Muhammed Ali vs The Regional Transport Officer/
2022 Latest Caselaw 5350 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
      FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                      WP(C) NO. 15633 OF 2022
PETITIONER:

          MUHAMMED ALI.,
          AGED 40 YEARS
          S/O. ABDULLA HAJI, CHUNDAYIL HOUSE, MUDAVANTHERI,
          TUNERI, VADAKARA, KOZHIKODE 673 505.

          BY ADV I.DINESH MENON


RESPONDENT:

          THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER,
          VADAKARA, CIVIL STATION P.O., VADAKARA 673 101.
OTHER PRESENT:

          SMT. THUSHARA JAMES-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15633 OF 2022

                                       2


                 BECHU KURIAN THOMAS, J.
               ===========================
                   W.P.(C) No.15633 of 2022
               ============================
                   Dated this the 20th day of May, 2022


                               JUDGMENT

Petitioner is the registered owner of a stage carriage

bearing Registration No.KL-18 P 3313. As per Ext.P5

representation, petitioner requested for levy of tax at the rate

applicable for non-transport vehicles. The plea raised in Ext.P4

is that petitioner had not been using his vehicle from 01.07.2019

onwards since his permit had expired on 23.02.2020.

2. Having heard the learned counsel for the petitioner as

well as the learned Government Pleader, I am of the view that

this writ petition can be disposed of, by directing an expeditious

consideration of Ext.P5 representation.

3. Accordingly, there will be a direction to the

respondent to consider and pass appropriate orders on Ext.P5

representation, as expeditiously as possible, at any rate, within a WP(C) NO. 15633 OF 2022

period of six weeks from the date of receipt of a copy of this

judgment, after granting an opportunity of hearing to the

petitioner.

The writ petitioner is disposed of.

Sd/-

BECHU KURIAN THOMAS JUDGE ssa/ WP(C) NO. 15633 OF 2022

APPENDIX OF WP(C) 15633/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RC BOOK OF KL- 18 P 3313.

Exhibit P2 TRUE COPY OF THE PERMIT OF KL- 18 P 3313.

Exhibit P3 TRUE COPY OF THE TAX DETAIL OF KL- 18 P 3313.

Exhibit P4 TRUE COPY OF THE JUDGEMENT IN WPC NO.

32836/2010 DATED 21.10.2014.

Exhibit P5 TRUE COPY OF THE REQUEST DATED 03.05.2022.

Exhibit P6 TRUE COPY OF THE JUDGEMENT IN WPC NO.

25623/2020 DATED 15.12.2020.