Salim O.K vs The State Of Kerala
2023 Latest Caselaw 5183 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 18TH DAY OF APRIL 2023 / 28TH CHAITHRA, 1945
                        WP(C) NO. 14177 OF 2023
PETITIONER/S:

          SALIM O.K.
          AGED 45 YEARS
          OLICKAL HOUSE, KUMBAMKALLU, THODUPUZHA EAST P.O.,
          THODUPUZHA., PIN - 685585

          BY ADV I.DINESH MENON



RESPONDENT/S:

    1     THE STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT, TAXATION
          DEPARTMENT, SECRETARIAT P.O., THIRUVANATHAPURAM., PIN -
          695001

    2     THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER,
          REGIONAL TRANSPORT OFFICE, CIVIL STATION P.O.,
          KOTTAYAM., PIN - 686002


OTHER PRESENT:

          GP SMT.NISHA BOSE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14177 OF 2023
                             2

                       JUDGMENT

Petitioner confines his relief in the writ petition for

a direction to the respondents to accept repayment of

motor vehicle tax arrears demanded for the vehicle

bearing registration No.KL-05-AM-3231 in installments.

2. I have heard the learned counsel for the

petitioner as well as the learned Government Pleader

for the respondents.

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 installments 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

respondents to accept the motor vehicles tax arrears

relating to vehicle bearing registration No. KL-05-AM-

3231 in six equated monthly installments, the first of WP(C) NO. 14177 OF 2023

which shall be paid on or before 15.05.2023. The

subsequent installments shall be paid on or before the

15th day of each succeeding months. Needless to say, in

the event of default of any of the installments, the

benefit granted under this judgment shall not be

available to the petitioner.

The writ petition is disposed of as above.

Sd/-

VIJU ABRAHAM JUDGE rkc/18.04.23 WP(C) NO. 14177 OF 2023

APPENDIX OF WP(C) 14177/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE TAX DETAILS OF THE VEHICLE KL 05 AM 3231, OBTAINED FROM THE WEBSITE.

Exhibit P2 TRUE COPY OF THE SAID REQUEST SUBMITTED BY THE PETITIONER DATED 30.03.2023.

Exhibit P3 TRUE COPY OF ONE OF SUCH JUDGMENT IN WP[C] NO. 38991/2022 DATED 02.12.2022.