Moosa.P.K vs The Joint Regional Transport ...
2022 Latest Caselaw 8790 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
       THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                          WP(C) NO. 22044 OF 2022
PETITIONER:

              MOOSA.P.K.
              AGED 45 YEARS
              S/O KOMU HAJI, PARUTHIKUNNAN HOUSE , KARIMOOCHIKKAL,
              KUTTIPALA PO, MALAPPURAM. , PIN - 676501

              BY ADV O.D.SIVADAS



RESPONDENT:

              THE JOINT REGIONAL TRANSPORT OFFICER
              SUB REGIONAL TRANSPORT OFFICE, THIRURANGADI,
              MALAPPURAM., PIN - 676306

              DR.THUSHARA JAMES (SR.G.P.)


THIS   WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.22044/2022                     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 vehicle bearing

registration No. KL 65-B 1677 for the period from 1.1.2022 to 30.06.2022 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 30.06.2022

relating to vehicle bearing registration No. KL 65-B 1677 in six equated

monthly instalments, the first of which shall commence from 30.7.2022.

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) 22044/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO. KL 65/B 1677

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 30/06/2022