Harishkumar T.H vs State Of Kerala
2022 Latest Caselaw 5249 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. 15827 OF 2022
PETITIONER:

             HARISHKUMAR T.H.,
             AGED 41 YEARS
             S/O. HARIDAS, THURUTHIYIL HOUSE,
             KIDANGOOR SOUTH P.O, KOTTAYAM DISTRICT- 686 583.
             BY ADV I.DINESH MENON


RESPONDENTS:

     1       STATE OF KERALA,
             REPRESENTED BY SECRETARY TO GOVERNMENT,
             TAXATION DEPARTMENT, SECRETARIAT P.O,
             TRIVANDRUM 695 001.
     2       THE REGIONAL TRANSPORT OFFICER/ TAXATION OFFICER,
             CIVIL STATION P.O, KOTTAYAM- 686 002.
             BY GOVT.PLEADER SRI SAYED MURTHALA THANGAL

      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.15827 of 2022
                                         2




                             T.R. RAVI, J.
              --------------------------------------------
                      W.P.(C)No.15827 of 2022
               --------------------------------------------
                 Dated this the 13th day of May, 2022

                                    JUDGMENT

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

respondents to consider Ext.P4 request submitted by the petitioner

for grant of instalment facility for payment of tax arrears

demanded for the period from 01.04.2020 to 30.06.2022 for the

vehicle bearing registration No.KL-35/H-9253.

2. I have heard Sri.I.Dinesh Menon, 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 Ext.P5 judgment and Ext.P6 order

granted extension for payment of tax arrears in instalments. He

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

through Exts.P5 and P6 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 01.04.2020 to 30.06.2022 concerning the vehicle with W.P.(C)No.15827 of 2022

registration No. KL-35/H-9253 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.15827 of 2022

APPENDIX OF WP(C)15827/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RC PARTICULARS OF KL 35 H 9253.

Exhibit P2 TRUE COPY OF THE PERMIT OF KL 35 H 9253. Exhibit P3 TRUE COPY OF THE TAX DETAILS OF KL 35 H 9253 IN MVD SITE.

Exhibit P4 TRUE COPY OF THE REQUEST DATED 03.05.2022. Exhibit P5 TRUE COPY OF THE JUDGMENT IN W.P.C NO.

27649/2021 DATED 4.12.2021.

Exhibit P6 TRUE COPY OF THE INTERIM ORDER IN W.P.C NO.

15405/2022 DATED 6.5.2022.