Paraman N.I vs The Joint Regional Transport ...
2022 Latest Caselaw 992 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                    WP(C) NO. 2620 OF 2022
PETITIONERS :

    1     PARAMAN N.I.,
          AGED 54 YEARS,
          S/O.ITTAMAN, NADUVEETHIYIL HOUSE, LOKMALLESWARAM,
          PARAPPULLI, KODUNGALUR, THRISSUR DISTRICT,
          PIN - 680 664.

    2     JAYA,
          W/O.PARAMAN, NADUVEETHIYIL HOUSE,
          LOKMALLESWARAM, PARAPPULLI, KODUNGALUR,
          THRISSUR DISTRICT , PIN - 680 664.

          BY ADV O.D.SIVADAS



RESPONDENT :

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

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


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2620 OF 2022
                                     2

                      BECHU KURIAN THOMAS, J.
                  -----------------------------------------
                        W.P.(C) No.2620 of 2022
                  ----------------------------------------
                Dated this the 25th 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

Nos.KL-07/AS 1530, KL-44/5855, KL-42/4970 and KL-08/Z 9855 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. 2620 OF 2022

registration Nos.KL-07/AS 1530, KL-44/5855, KL-42/4970 and

KL-08/Z 9855 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. 2620 OF 2022

APPENDIX OF WP(C) 2620/2022

PETITIONERS' EXHIBITS :

Exhibit P1 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 07/AS 1530.

Exhibit P2 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 44/5855.

Exhibit P3 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 42/4970.

Exhibit P4 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 08/Z 9855.