Gopakumar K vs The Regional Transport Officer
2022 Latest Caselaw 8301 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. 21487 OF 2022
PETITIONER/S:

          GOPAKUMAR K.,AGED 57 YEARS
          S/O. PARAMESWARA MENON, NAMBIATTIL HOUSE, EDAPPALAM
          P.O., PATTIKKAD, 680 652, THRISSUR DISTRICT (REGISTERED
          OWNER OF STAGE CARRIAGE KL-08-AS-4499 AND KL-13-V-3958.
          BY ADV SAJU J.VALLYARA


RESPONDENT/S:

          THE REGIONAL TRANSPORT OFFICER
          (TAXATION OFFICER),
          THRISSUR, CIVIL STATION, AYYANTHOLE, 680 003, THRISSUR
          DISTRICT.
          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:
 WP(C) NO. 21487 OF 2022                      2



                                      JUDGMENT

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

the respondent to accept repayment of motor vehicle tax arrears

demanded for the vehicles bearing registration Nos.KL-08-AS-4499 and

KL-13-V-3958 in instalments.

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

the 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 can 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 vehicles bearing

registration Nos. KL-08-AS-4499 and KL-13-V-3958 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 ajt

APPENDIX OF WP(C) 21487/2022

PETITIONER EXHIBITS Exhibit P1 PHOTO COPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF THE PETITIONERS STAGE CARRIAGE KL- 08-AS-4499.

Exhibit P2 PHOTO COPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONERS STAGE CARRIAGE KL-13- V-3958.

Exhibit P3 PHOTO COPY OF THE REQUEST DATED 27.06.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.