Eldho Paul vs The Joint Regional Transport ...
2022 Latest Caselaw 9728 Ker

W.P(C) .27727/22                       1

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR. JUSTICE GOPINATH P.
          FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                           WP(C) NO. 27727 OF 2022
PETITIONER/S:

      1       ELDHO PAUL
              AGED 48 YEARS
              S/O. P.D. POULSE YEARS,
              PARACKAL HOUSE, THURUTHISSERY, MEKKAD. P.O.,
              ANGAMALY, ERNAKULAM., PIN - 683581
      2       SIBU.M.T.,
              AGED 44 YEARS
              S/O. THOMAS,
              MANAKKEDATH HOUSE, KALADY PLANTATION.P.O.,
              AYYAMPUZHA, ANGAMALY, ERNAKULAM,, PIN - 683571
      3       JINO VARGHESE
              AGED 45 YEARS
              S/O. VARGHESE,
              MUTTEKKAT HOSUE, MOOKKANNOOR.P.O,
              ANGAMALY, ERNAKULAM, PIN - 683577
              BY ADV O.D.SIVADAS


RESPONDENT/S:

              THE JOINT REGIONAL TRANSPORT OFFICER
              SUB REGIONAL TRANSPORT OFFICE, ANGAMALY,
              ERNAKULAM DISTRICT,
              , PIN - 683572
OTHER PRESENT:

              0
              ADV. JASMIN M M (GP)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) .27727/22                             2



                                    JUDGMENT

Petitioners confine their relief in the writ petition for a direction to the

respondent to accept repayment of motor vehicle tax arrears demanded for the

vehicles bearing registration Nos.KL-05-V 3702, KL-11-V 7330 and KL-07-AU-

6399 in instalments.

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

well as Adv. Jasmin M.M., learned Government Pleader for the respondent.

3. Having regard to the circumstances now prevailing, as well as the

contentions raised by the learned counsel for the petitioners, I am of the view

that, since this Court had, in other writ petitions, granted the relief of equated

monthly instalments for clearing the arrears of motor vehicles tax, petitioners

can also granted similar reliefs as in other writ petitions.

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

motor vehicles tax arrears relating to vehicles bearing registration Nos.KL-05-V

3702, KL-11-V 7330 and KL-07-AU-6399 in six (6) equated monthly

instalments, the first of which shall commence from 16.9.2022. Needless to say,

in the event of default of any of the instalments, the benefit granted under this

judgment shall not be available to the petitioners.

The writ petition is disposed of as above.

Sd/-

GOPINATH P.

JUDGE okb/ //True copy// P.S. to Judge

APPENDIX OF WP(C) 27727/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONERS TO THE RESPONDENT DATED 15.08.2022 Exhibit P2 JUDGMENT IN WP (C) NO. 26606 OF 2022 DATED 22.08.2022 RENDERED BY THIS HON'BLE COURT.