Muneer. P.V vs The Joint Regional Transport ...
2022 Latest Caselaw 8815 Ker

W.P.(C)No.22039/2022                  1

                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. 22039 OF 2022
PETITIONER:

              MUNEER. P.V.
              AGED 45 YEARS
              S/O UMMER HAJI, FATHIMA MANZIL, THOTTEEKKAL,
              THIRUVATTOOR, PARIYARAM, THAPLIPARAMBA, KANNUR
              DISTRICT , PIN - 670503

              BY ADV O.D.SIVADAS



RESPONDENT:

              THE JOINT REGIONAL TRANSPORT OFFICER
              SUB REGIONAL TRANSPORT OFFICE, THALIPARAMBA,KANNUR
              DISTRICT. , PIN - 670141

              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.22039/2022                     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 59-M 2333 for the period upto 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 upto 30.6.2022 relating to

vehicle bearing registration No. KL 59-M 2333 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) 22039/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 59/M 2333

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