Subramanian M.K vs State Of Kerala
2022 Latest Caselaw 8289 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. 21523 OF 2022
PETITIONER:

                  SUBRAMANIAN M.K
                  AGED 63 YEARS
                  S/O M V KRISHNAN, XXXV/983,
                  SHRI DURGA, PLAKAT LANE, THRISSUR -680001.

                  BY ADV PREMCHAND M.



RESPONDENTS:

       1          STATE OF KERALA
                  REP. BY SECRETARY TO THE GOVERNMENT, MOTOR VEHICLE
                  DEPARTMENT, THRIUVANTHAPURAM-695001.

       2          REGIONAL TRANSPORT OFFICER,
                  CIVIL STATION, AYYANTHOLE PO, THRISSUR, KERALA -680003.


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.21523/2022                   2

                              JUDGMENT

Petitioner confines his relief in the writ petition to a direction to

the 2nd respondent to accept repayment of motor vehicle tax arrears

demanded for the vehicle bearing registration No.KL 08 BU 6809 in

instalments.

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

learned Senior Government Pleader for the 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 2 nd respondent to

accept the motor vehicles tax arrears relating to vehicle bearing

registration No. KL 08 BU 6809 in six equated monthly instalments, the

first of which shall commence from 15.07.2022. 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 acd

APPENDIX OF WP(C) 21523/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE OF REGISTRATION DATED 16.10.2020.

Exhibit P2 TRUE COPY OF THE DEMAND NOTICE DATED 14.6.2022 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.