Nijith K vs The State Of Kerala
2021 Latest Caselaw 19152 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943

                     WP(C) NO. 18732 OF 2021

PETITIONER:

            NIJITH K.,
            S/O. NARAYANAN,
            REVATHY NILAYAM,
            CHELATE LANE, KOTTAPPURAM,
            THRISSUR.
            BY ADV I.DINESH MENON


RESPONDENTS:

    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.



            SMT. JASMINE M.M., GOVT. PLEADER



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   13.09.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.18732/21
                                 -:2:-


                    BECHU KURIAN THOMAS, J.
                    --------------------------------
                    W.P.(C). No.18732 of 2021
                    --------------------------------
               Dated this the 13th 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 BD 828 for the period 1.04.2019

to 30.9.2021 in fifteen equal monthly instalments.

2. I have heard Adv.I.Dinesh Menon, learned counsel for

the petitioner as well as Adv.M.M.Jasmin, learned 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

tax, instead of granting a direction to consider the petitioner's W.P.(C) No.18732/21

request, petitioner be 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 1.04.2019 to 30.9.2021 relating to vehicle bearing

registration No.KL 08 BD 828 in six equated monthly

instalments, the first of which shall commence from 30.9.2021.

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 vps W.P.(C) No.18732/21

APPENDIX OF WP(C) 18732/2021

PETITIONER'S/S' EXHIBITS Exhibit P1 TRUE COPY OF THE RC PARTICULARS OF VEHICLE KL-08 BD 828.

Exhibit P2 TRUE COPY OF THE DETAILS OF PAYMENT TAX OF VEHICLE KL-08 BD 828 OBTAINED FROM MVD SITE.

Exhibit P3 TRUE COPY OF THE REQUEST DATED 04.9.2021.

Exhibit P4 TRUE COPY OF THE JUDGMENT IN WPC NO.

17336/2021 DATED 27.8.2021.