Manohitha K M vs State Of Kerala
2022 Latest Caselaw 4953 Ker

WP(C) No.15111/2022                      1/3




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
             Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
                            WP(C) NO. 15111 OF 2022(L)
   PETITIONER:

          MANOHITHA K M, AGED 38 YEARS, SON OF MADHAVAN KK, KARYADAN HOUSE,
          CHAPANKUZHI P.O, KUTTICHIRA, THRISSUR, KERALA, PIN - 680724

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY DEPARTMENT OF
         TRANSPORT GOVT. SECRETARIAT THIRUVANANTHAPURAM, PIN - 695001
      2. THE TRANSPORT COMMISSIONER, TRANSPORT COMMISSIONERATE 2ND FLOOR,
         TRANS TOWERS VAZHUTHACAUD, THYCAUD P.O THIRUVANANTHAPURAM, PIN -
         695014
      3. THE REGIONAL TRANSPORT OFFICER, REGIONAL TRANSPORT OFFICE 2ND FLOOR,
         MINI CIVIL STATION, NH 47 BYE PASS, CHALAKUDI, THRISSUR, PIN -
         680307

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents 1 and 2 to consider Exhibit P4
   representations submitted by the petitioner herein and take appropriate
   measures, within a time frame fixed by this Court or as expeditiously as
   possible, until the final disposal of writ petition, so as to secure the
   ends of Justice.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. RAHUL SASI, NEETHU PREM, VIVEK.P.K & MANU K. MURALI Advocates for the
   petitioner and of GOVERNMENT PLEADER for the respondents, the court
   passed the following:-




        P.T.O.
 WP(C) No.15111/2022                             2/3




                                      GOPINATH P, J.
                               ------------------------------------
                               W.P.(C) No.15111 of 2022
                               ------------------------------------
                            Dated this the 4th day of May, 2022


                                         ORDER

Admit.

2. Government Pleader takes notice for the respondents.

3. Having regard to Ext.P5 judgment, there will be an

interim order permitting the petitioner to pay the arrears of

motor vehicle tax for the period from 1.1.2021 to 30.6.2022 in

six monthly installments in respect of vehicle bearing registration

No.KL-64H- 5472 first of which shall be paid on or before

10.5.2022. The subsequent instalments shall be paid on or

before 10th day of succeeding months. This benefit shall not be

available, if the petitioner has obtained an order earlier to pay

the tax in instalments and has failed to comply with the same. In

the event of default, the benefit granted under this order will

stand automatically vacated.

Sd/-

                                                           GOPINATH P
                                                              JUDGE
         nkr




04-05-2022                        /True Copy/                          Assistant Registrar
 WP(C) No.15111/2022                 3/3

                       APPENDIX OF WP(C) 15111/2022
Exhibit P4            TRUE COPY OF THE REPRESENTATIONS DATED 26.03.2022
                      SUBMITTED BY THE PETITIONER
Exhibit P5            THE CERTIFIED COPY OF THE ORDER DATED 23.02.2022 IN
                      W.P.(C)NO. 6010 OF 2022