 OF 2021

equated monthly instalments for clearing the arrears of

motor vehicles tax, instead of granting a direction to

consider the petitioner's request, I deem it fit that the

petitioner is also granted similar reliefs as in other writ

petitions.

4. Accordingly, there will be a direction to the 1 st

respondent to accept the motor vehicles tax arrears for

the period from 01.01.2020 to 31.12.2021 and 01.04.2020

to 31.12.2021 relating to vehicle bearing registration Nos.

KL-54/J-1352 and KL-54/G-8436 respectively in 'five'

equated monthly instalments, the first of which shall

commence from 01.01.2022.

5. 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.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM WP(C) NO. 27098 OF 2021

APPENDIX OF WP(C) 27098/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF VEHICLE IN RC NO. KL.54J1352.

Exhibit P2 TRUE COPY OF THE REGISTRATION CERTIFICATE OF VEHICLE WIT RC NO. KL 54 G 84 36.