Eldho Paul vs The Joint Regional Transport ...
2022 Latest Caselaw 8288 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. 21527 OF 2022
PETITIONER:

              ELDHO PAUL, S/O. P.D. POULOSE, PARACKAL HOUSE,
              THURUTHISSERY, MEKKAD P.O., ANGAMALY, ERNAKULAM,
              PIN - 683 581.


              BY ADV O.D.SIVADAS



RESPONDENT:

              THE JOINT REGIONAL TRANSPORT OFFICER
              SUB REGIONAL TRANSPORT OFFICE, ANGAMALY,
              ERNAKULAM DISTRICT, PIN -683 572.


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.21527/2022                   2

                              JUDGMENT

The limited prayer of the petitioner in this writ petition is for a

direction to consider Ext.P2 request for grant of monthly instalments for

payment of tax arrears demanded for the vehicles bearing registration

No.KL 05 v 3702 for the period from 1.1.2022 to 30.6.2022 in ten equal

monthly instalments.

2. I have heard learned counsel for the petitioner as well as

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 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 equated monthly instalments for clearing the arrears of

motor vehicles tax, petitioner is 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 for the period from 1.1.2022 to

30.6.2022 relating to vehicles bearing registration No.KL 05 v 3702 in

six equated monthly instalments, the first of which shall commence

from 15.7.2022. 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 as above.

Sd/-

GOPINATH P.

JUDGE acd

APPENDIX PETITIONER'S EXHIBITS

EXT.P1: COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 5-V 3702.

EXT.P2: COPY OF REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 20.06.2022.