Sreeraj Krishnan vs The Joint Regional Transport ...
2022 Latest Caselaw 1454 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     WEDNESDAY, THE 2ND DAY OF FEBRUARY 2022 / 13TH MAGHA, 1943
                          WP(C) NO. 3475 OF 2022
PETITIONER/S:

           SREERAJ KRISHNAN
           AGED 40 YEARS
           S/O UNNIKRISHNAN, KOPPERAMBIL HOUSE,
           VADAKKUMURY, VARANDARAPPILLY.P.O,
           THRISSUR,PIN-686303.

           BY ADV PRASAD CHANDRAN



RESPONDENT/S:

           THE JOINT REGIONAL TRANSPORT OFFICER,
           (TAXATION OFFICER), SUB REGIONAL TRANSPORT OFFICE,
           MINI CIVIL STATION,
           IRINJALAKUDA,PIN-680125.


OTHER PRESENT:

           SMT.M.M.JASMIN-GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3475 OF 2022
                                   2



                BECHU KURIAN THOMAS, J.
           ========================
                 W.P.(C) No. 3475 of 2022
           ========================
          Dated this the 2nd day of February, 2022

                             JUDGMENT

The limited prayer of the petitioner in this writ petition is

for a direction to permit the payment of tax arrears demanded

for the vehicle bearing registration No. KL-45/S 9395 for the

period from 01.07.2021 to 31.03.2022 in '10' equal monthly

instalments.

2. I have heard Sri. Prasad Chandran, the learned

counsel for the petitioner and Jasmin M.M, the 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

petitioner, I am of the view that 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. WP(C) NO. 3475 OF 2022

4. Accordingly, there will be a direction to the

respondent to accept the motor vehicles tax arrears for the

period from 01.07.2021 to 31.12.2021 relating to vehicle

bearing registration No.KL-45/S 9395 in 'four' equated monthly

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

15.02.2022, the 2nd instalment payable on or before

28.02.2022, the 3rd instalment payable on or before 30.03.2022

and the 4th instalment payable on or before 30.04.2022.

5. 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.

Sd/-

                                    BECHU KURIAN THOMAS
 LU                                        JUDGE
 WP(C) NO. 3475 OF 2022




                 APPENDIX OF WP(C) 3475/2022

PETITIONER EXHIBITS

EXHIBIT P1            TRUE COPY OF THE REGISTRATION CERTIFICATE

OF PETITIONER'S VEHICLE BEARING REGD NO.KL-45/S-9395.

               //     True Copy //   PA To Judge