Amitha Riya Alex vs The State Of Kerala
2022 Latest Caselaw 1114 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                         WP(C) NO. 2698 OF 2022
PETITIONER/S:

             AMITHA RIYA ALEX
             AGED 39 YEARS
             W/O DEEPAK GEORGE CHARLES,
             CHALAPPURAM HOUSE, KIZHAVANA ROAD,
             ATLANTIS, ERNAKULAM, KOCHI-682 015

             BY ADV I.DINESH MENON



RESPONDENT/S:

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

     2       THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER,
             COLLECTORATE P.O, ERNAKULAM - 682 030


                SMT. JASMIN M.M., GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2698 OF 2022
                              2



               BECHU KURIAN THOMAS, J.
           ========================
                 W.P.(C) No. 2698 of 2022
           ========================
          Dated this the 27th day of January, 2022

                         JUDGMENT

The limited prayer of the petitioner in this writ petition

is for a direction to consider Ext.P3 request for grant of

monthly instalments for payment of tax arrears demanded

for the vehicle bearing registration No.KL-07 CC 7237 for the

period from 01.01.2021 to 31.03.2022 in '6' equal monthly

instalments.

2. I have heard Sri.I.Dinesh Menon, the learned

counsel for the petitioner and Jasmin M.M, the learned

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 though the prayer is for

consideration of the request for grant of instalments, since

this Court had in other writ petitions granted the relief of WP(C) NO. 2698 OF 2022

equated monthly instalments for clearing the arrears of

motor vehicles tax, instead of granting a direction to

consider the petitioner's request, I deem it fit that the

petitioner is also granted similar reliefs as in other writ

petitions.

4. Accordingly, there will be a direction to the 2 nd

respondent to accept the motor vehicles tax arrears for the

period from 01.01.2021 to 31.03.2022 relating to vehicle

bearing registration No.KL-07 CC 7237 in 'four' equated

monthly instalments, the first of which shall commence on or

before 31.01.2022.

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 JUDGE LU WP(C) NO. 2698 OF 2022

APPENDIX OF WP(C) 2698/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RC PARTICULARS OF KL-07 CC 7237.

EXHIBIT P2 TRUE COPY OF THE TAX DETAILS OF KL-07 CC 7237 IN MVD SITE.

EXHIBIT P3 TRUE COPY OF THE REQUEST DATED 20.01.2022.

HIBIT P4 TRUE COPY OF THE JUDGMENT IN WPC NO.

27649/2021 DATED 04.12.2021.

                //    True Copy //   PA To Judge