Suresh A vs The Joint Regional Transport ...
2023 Latest Caselaw 5373 Ker

   WP(C) NO. 14590 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. 14590 OF 2023
PETITIONER:

             SURESH A.
             AGED 53 YEARS
             S/O ARUMUGHAM, 5/308, AKKAPARAMBIL HOUSE,
             THALLEPPALLY P.O., CHITTUR, PIN 678 563, PALAKKAD
             DISTRICT AND TEMPORARILY RESIDING AT 74A1, ANAYAPPAN
             STREET, COIMBATORE, TAMIL NADU, PIN - 641006

             BY ADV SAJU J.VALLYARA


RESPONDENTS:

             THE JOINT REGIONAL TRANSPORT OFFICER
             (TAXATION OFFICER), CHITTUR, MINI CIVIL STATION,
             MUNICIPAL BUS STAND COMPLEX,
             PALAKKAD DISTRICT, PIN - 678102

             BY SRI.JIMMY GEORGE-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. 14590 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-11-AC-8484 in

instalments.

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

petitioner as well as Sri.Jimmy George, 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-11-AC-8484 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) 14590/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONER'S STAGE CARRIAGE KL-11-AC-8484 Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 19.04.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT Exhibit P3 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P.(C) NO. 21423/2022 DATED 30.06.2022 OF THE HON'BLE HIGH COURT OF KERALA

RESPONDENT'S EXHIBITS: NIL