K.Bhaskaran vs The Sub Regional Transport ...
2022 Latest Caselaw 5228 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
   FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
                      WP(C) NO. 15028 OF 2022
PETITIONER:

            K.BHASKARAN,
            AGED 54 YEARS
            S/O.K.KRISHNAN, KILIVAYIL HOUSE, AMBALAMMADU,
            IRINGALLUR P.O., PARAPPUR, MALAPPURAM.
            BY ADV SRI PRASAD CHANDRAN


RESPONDENT:

            THE SUB REGIONAL TRANSPORT OFFICER,
            (TAXATION OFFICER), THIRURANGADI,
            SUB REGIONAL TRANSPORT OFFICE,
            MINI CIVIL STATION, TIRURANGADI,
            MALAPPURAM, PIN-676 306.
            SRI SAYED MURTHALA THANGAL, GOVT.PLEADER


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   13.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.15028 of 2021
                                         2




                              T.R. RAVI, J.
               --------------------------------------------
                        W.P.(C)No.15028 of 2022
                --------------------------------------------
                  Dated this the 13th day of May, 2022

                                    JUDGMENT

The prayer in this writ petition is for a direction to the

respondent to permit the petitioner to remit the motor vehicle tax

for the period from 1.7.2020 to 31.3.2022 in easy monthly

instalments in respect of vehicle bearing registration No.KL-65/J-

5465.

2. I have heard Sri.Prasad Chandran, learned counsel for the

petitioner and Sri Sayed Murthala Thangal, learned Government

Pleader for the respondents.

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

circumstances this Court has in W.P.(C)No.6010/2022 extended

permission for payment of tax arrears in instalments. He prays

that he may also be given the same facility. I have gone through

the said 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 01.07.2020 to 31.03.2022 concerning the vehicle with W.P.(C)No.15028 of 2021

registration No.KL-65/J-5465 in six equal monthly instalments.

The petitioner shall pay the first instalment on or before 13.6.2022

and the subsequent instalments on or before the 13th of the

succeeding months.

5. The above facility shall not be available to the petitioner 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 W.P.(C)No.15028 of 2021

APPENDIX OF WP(C) 15028/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF PETITIONER'S VEHICLE BEARING NO.KL 65/J 5465.

Exhibit P2 TRUE COPY OF THE TEMPORARY PERMIT IN RESPECT OF THE PETITIONER'S VEHICLE VALID TILL 28.04.2022.