Nazeer A.M vs The State Of Kerala
2022 Latest Caselaw 8283 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. 21557 OF 2022
PETITIONER:

         NAZEER A.M
         AGED 39 YEARS
         S/O MUHAMMEDKUTTY, AMBAZHATHINAL HOUSE,
         NADACKAL P.O., ERATTUPETTA, KOTTAYAM - 686121.




         BY ADV I.DINESH MENON


RESPONDENTS:

   1     THE STATE OF KERALA
         REPRESENTED BY SECRETARY TO GOVERNMENT,
         TAXATION DEPARTMENT, SECRETARIAT P.O.,
         TRIVANDRUM-695001.


   2     THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER,
         CIVIL STATION P.O., KOTTAYAM - 686002.


   3     THE JOINT REGIONAL TRANSPORT OFFICER/
         TAXATION OFFICER,
         JOINT REGIONAL TRANSPORT OFFICE, PALA P.O.,
         PALA-686575.


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.21557/2022
                                 -: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 vehicles bearing

registration Nos.KL-36-A-3575, KL-35-J-2325, KL-05-X-9202

and KL-34-C-2121 in instalments.

2. I have heard Adv.I.Dinesh Menon, learned counsel

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

learned Senior Government Pleader for 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 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 W.P.(C) No.21557/2022

relating to vehicles bearing registration Nos.KL-36-A-3575,

KL-35-J-2325, KL-05-X-9202 and KL-34-C-2121 in 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.21557/2022

APPENDIX OF WP(C) 21557/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REGISTRATION PARTICULARS OF THE VEHICLE KL-36 A 3575 ALONG WITH WEBSITE TAX DETAILS Exhibit P2 TRUE COPY OF THE REGISTRATION PARTICULARS OF THE VEHICLE KL-35 J 2325 ALONG WITH WEBSITE TAX DETAILS Exhibit P3 TRUE COPY OF THE REGISTRATION PARTICULARS OF THE VEHICLE KL-05 X 9202 ALONG WITH WEBSITE TAX DETAILS Exhibit P4 TRUE COPY OF THE REGISTRATION PARTICULARS OF THE VEHICLE KL-34 C 2121 ALONG WITH WEBSITE TAX DETAILS.

Exhibit P5 TRUE COPY OF THE REQUEST DATED 24.6.2022.

Exhibit P6 TRUE COPY OF THE JUDGMENT IN WP[C] NO.27649/2021 DATED 4.12.2021. Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN WP[C] NO.15405/2022 DATED 6.5.2022.