Suresh A vs The Joint Regional Transport ...
2022 Latest Caselaw 8294 Ker

W.P.(C)No.21515/2022                 1

              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. 21515 OF 2022
PETITIONER:

            SURESH A.
            AGED 53 YEARS
            S/O. ARUMUGHAM, 5/308, AKKAPARAMBIL HOUSE,
            THALLEPPALLY P.O., CHITTUR, PIN - 678 563, PALAKKAD
            DISTRICT (REGISTERED OWNER OF STAGE CARRIAGES KL-
            08-AT-1999, KL-11-AC-8484 AND KL-70-B-4599).

            BY ADV SAJU J.VALLYARA



RESPONDENT:

            THE JOINT REGIONAL TRANSPORT OFFICER
            (TAXATION OFFICER), CHITTUR, MINI CIVIL STATION,
            MUNICIPAL BUS STAND COMPLEX, PIN - 678 102,
            PALAKKAD DISTRICT.


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.21515/2022                    2

                              JUDGMENT

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

direction to consider Ext.P4 request for grant of monthly instalments

for payment of tax arrears demanded for the vehicles bearing

registration Nos.KL-08-AT-1999, KL-11-AC-8484 and KL-70-B-4599 for

the period from 1.1.2022 to 30.6.2022 in six 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 Nos. KL-08-AT-

1999, KL-11-AC-8484 and KL-70-B-4599 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 OF WP(C) 21515/2022

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF THE PETITIONER'S STAGE CARRIAGE KL-08-AT-1999.

Exhibit P2 PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONER'S STAGE CARRIAGE KL-11-AC-8484.

Exhibit P3 PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF THE PETITIONER'S STAGE CARRIAGE KL-70-B-4599.

Exhibit P4 PHOTOCOPY OF THE REQUEST OF THE PETITIONER DATED 21.06.2022, WHICH WAS RECEIVED BY THE RESPONDENT ON 27.06.2022.