Biju K vs Regional Transport Officer
2022 Latest Caselaw 2947 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. 8716 OF 2022
PETITIONERS:

     1    BIJU K
          AGED 41 YEARS
          S/O.RAGHAVAN,
          KANDUNGAZHI PURATH ERAVANOOR PO,
          MADAVOOR, KOZHIKODE, PIN - 673585

     2    PRAVEESH,
          S/O. MOOTHORAN,
          KARATTAPOYIL HOUSE, KURUVATTOOR,
          KOZHIKODE, PIN-673572

     3    KRISHNAN KUTTY NAIR,
          S/O. NARAYANAN NAIR,
          KIZHAKKOTH PO, KARIKKIRI, KANDIYIL,
          KODUVALLY, KOZHIKODE, PIN-673572

          BY ADV O.D.SIVADAS


RESPONDENT:

          THE REGIONAL TRANSPORT OFFICER,
          REGIONAL TRANSPORT OFFICE,
          CIVIL STATION, KOZHIKODE, PIN-673020

          BY ADV.M.M.JASMINE - GP


     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. 8716 OF 2022

                                        2


                  BECHU KURIAN THOMAS, J.
                ===========================
                    W.P.(C) No.8716 of 2022
                ============================
                   Dated this the 16th day of March, 2022


                                   JUDGMENT

Petitioners confine their relief in the writ petition to a direction

to the respondent to accept repayment of motor vehicle tax arrears

demanded for the vehicles bearing registration Nos.KL-33F-0085,

KL-58A-6363 and KL-57F-0956 in instalments for the period from

01.07.2021 to 31.03.2022.

2. I have heard Shri.O.D.Sivadas, the learned counsel for

the petitioners as well as Smt. M.M.Jasmin, learned 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

petitioners, 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, petitioners be also

granted similar reliefs as in other writ petitions. WP(C) NO. 8716 OF 2022

4. Accordingly, there will be a direction to the respondent

to accept the motor vehicles tax arrears relating to vehicles bearing

registration Nos. KL-33F-0085, KL-58A-6363 and KL-57F-0956 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 3 rd

instalment on or before 30.05.2022, the 4 th instalment on or before

30.06.2022, the 5th 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

petitioners.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS JUDGE ssa WP(C) NO. 8716 OF 2022

APPENDIX OF WP(C) 8716/2022

PETITIONERS' EXHIBITS

Exhibit P1 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 33/F 0085 OF THE 1ST PETITIONER.

Exhibit P2 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 58/A 6363 OF THE 2ND PETITIONER.

Exhibit P3 COPY OF THE RELEVANT PORTION OF THE RC BOOK OF VEHICLE NO.KL 57/F 0956 OF THE 3RD PETITIONER.