Muhammed Ali vs The Regional Transport Officer/
2022 Latest Caselaw 5371 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. 15634 OF 2022
PETITIONER:

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

          BY ADV I.DINESH MENON


RESPONDENT:

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

          SMT.M.M.JASMINE -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. 15634 OF 2022

                                     2


                 BECHU KURIAN THOMAS, J.
               ===========================
                   W.P.(C) No.15634 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 Q 6363. As per Ext.P4

representation, petitioner requested for levy of tax on the vehicle

at the rate applicable for non-transport vehicles as well as

instalment payment for the arrears of tax. The contention raised

in Ext.P4 is that petitioner had not been using his vehicle from

01.04.2020 onwards and his permit expired on 21.01.2021, hence

for the period after expiry of the permit, petitioner need pay tax

at the rate for non-transport vehicles.

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.P4 representation. WP(C) NO. 15634 OF 2022

3. Accordingly, there will be a direction to the

respondent to consider and pass appropriate orders on Ext.P4

representation, as expeditiously as possible, at any rate, within a

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

judgment after hearing the petitioner or his representative.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS JUDGE ssa/ WP(C) NO. 15634 OF 2022

APPENDIX OF WP(C) 15634/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RC BOOK OF KL- 18 Q 6363.

Exhibit P2 TRUE COPY OF THE TAX DETAIL OF KL-18 Q 6363.

Exhibit P3 TRUE COPY OF THE JUDGEMENT IN WPC NO.

32836/2010 DATED 21.10.2014.

Exhibit P4 TRUE COPY OF THE REQUEST DATED 03.05.2022 .

                          FILED     BEFORE    THE     RESPONDENT

Exhibit P5                TRUE COPY OF THE JUDGEMENT      IN   WPC     NO.
                          25623/2020 DATED 15.12.2020.