Sajeesh M S vs State Of Kerala
2022 Latest Caselaw 4963 Ker

                  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. 15122 OF 2022(M)
PETITIONER:

     SAJEESH M.S., AGED 37 YEARS, S/O SHAKEER M. M, 13/206 A, SANEERA
     MANZIL, KOCHANGADI, MATTANCHERRY, KOCHI, KERALA- 682002.

RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY DEPARTMENT OF
     TRANSPORT, GOVT. SECRETARIAT,   THIRUVANANTHAPURAM - 695001.
  2. THE TRANSPORT COMMISSIONER, TRANSPORT COMMISSIONERATE 2ND FLOOR,
     TRANS TOWERS VAZHUTHACAUD, THYCAUD P.O., THIRUVANANTHAPURAM -
     695014.
  3. THE REGIONAL TRANSPORT OFFICER, REGIONAL TRANSPORT OFFICE,
     CHULLICKAL ROAD NEAR PETROL PUMP MATTANCHERRY, CHULLICKAL, KOCHI,
     KERALA - 682005.


     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. and MANU K. MURALI, Advocates for
the petitioner and of GOVERNMENT PLEADER for the Respondents, the court
passed the following:




                                                                     p.t.o
      Exhibit P4:- TRUE COPY OF THE REPRESENTATIONS DATED 24.03.2022
SUBMITTED BY THE PETITIONER.

     EXHIBIT P5: THE CERTIFIED COPY OF THE ORDER DATED 23-02-2022 IN WPC
NO.6010 OF 2022
                                   GOPINATH P., J.
                        ========================
                            W.P.(C) No.15122 of 2022
                        ========================
                        Dated this the 04th day of May, 2022



                                            ORDER

Admit.

The learned Government Pleader takes notice for the

respondents.

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 01.01.2021 to 30.6.2022

in six monthly installments in respect of vehicle bearing

registration No.KL-43M-3061, first of which shall be paid on or

before 10.05.2022. The subsequent installments 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 installments 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 DK

04-05-2022 /True Copy/ Assistant Registrar