M.Abdullakutty vs Regional Transport Officer
2022 Latest Caselaw 2943 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                       WP(C) NO. 8738 OF 2022
PETITIONER:

          M.ABDULLAKUTTY
          AGED 51 YEARS
          S/O.KUNHIMOIDU, MANGADAN HOUSE,
          CHERUSHOLA, PALATHARA, KOTTAKKAL,
          PIN-676510, MALAPPURAM DISTRICT.

          BY ADV SAJU J.VALLYARA


RESPONDENT:

          THE REGIONAL TRANSPORT OFFICER (TAXATION OFFICER)
          MALAPPURAM, CIVIL STATION, MALAPPURAM P.O.,
          UP HILL, PIN-676505, MALAPPURAM DISTRICT.

          BY ADV.SMT.M.M.JASMIN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8738 OF 2022

                                         2


                  BECHU KURIAN THOMAS, J.
                ===========================
                    W.P.(C) No.8738 of 2022
                ============================
                   Dated this the 16th day of March, 2022


                                   JUDGMENT

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

the respondent to accept repayment of motor vehicle tax arrears

demanded for the vehicle bearing registration No.KL-10-AE-5140 in

instalments for the period from 01.07.2021 to 31.03.2022.

2. I have heard Shri.Saju J.Vallyara, the learned counsel

for the petitioner as well as Smt. M.M.Jasmine, 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 be 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 WP(C) NO. 8738 OF 2022

registration No. KL-10-AE-5140 for the period from 01.07.2021 to

31.12.2021 in 'six' equated monthly instalments, the first of which

shall be payable on or before 30.03.2022, the 2nd instalment on or

before 30.04.2022, the 3rd instalment on or before 30.05.2022, the

4th instalment on or before 30.06.2022, the 5 th instalment on or

before 30.07.2022 and the 6 th instalment shall be payable on or

before 30.08.2022, respectively. 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/-

BECHU KURIAN THOMAS JUDGE ssa WP(C) NO. 8738 OF 2022

APPENDIX OF WP(C) 8738/2022

PETITIONERS' EXHIBITS

Exhibit P1 PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONER'S STAGE CARRIAGE KL-10- AE-5140

Exhibit P2 PHOTOCOPY OF THE TAX DETAILS IN RESPECT OF THE PETITIONER'S VEHICLE KL-10-AE-5140 OBTAINED FROM THE VAHAN WEBSITE