Abdul Azees.V.A vs State Of Kerala
2022 Latest Caselaw 5191 Ker

W.P.(C)No.15749 of 2022

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
   TUESDAY, THE 10TH DAY OF MAY 2022 / 20TH VAISAKHA, 1944
                      WP(C) NO. 15749 OF 2022
PETITIONER:

            ABDUL AZEES.V.A,
            AGED 42 YEARS
            S/O. ABOOBACKER, VELIPPARAMBU HOUSE, EDAYAPPURAM,
            ALUVA, ERNAKULAM DISTRICT, KERALA 683 101.
            BY ADVS.
            SRI SHIRAS ALIYAR
            SMT.SOWMINI D.NAIR


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,
            DEPARTMENT OF TRANSPORT, GOVT. SECRETARIAT,
            THIRUVANANTHAPURAM 695 001.
    2       THE TRANSPORT COMMISSIONER ,
            TRANSPORT COMMISSIONERATE 2ND FLOOR, TRANS TOWERS,
            VAZHUTHACAUD, THYCAUD P..O,
            THIRUVANANTHAPURAM 695 014.
    3       THE REGIONAL TRANSPORT OFFICER,
            REGIONAL TRANSPORT OFFICE, ALUVA 683 101.
            BY GOVT.PLEADER SMT.M.M.JASMINE

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   10.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.15749 of 2022            2




                               T.R. RAVI, J.
                --------------------------------------------
                        W.P.(C)No.15749 of 2022
                 --------------------------------------------
                   Dated this the 10th day of May, 2022

                               JUDGMENT

The limited prayer of the petitioner in this writ petition is for a

direction to respondents 2 and 3 to consider Ext.P3 representation

submitted by him for grant of instalment facility for payment of tax

arrears demanded for the period from 01.04.2020 to 31.03.2022 for

the vehicle bearing registration No.KL-41/Q-1341.

2. I have heard Sri.Shiras Aliyar, learned counsel for the

petitioner and Smt.M.M.Jasmine, learned Government Pleader for

the respondents.

3. The counsel for the petitioner points out that in similar

circumstances this Court has in Ext.P4 judgment granted extension

for payment of tax arrears in instalments. He prays that he may also

be given the same facility. I have gone through Ext.P4 judgment and

I do not find any reason to take a different view.

4. In the result, there will be a direction to the respondents

to accept motor vehicle tax arrears for the period from 1.4.2020 to

31.3.2022 concerning the vehicle with registration No. KL-41/Q-1341

in six equal monthly instalments. The petitioner shall pay the first

instalment on or before 10.6.2022 and the subsequent instalments

or or before the 10th of the succeeding months.

5. The above facility shall not be available to the petitioners if

he had availed such an instalment facility earlier. 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/-

T.R. RAVI JUDGE

dsn

APPENDIX OF WP(C) 15749/2022

PETITIONER EXHIBITS Exhibit P1 COPY OF THE REGISTRATION CERTIFICATE OF THE VEHICLE, NO. KL-41-Q-1341 (HGV).

Exhibit P2 COPY OF THE DEMAND NOTICE ISSUED BY THE 3RD RESPONDENT FOR RS. 78,320/- FOR THE PERIOD FROM 1.4.2020 TO 31.03.2022 .

Exhibit P3 TRUE COPY OF THE REPRESENTATIONS DATED 26.3.2022 .

Exhibit P4 COPY OF THE ORDER DATED 23.2.2022 IN WPC N 6010/2022.