Dinil Dinesh vs The Regional Transport ...
2023 Latest Caselaw 5374 Ker

WP(C) NO. 14572 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. 14572 OF 2023
PETITIONER:

             DINIL DINESH
             AGED 44 YEARS
             S/O T.K. DINESHAN, THOPPIL HOUSE, SUMANGALY,
             ALUMVETTUVAZHI, CHIYYARAM P.O.,
             THRISSUR DISTRICT, PIN - 680001

             BY ADV SAJU J.VALLYARA


RESPONDENT:

             THE REGIONAL TRANSPORT OFFICER/SECRETARY
             REGIONAL TRANSPORT AUTHORITY (TAXATION OFFICER),
             THRISSUR, CIVIL STATION, AYYANTHOLE, THRISSUR
             DISTRICT, PIN - 680003

             BY SRI.JIMMY GEORGE-GOVERNMENT 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. 14572 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-04-V-8278 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-04-V-8278 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) 14572/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONER'S STAGE CARRIAGE KL-04-V-8278 Exhibit P2 TRUE PHOTOCOPY OF THE REQUEST DATED 17.04.2023 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

RESPONDENTS EXHIBITS: NIL