V. Subramanian vs The Regional Transport Officer ...
2023 Latest Caselaw 4882 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
    THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                      WP(C) NO. 13993 OF 2023
PETITIONER:

          V. SUBRAMANIAN,
          AGED 57 YEARS
          S/O .KUNHIKUTTAN V., VALAYANGADI HOUSE,
          KOLAPPARAMBU P.O., KUTTIPPULI,
          PANDIKKAD, MALAPPURAM -676 522
          (REGISTERED OWNER OF STAGE CARRIAGE KL-10-BB-7196)

          BY ADV SAJU J.VALLYARA



RESPONDENT:

          THE REGIONAL TRANSPORT OFFICER (TAXATION OFFICER),
          MALAPPURAM, CIVIL STATION, MALAPPURAM P.O.,
          UP HILL, MALAPPURAM DISTRICT-676 505



          SMT. RASHMITA R. CHANDRAN, SC.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13993 OF 2023
                                      2




                               T.R.RAVI, J.
                     ----------------------------------------
                      WP (C) No.13993 of 2023
                   -------------------------------------------
               Dated this the 13th day of April, 2023

                              JUDGMENT

The petitioner is the owner of a stage carriage bearing

registration No.KL-10-BB-7196. The prayer in the writ

petition is to permit the petitioner to remit the motor vehicle

tax in respect of the vehicle in ten instalments.

2. In similar circumstances, this Court had in

W.P(C).No.4537/2023, granted relief of equated monthly

instalments for clearing the arrears of motor vehicle tax. I do

not find any reason to take a different view.

3. There will hence be a direction to the respondent

to accept motor vehicle tax arrears in respect of stage

carriage bearing registration No.KL-10-BB-7196 in six equal

monthly instalments, the first instalment becoming due on or

before 13.05.2023 and the subsequent instalments becoming

due on or before 13th of the succeeding months. If the WP(C) NO. 13993 OF 2023

petitioner commits default in payment of any one of the

aforesaid instalments, the benefit granted under this

judgment will not be available to the petitioner.

The writ petition is disposed of as above.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 13993 OF 2023

APPENDIX OF WP(C) 13993/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONER'S STAGE CARRIAGE KL-10-BB-7196

Exhibit P2 TRUE PHOTOCOPY OF THE MEMO DATED 12.04.2023 ISSUED BY THE RESPONDENT DEMANDING ARREARS OF MOTOR VEHICLES TAX IN RESPECT OF PETITIONER'S STAGE CARRIAGE KL-10-BB-7196

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE