V.K.Suresh Kumar vs The Joint Regional Transport ...
2023 Latest Caselaw 8656 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
   WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                      WP(C) NO. 26262 OF 2023
PETITIONER:

          V.K.SURESH KUMAR,
          AGED 60 YEARS
          S/O. KRISHNAN NAIR, VATTAPPAAMBIL HOUSE, DESOM.P.O.,
          ALUVA. ERNKULAM DISTRICT, PIN 683 516.

          BY ADV O.D.SIVADAS


RESPONDENT:

          THE JOINT REGIONAL TRANSPORT OFFICER,
          SUB REGIONAL TRANSPORT OFFICE, ALUVA, ERNAKULAM
          DISTRICT, PIN - 673101


OTHER PRESENT:

          SR GP SMT THUSHARA JAMES

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.26262/2023

                                       -:2:-




                       Dated this the 9th day of August,2023

                              JUDGMENT

The writ petition is filed to direct the respondent

to permit the petitioner to pay the arrears of motor

vehicle tax in respect of the vehicle bearing

No.KL-41/L-3487 in three equated monthly

instalments.

2. The petitioner's case is that, he is the owner

of the above stage carriage vehicle, which is presently

not operational. The petitioner's application for

renewal of the permit is pending consideration. There

are arrears of motor vehicle tax up to 30.09.2023

payable by the petitioner. The petitioner is not in a

position to pay the arrears in a lump sum. Hence, the

petitioner prays that he may be granted at least three

equated monthly instalments to pay the arrears of

vehicle tax. Hence, the writ petition. W.P.(C)No.26262/2023

3. Heard; Sri.O.D. Sivadas, the learned counsel

appearing for the petitioner and Smt. Thushara James,

the learned Senior Government Pleader appearing for

the respondent.

4. Having considered the pleadings and

materials on record, and in the light of the submission

made by the learned counsel appearing for both sides,

I am inclined to allow the writ petition, to provide the

petitioner one last opportunity.

Resultantly, I dispose of the writ petition in the

following manner:

(i) The petitioner is permitted to pay off the arrears of motor vehicle tax in respect of the stage carriage vehicle bearing No.KL-41/L-3487 in three equated monthly instalments commencing from 09.09.2023.

(ii) Needless to mention, if the petitioner commits any default in payment of one of the instalments as ordered above, he will lose the benefit of this W.P.(C)No.26262/2023

judgment and the respondent would be at liberty to proceed against the petitioner in accordance with law.

(iii) It is made clear that, no further application for modification/extension of time shall be entertained by this Court.

Sd/-

                                      C.S.DIAS,JUDGE

DST/09.08.23                                          //True copy//

                                                      P.A.To Judge
 W.P.(C)No.26262/2023






                             APPENDIX


PETITIONER EXHIBITS
EXHIBIT 1           COPY OF THE RELEVANT PORTION OF THE RC BOOK
                    OF VEHICLE NO. KL 41/L 3487

RESPONDENTS' EXHIBITS: NIL