Raji Thomas vs The Joint Regional Transport ...
2021 Latest Caselaw 23766 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. 26977 OF 2021

PETITIONER:

               RAJI THOMAS
               W/O. THOMAS VARGHESE,
               THEKKEKARA, KUTTOOR,
               THIRUVALLA.
               BY ADV O.D.SIVADAS


RESPONDENTS:

               THE JOINT REGIONAL TRANSPORT OFFICER
               SUB REGIONAL TRANSPORT OFFICE,
               THIRUVALLA, PIN-689 108.
               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. 26977 OF 2021
                                      2



                        BECHU KURIAN THOMAS, J
                     ==========================
                         W.P.(C) No.26977 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 the respondent for grant of monthly

instalments for payment of tax arrears demanded for the

vehicle bearing registration No.KL-35/H-1985 in '12' equal

monthly instalments.

2. I have heard Adv.O.D.Sivadas, learned counsel for the

petitioner as well as Dr.Thushara James, 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

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 WP(C) NO. 26977 OF 2021

granting a direction to the respondent, petitioner be also

granted similar reliefs as in other writ petitions.

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

to accept the motor vehicle tax arrears relating to vehicle

bearing registration No. KL-35/H-1985 in 'six' equated

monthly instalments, the first of which shall commence from

21.12.2021. 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

AMV/30/11//2021 WP(C) NO. 26977 OF 2021

APPENDIX OF WP(C) 26977/2021

PETITIONER EXHIBITS Exhibit P1 COPY OF RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO. KL 35/H 1985.

  RESPONDENTS EXHIBITS    NIL

                                                                         TRUE COPY