Arun P.U vs The Joint Regional Transport ...
2022 Latest Caselaw 10180 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
   THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                        WP(C) NO. 29345 OF 2022
PETITIONER/S:

          ARUN P.U
          AGED 38 YEARS
          S/O. SREEDEVI,
          PARVATHIMANDIRAM, KODANAD PO,
          PERUMBAVOOR, ERNAKULAM DISTRICT,

          , PIN - 683544
          BY ADV O.D.SIVADAS


RESPONDENT/S:

          THE JOINT REGIONAL TRANSPORT OFFICER,
          SUB JOINT REGIONAL TRANSPORT OFFICE, PERUMBAVOOR,
          ERNAKULAM DISTRICT, PIN - 683542




          ADV. THUSHARA JAMES(SR GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29345 OF 2022                2



                                 JUDGMENT

Petitioner confines his relief in the writ petition for a

direction to the respondent to accept repayment of motor

vehicle tax arrears demanded for the vehicle bearing

registration No.KL 49/8586 in instalments.

2. I have heard the learned counsel for the petitioner as

well as the 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, since this Court had, in other

writ petitions, granted the relief of equated monthly instalments

for clearing the arrears of motor vehicles tax, petitioner can

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 relating to vehicle

bearing registration No.KL 49/8586 in six equated monthly

instalments, the first of which shall be paid on or before

30.09.2022. The subsequent instalments shall be paid on or

before the 30th day of each succeding months. Needless to say,

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/-

GOPINATH P.

JUDGE ajt

APPENDIX OF WP(C) 29345/2022

PETITIONER EXHIBITS Exhibit1 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 15.08.2022 Exhibit P2 TRUE COPY OF THE JUDGMENT IN WP (C) NO. 26606 OF 2022 DATED 22.08.2022 RENDERED BY THIS HON'BLE COURT.