Muhammed Yunas vs Regional Transport Officer
2022 Latest Caselaw 8282 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE GOPINATH P.
   FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                    WP(C) NO. 21577 OF 2022
PETITIONER:

          MUHAMMED YUNAS
          AGED 49 YEARS
          S/O. PAKRAN, ANGANDIYIL HOUSE, AYANCHERRY,
          VATAKARA, KOZHIKODE DISTRICT, PIN-673 104
          BY ADV O.D.SIVADAS


RESPONDENT:

          REGIONAL TRANSPORT OFFICER
          REGIONAL TRANSPORT OFFICE, VATAKARA,
          KOZHIKODE DISTRICT,PIN-673 305



OTHER PRESENT:

          ADV. DR. THUSHARA JAMES (SR GP)



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.21577/2022
                                 -:2:-




                        JUDGMENT

Petitioner confines his relief in the writ petition to

a direction to the respondent to accept repayment of motor

vehicle tax arrears demanded for the vehicle bearing

registration No.KL-58-B-189 in instalments.

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

the petitioner as well as Adv.Dr.Thushara James, learned

Senior 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, since 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.

4. Accordingly, there will be a direction to the

respondent to accept the motor vehicles tax arrears

relating to vehicle bearing registration No.KL-58-B-189 in W.P.(C) No.21577/2022

six equated monthly instalments, the first of which shall

commence from 29.07.2022. 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 petitioner.

The writ petition is disposed of as above.

Sd/-

GOPINATH P.

JUDGE ats W.P.(C) No.21577/2022

APPENDIX OF WP(C) 21577/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF THE

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 27.06.2022