Abdul Muneer vs The State Of Kerala
2021 Latest Caselaw 18958 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
 FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                    WP(C) NO. 18569 OF 2021
PETITIONER/S:

            ABDUL MUNEER
            AGED 42 YEARS
            S/O. KUHAMMED, RISWANA MANZIL, PATTIKKAD P.O.,
            THRISSUR.
            BY ADV I.DINESH MENON


RESPONDENT/S:

    1       THE STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT, TAXATION
            DEPARTMENT, SECRETARIAT P.O., TRIVANDRUM-695 001.
    2       THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER
            OFFICE OF THE RTO, COLLECTORATE P.O., AYYANTHOLE,
            THRISSUR-680 003.

     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   10.09.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 18569 OF 2021
                                    2




              BECHU KURIAN THOMAS, J
             -----------------------------------------
                W.P.(C).No. 18569 of 2021
     --------------------------------------------------------
     Dated this the 10th day of September, 2021


                               JUDGMENT

The limited prayer of the petitioner in this writ petition is

for a direction to consider Ext.P3 request for grant of monthly

instalments for payment of tax arrears demanded for the vehicle

bearing registration No. KL 08 BE 7647 for the period

01.01.2020 to 30.9.2021 in 15 equal monthly instalments.

2. I have heard Adv.Dinesh Menon, 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

consideration of the request 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 WP(C) NO. 18569 OF 2021

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 2 nd

respondent to accept the motor vehicles tax arrears for the

period from 01.01.2020 to 30.9.2021 relating to vehicle bearing

registration No. KL 08 BE 7647 in six equated monthly

instalments, the first of which shall commence on or before

01.10.2021. 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 Dxy WP(C) NO. 18569 OF 2021

APPENDIX OF WP(C) 18569/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RC PARTICULARS OF VEHICLE KL-08 BE 7647.

Exhibit P2 TRUE COPY OF THE DETAILS OF PAYMENT TAX OF VEHICLE KL-08 BE 7647 OBTAINED FROM MVD SITE.

Exhibit P3 TRUE COPY OF THE REQUEST DATED 4.9.2021. Exhibit P4 TRUE COPY OF THE JUDGMENT IN WPC NO.17336/2021 DATED 27.8.2021.