Aneesh.P.B vs The Regional Transport Officer/ ...
2023 Latest Caselaw 1242 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                         WP(C) NO. 1706 OF 2023
PETITIONER:

          ANEESH.P.B
          AGED 50 YEARS
          S/O.BALAN.P.K,
          PONATH HOUSE, LIGHT HOUSE ROAD,
          AZHIKODE.P.O.,KODUNGALLUR
          THRISSUR DISTRICT, PIN - 680666

          BY ADV P.G.MAHESHKUMAR



RESPONDENTS:

    1     THE REGIONAL TRANSPORT OFFICER/ TAXATION OFFICER
          REGIONAL TRANSPORT OFFICE, COLLECTORATE P.O.,
          AYYANTHOLE, THRISSUR, PIN - 680003

    2     THE JOINT REGIONAL TRANSPORT OFFICER/TAXATION OFFICER
          SUB REGIONAL TRANSPORT OFFICE,KODUNGALLOOR, PIN -
          680664


OTHER PRESENT:

          ADV. THUSHARA JAMES (SR GP)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.1706/2023                          -2-

                                   JUDGMENT

Petitioner confines his relief in the writ petition to a direction to the

respondent to accept repayment of motor vehicle tax arrears demanded for the

vehicle bearing registration No.KL-47-F-4380 in instalments.

2. I have heard Adv.Mahesh Kumar P.G., learned counsel for the

petitioner as well as Adv. Thushara James, learned Senior Government Pleader for

the respondents.

3. Having regard to the circumstances now prevailing, as well as 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 be also 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-47-F-4380

in six equated monthly instalments, the first of which shall commence from 10-02-

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/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF WP(C) 1706/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OFCERTIFICATE OF REGISTRATION IN RESPECT OF KL-47/F.4380

Exhibit P2 TRUE COPY OF DEMAND NOTICE OF THE 2ND RESPONDENT DATED 28-12-2022 IN RESPECT OF THE VEHICLE KL-47/F.4380