Risa vs The Regional Transport Officer/ ...
2023 Latest Caselaw 1439 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                       THE HONOURABLE MR. JUSTICE GOPINATH P.

               FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944

                               WP(C) NO. 2007 OF 2023

PETITIONER:

               RISA
               AGED 40 YEARS
               W/O.BIJU,
               THEKKINIYATH HOUSE,
               PERINCHERY.P.O.,
               THRISSUR DISTRICT
               , PIN - 680306
               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, TRIPRAYAR, IIND FLOOR, MINI CIVIL
               STATION, TRIPRAYAR,, PIN - 680567

OTHER PRESENT:

               ADV. THUSHARA JAMES (SR GP)



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P. (C) No. 2007 of 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-08/X.2111 in instalments.

2. I have heard the learned counsel for the

petitioner as well as the 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 W.P. (C) No. 2007 of 2023 ..3..

relating to vehicle bearing registration

No.KL-08/X.2111 in six equated monthly

instalments, the first of which shall commence from

31.01.2023 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 RMV W.P. (C) No. 2007 of 2023 ..4..

APPENDIX OF WP(C) 2007/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE CERTIFICATE OF REGISTRATION IN RESPECT OF KL-08/X.2111 Exhibit P2 TRUE COPY OF THEREQUEST SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 13-12-2022

RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A.TO JUDGE