Arun P.U vs The Joint Regional Transport ...
2022 Latest Caselaw 1285 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     FRIDAY, THE 28TH DAY OF JANUARY 2022 / 8TH MAGHA, 1943
                    WP(C) NO. 3038 OF 2022
PETITIONERS :

    1     ARUN P.U.,
          AGED 38 YEARS,
          S/O. SREEDEVI, PARVATHIMANDIRAM,
          KODANAD, ERNAKULAM DISTRICT,
          PIN - 683544.

    2     VALSAN M. M.,
          S/O. MADHAVAN, MALIECKAL HOUSE,
          KSRTC ROAD, PERUMBAVOOR, ERNAKULAM DISTRICT,
          PIN - 683542.

          BY ADV O.D.SIVADAS



RESPONDENT :

          THE JOINT REGIONAL TRANSPORT OFFICER,
          SUB JOINT REGIONAL TRANSPORT OFFICE,
          PERUMBAVOOR, ERNAKULAM DISTRICT,
          PIN - 683 542.

          BY SMT.JASMIN.M.M, GOVT.PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3038 OF 2022
                                     2


                      BECHU KURIAN THOMAS, J.
                  -----------------------------------------
                        W.P.(C) No.3038 of 2022
                  ----------------------------------------
                Dated this the 28th day of January, 2022


                               JUDGMENT

Petitioners confine their reliefs in the writ petition to a

direction to the respondent to accept repayment of motor vehicle

tax arrears demanded for the vehicles bearing Registration

No.KL-4/P 3026 and Registration No.KL-8/AA 7117 in instalments for

the period from 01.07.2021 to 31.03.2022.

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

petitioners as well as Smt.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

petitioners, 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, petitioners 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 WP(C) NO. 3038 OF 2022

Registration No.KL-4/P 3026 and Registration No.KL-8/AA 7117 for

the period from 01.07.2021 to 31.12.2021 in 'four' equated monthly

instalments, the first of which shall commence from 31.01.2022.

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

petitioners.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS JUDGE RKM WP(C) NO. 3038 OF 2022

APPENDIX OF WP(C) 3038/2022

PETITIONERS' EXHIBITS :

Exhibit P1 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL4/P 3026.

Exhibit P2 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 8/AA 7117