Nisha Purushothaman vs The Joint Regional Transport ...
2022 Latest Caselaw 5365 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. 16381 OF 2022

PETITIONER:

            NISHA PURUSHOTHAMAN,
            AGED 36 YEARS, W/O. PURUSHOTHAMAN,
            KOOLIYATT HOUSE,
            GURUVAYOOR, THAMARAYOOR P.O.,
            PIN 680 505, THRISUR DISTRICT ,
            (REGISTERED OWNER OF STAGE CARRIAGE KL-54-B-6060,
            KL-54-B-0939 AND KL-46-H-3930).
            BY ADV SAJU J.VALLYARA


RESPONDENT:

            THE JOINT REGIONAL TRANSPORT OFFICER
            (TAXATION OFFICER) GURUVAYOOR,
            EAST NADA, GURUVAYOOR P.O.,
            PIN 680 101, THRISSUR DISTRICT.



            SMT.THUSHARA JAMES, SR.GOVT. PLEADER



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   20.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.16381/22                   -:2:-




                        BECHU KURIAN THOMAS, J.
                        --------------------------------
                         W.P.(C) No.16381 of 2022
                        ---------------------------------
                      Dated this the 20th day of May, 2022

                                 JUDGMENT

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

direction to the respondent for grant of monthly instalments for

payment of tax arrears demanded for the vehicles bearing

registration Nos.KL-54-6060, KL-54-B-0939 and KL-46-H-3930 for

the period 01.01.2020 to 31.12.2021 in ten equal monthly

instalments.

2. I have heard Sri.Saju J.Vallyara, learned counsel for the

petitioner as well as Dr.Thushara James, learned Senior Government

Pleader for the respondent.

3. Having regard to the circumstances now prevailing as well

as the contentions raised by the learned counsel for the petitioner, I

am of the view that though the prayer is for grant of instalments,

since this Court had in other writ petitions granted the relief of

equated monthly instalments for clearing the arrears of motor

vehicles tax, instead of granting a direction to the respondent,

petitioner is also granted similar reliefs as in other writ petitions.

4. Accordingly, there will be a direction to the respondent to

accept the motor vehicles tax arrears for the period from 01.01.2020

to 31.12.2021 relating to vehicle bearing registration Nos.KL-54-

6060, KL-54-B-0939 and KL-46-H-3930 in four equated monthly

instalments. The first instalment shall be payable on or before

30.05.2022; the second instalment on or before 30.06.2022, the third

instalment on or before 30.07.2022 and the fourth instalment on or

before 30.08.2022. 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/-

BECHU KURIAN THOMAS JUDGE vps

APPENDIX OF WP(C) 16381/2022

PETITIONER'S/S' EXHIBITS EXHIBIT P1 PHOTO COPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONERS STAGE CARRIAGE KL-54-6060.

EXHIBIT P2 PHOTO COPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONERS STAGE CARRIAGE KL-54-B-0939.

EXHIBIT P3 PHOTO COPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONERS STAGE CARRIAGE KL-46-H-3930.