Johnson M.L vs Joint Regional Transport Officer
2021 Latest Caselaw 23694 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. 24968 OF 2021


PETITIONER/S:

           JOHNSON M.L.,
           AGED 57 YEARS
           S/O.LONAPPAN, 262/2 MALIYAKKAL HOUSE, RAILWAY STATION
           ROAD, WEST CHALAKKUDY, THRISSUR DISTRICT-680 307.
           BY ADVS.
           G.HARIHARAN
           PRAVEEN.H.


RESPONDENT/S:

     1     JOINT REGIONAL TRANSPORT OFFICER,
           SUB REGIONAL TRANSPORT OFFICE, CHALAKKUDY, THRISSUR
           DISTRICT-680 307.
     2     THE DISTRICT EXECUTIVE OFFICER,
           KERALA MOTOR TRANSPORT WORKERS WELFARE FUND, THRISSUR-680
           001.
     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. 24968 OF 2021
                                          2

                       BECHU KURIAN THOMAS, J.
                 ===============================
                           W.P.(C)No.24968 of 2021
                 -----------------------------------------------------
                       Dated this the 30h day of November, 2021

                                    JUDGMENT

This writ petition is filed seeking a direction to the 1st

respondent to accept the tax arrears due from the vehicle

bearing Reg.No. KL-23 9868 in five monthly instalments. In

W.P.(C) No.21935/2021, I have directed the petitioner to pay

arrears of contribution due under the Kerala Motor Transport

Workers Welfare Fund Board in instalments, of which after

payment of 50%, a certificate was directed to be issued to

enable the petitioner to pay the motor vehicle tax.

2. In view of the above direction, the 1 st respondent

shall accept the motor vehicle tax arrears stipulated in Ext.P4

in five monthly instalments on receipt of the certificate issued

by the Executive Officer of the Motor Transport Workers

Welfare Fund Board and permit the petitioner to pay the

arrears of motor vehicle tax in five equated monthly

instalments. Needless to mention, necessary steps for the

issuance of fitness certificate shall also be initiated, on the WP(C) NO. 24968 OF 2021

payment of 1st instalment of tax.

The writ petition is disposed of accordingly.

Sd/-

BECHU KURIAN THOMAS JUDGE

jm/ WP(C) NO. 24968 OF 2021

APPENDIX OF WP(C) 24968/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE RELATING TO VEHICLE NO.KL 23 9868 Exhibit P2 TRUE COPY OF THE GOODS VEHICLE PERMIT DATED 01.10.2020 ISSUED BY THE 1ST RESPONDENT. Exhibit P3 TRUE COPY OF THE RC STATUS RELATING TO VEHICLE NO.KL 23-9868 AS ON 17.07.2007.

Exhibit P4 TRUE COPY OF THE DEMAND NOTICE DATED 02.11.2021 ISSUED BY THE 1ST RESPONDENT AGAINST THE PETITIONER DEMANDING A SUM OF RS.1,12,490/- TOWARDS ARREARS OF TAX. Exhibit P5 TRUE COPY OF THE GOVERNMENT ORDER NO.GO(P) NO.201/2021/REV. DATED 22.10.2021 ISSUED BY THE GOVERNMENT OF KERALA.