Vidyasagar vs State Of Kerala
2022 Latest Caselaw 9904 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                       WP(C) NO. 28257 OF 2022
PETITIONER:

          VIDYASAGAR,
          AGED 48 YEARS,
          S/O. NARAYANAN,
          MAMMARAKKATHOUSE GURUVAYUR P.O,
          THIRUVENGIDAM, THRISSUR DISTRICT,
          PIN - 680 509.

          BY ADV MAHESH V.MENON



RESPONDENTS:

    1     THE STATE OF KERALA,
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          TAXATION DEPARTMENT, SECRETARIAT P.O.,
          TRIVANDRUM - 695 001.

    2     THE JOINT REGIONAL TRANSPORT OFFICER / TAXATION
          OFFICER,
          JOINT REGIONAL TRANSPORT OFFICE, GURUVAYUR ,
          THRISSUR DISTRICT - 680 101.

          ADV. THUSHARA JAMES (SR.GP)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28257 OF 2022

                                         2


                                  JUDGMENT

Petitioner confines his relief in the writ petition to a

direction to the respondent to accept repayment of motor

vehicle tax arrears demanded for the vehicle bearing

registration No.KL-12-G-1016 in instalments and to direct the

respondents to issue fitness certificate / permit to the said vehicle

after permitting him to pay 1st instalment of the motor vehicles tax.

2. I have heard the learned counsel for the petitioner as

well as learned Senior 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

petitioner, 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,

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 vehicles tax arrears relating to vehicle

bearing registration No.KL-12-G-1016 in six equated monthly

instalments, the first of which shall commence from

15.09.2022. On payment of the 1st instalment, the competent WP(C) NO. 28257 OF 2022

authority shall consider the issuance of the fitness certificate.

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 petitioner.

The writ petition is disposed of as above.

Sd/-

GOPINATH P.

JUDGE

DK WP(C) NO. 28257 OF 2022

APPENDIX OF WP(C) 28257/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF REGISTRATION CERTIFICATE OF PETITIONER'S VEHICLE NO. KL-12-G-

Exhibit P2 A TRUE COPY OF REQUEST MADE TO THE 1ST RESPONDENT BY THE PETITIONER

Exhibit P3 A TRUE COPY OF INTERIM ORDER IN WP[C] NO.15405/2022 DATED 6.5.2022