Salim O.K vs The State Of Kerala
2022 Latest Caselaw 11237 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
   FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                        WP(C) NO. 39006 OF 2022
PETITIONER/S:

          SALIM O.K.
          AGED 46 YEARS
          SON OF KHADER HASSAN, OLICKAL HOUSE, THODUPUZHA EAST
          P.O., IDUKKI., PIN - 685585
          BY ADV I.DINESH MENON


RESPONDENT/S:

    1     THE STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT, TAXATION
          DEPARTMENT, SECRETARIAT P.O., TRIVANDRUM., PIN - 695001
    2     THE REGIONAL TRANSPORT OFFICER
          TAXATION OFFICER, REGIONAL TRANSPORT OFFICE, KOTTAYAM,
          CIVIL STATION P.O., KOTTAYAM., PIN - 686002




          ADV. THUSHARA JAMES (SR GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39006 OF 2022                   2



                                   JUDGMENT

Petitioner confines his relief in the writ petition for a

direction to the respondent to accept repayment of motor

vehicle tax arrears demanded for the vehicle bearing

registration No. KL 05 AM 3231 in instalments.

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

well as the 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, since this Court had, in other

writ petitions, granted the relief of equated monthly

instalments for clearing the arrears of motor vehicles tax,

petitioner 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 vehicle

bearing registration No.KL 05 AM 3231 in six equated monthly

instalments, the first of which shall be paid on or before

15.12.2022. The subsequent instalments shall be paid on or

before the 15th day of each succeeding months. 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 ajt

APPENDIX OF WP(C) 39006/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TAX DETAILS OF THE VEHICLE KL 05 AM 3231 OBTAINED FROM WEBSITE. Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 26.11.2022.

Exhibit3P3 TRUE COPY OF THE JUDGMENT IN WP[C] NO.21740/2022 DATED 5.7.2022.