Jaya vs The Joint Regional Transport ...
2022 Latest Caselaw 1655 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                       WP(C) NO. 4907 OF 2022


PETITIONER:



          JAYA., AGED 50 YEARS
          W/O. PARAMAN,
          NADUVEETHIYIL HOUSE,
          LOKMALLESWARAM, PARAPPULLI,
          KODUNGALUR, THRISSUR DISTRICT 680 664.
          BY ADV O.D.SIVADAS




RESPONDENT/S:

          THE JOINT REGIONAL TRANSPORT OFFICER,
          SUB REGIONAL TRANSPORT OFFICE,
          KODUNGALLUR, THRISSUR 680 664.




          ADV.DR.THUSHARA JAMES-SR.GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4907 OF 2022
                                              2



                          BECHU KURIAN THOMAS, J
                         ..............................................
                             W.P.(C) No.4907 of 2022
                            .....................................
                     Dated this the 15th day of February, 2022

                                       JUDGMENT

The limited prayer of the petitioner in this writ petition is for a

direction to accept the tax arrears due for the vehicle bearing

registration No.KL-08/Z-9855 in instalments.

2. I have heard Sri.O.D.Sivadas, the learned counsel for the

petitioner and Dr.Thushara James, 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 has in other writ petition,

granted the relief of equated monthly instalments for clearing the

arrears of motor vehicles tax, petitioner should also be 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 for the period from 01.01.2020 to

31.12.2021 relating to vehicle bearing registration No. KL-08/Z-

9855 in 'three' equated monthly instalments. The first instalment WP(C) NO. 4907 OF 2022

shall be payable on or before 28.02.2022, the 2 nd instalment shall

be payable on or before 30.03.2022 and the 3 rd instalment shall be

payable on or before 31.04.2022 respectively.

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, JUDGE AMV/15/02//2022 WP(C) NO. 4907 OF 2022

APPENDIX OF WP(C) 4907/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO. KL 08/AZ 9855.

Exhibit P2 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE RESPONDENT DATED 31.01.2022.

RESPONDENTS EXHIBITS : NIL

TRUE COPY