Shibu O.U vs The Deputy Tahsildar (Rr)
2023 Latest Caselaw 8210 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
          TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                           WP(C) NO. 3668 OF 2019
PETITIONER/S:

             SHIBU O.U., AGED 42 YEARS, S/O. UTHUP, 6/446, OLANGATTU
             HOUSE, KALLUMUKKU, NOOLPUZHA P.O., SULTHAN BATHERY,
             WAYANAD DISTRICT, 673 592.

             BY ADVS.
             G.HARIHARAN
             SRI.PRAVEEN.H.
             SMT.K.S.SMITHA
             SRI.V.R.SANJEEV KUMAR



RESPONDENT/S:

     1        THE DEPUTY TAHSILDAR (RR)
              SULTHAN BATHERY, WAYANAD DISTRICT, 673 592.

     2        THE VILLAGE OFFICER, NOOLPUZHA VILLAGE, SULTHAN BATHERY,
              WAYANAD DISTRICT, 673 592.

     3        REGIONAL TRANSPORT OFFICER,
              WAYANAD, AT KAPETTA, WAYANAD DISTRICT, 673 121.

             BY GOVERNMENT PLEADER MS RASMITHA RAMACHANDRAN



         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.3668/2019
                                     -2-




                         JUDGMENT

After some argument, the learned Counsel for the

petitioner submits that he will avail the Amnesty Scheme of

the Department for settling the tax dues.

2. Considering the aforesaid submission, the present

writ petition is disposed of with liberty to the petitioner to file

an application within a period of ten days from today before

the jurisdictional Regional Transport Officer for compounding

the tax liability under the Amnesty Scheme of the Department.

If such an application is filed within ten days from today, the

said application shall be decided in accordance with the

provisions of the Amnesty Scheme expeditiously.

3. With the aforesaid direction, the present writ

petition stands disposed of.

Sd/-

DINESH KUMAR SINGH JUDGE jjj W.P.(C) No.3668/2019

APPENDIX OF WP(C) 3668/2019

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE RELATING TO VEHICLE NO.KL-12B-5859.

EXHIBIT P2 TRUE COPY OF THE PERMIT ISSUED BY THE RTA WAYANAD IN THE SAME OF THE PETITIONER TO OPEPRATE ON THE ROUTE MARAKADAVU KALPETTA ON 20.1.2012. FOR BUS NO KL-57B-4492.

EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 1ST RESPONDENT AGAINST THE PETITIONER ON 10.10.2018, U/S7 OF RR ACT DEMANDING A SUM OF RS. 7,88,378/-

EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 1ST RESPONDENT AGAINST THE PETITIONER ON 101.10.2018 U/S 34 OF RR ACT DEMANDING A SUM OF RS. 7,88,378/-

EXHIBIT P5 TRUE COPY OF THE OBJECTION DATED 1.12.2018 SENT BY THE PETITIONER TO THE 3RD RESPONDENT WITH COPIES MARKED TO THE 1ST AND 2ND RESPONDENT.