Jayaraj .P vs The Joint Regional Transport ...
2022 Latest Caselaw 8304 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. 21483 OF 2022
PETITIONER/S:

          JAYARAJ .P
          AGED 50 YEARS
          S/O. BALAN,
          ATHULYA, CHEMANCHERRY, THIRUVANGOOR P.O., KOYILANDY,
          KOZHIKODE DISTRICT 673 304.
          BY ADV O.D.SIVADAS


RESPONDENT/S:

          THE JOINT REGIONAL TRANSPORT OFFICER,
          SUB REGIONAL TRANSPORT OFFICE, KOYILANDY, KOZHIKODE
          DISTRICT 673 305.
          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. 21483 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 vehicle bearing registration

No.KL 56/A 4464 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 vehicle bearing

registration No.KL 56/A 4464 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) 21483/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO. KL 56/ A 4464.

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 28.06.2022.