Aneesh Pb vs The Regional Transport ...
2022 Latest Caselaw 12060 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                      WP(C) NO. 41824 OF 2022
PETITIONER:

          ANEESH P.B,
          AGED 50 YEARS,
          S/O.BALAN P.K., PONATH HOUSE, LIGHT HOUSE ROAD,
          AZHIKODE PO, KODUNGALLUR, THRISSUR DISTRICT.

          BY ADV P.G.MAHESHKUMAR



RESPONDENT:

          THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER,
          REGIONAL TRANSPORT OFFICE, COLLECTORATE PO,
          AYYANTHOLE,THRISSUR - 680 003.

          ADV. THUSHARA JAMES (SR GP)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41824 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-47-A-5185 in instalments.

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-47-A-5185 in six

equated monthly instalments, the first of which shall

commence from 30.12.2022. Needless to say, in the event of

default of any of the instalments, the benefit granted under WP(C) NO. 41824 OF 2022

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. 41824 OF 2022

APPENDIX OF WP(C) 41824/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFCATE OF REGISTRATION IN RESPECT OF KL 47 A

Exhibit P2 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 09.06.2022

Exhibit P3 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 4.11.222