Nashid P.T vs The Joint Regional Transport ...
2023 Latest Caselaw 5372 Ker

WP(C) NO. 14585 OF 2023               1




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
       TUESDAY, THE 25TH DAY OF APRIL 2023 / 5TH VAISAKHA, 1945
                          WP(C) NO. 14585 OF 2023
PETITIONER:

              NASHID P.T.
              AGED 30 YEARS
              S/O ABDUL SALAM, PANARU THODUKAYIL HOUSE,
              POONOOR P.O., UNNIKKULAM, KOZHIKODE DISTRICT
              (REGISTERED OWNER OF CONTRACT CARRIAGE VEHICLE KL-67-
              2332), PIN - 673574
              BY ADV SAJU J.VALLYARA


RESPONDENT:

              THE JOINT REGIONAL TRANSPORT OFFICER
              (TAXATION OFFICER), NANMANDA,
              KOZHIKODE DISTRICT, PIN - 673613

              BY SMT.SAROJINI.K.G.-GOVT. PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14585 OF 2023                          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-67-2332 in

instalments.

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

petitioner as well as Smt.Sarojini K.G, learned Government Pleader for the

respondent.

3. Having regard to the circumstances and 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 be 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-67-2332 in six (6) equated monthly instalments, the first of which

shall commence from 15.5.2023. 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/-

MOHAMMED NIAS C.P.

JUDGE ab

APPENDIX OF WP(C) 14585/2023

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF THE PETITIONER'S CONTRACT CARRIAGE VEHICLE KL-67-2332 Exhibit P2 TRUE PHOTOCOPY OF THE CERTIFICATE REGARDING TAX DETAILS IN RESPECT OF THE PETITIONER'S VEHICLE KL-67-2332 Exhibit P3 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P.(C) NO. 36005/2022 DATED 11.11.2022 OF THE HON'BLE HIGH COURT OF KERALA

RESPONDENT'S EXHIBITS: NIL