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Rajin Kumar vs The Regional Transport Officer
2023 Latest Caselaw 176 Ker

Citation : 2023 Latest Caselaw 176 Ker
Judgement Date : 6 January, 2023

Kerala High Court
Rajin Kumar vs The Regional Transport Officer on 6 January, 2023
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
      FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                       WP(C) NO. 406 OF 2023
PETITIONER:

          RAJIN KUMAR,
          AGED 36 YEARS
          S/O KUNHIKELU NAIR, THATTARATH HOUSE,
          KALPATHUR P.O., KOZHIKODE - 673 524.

          BY ADV I.DINESH MENON



RESPONDENT:

          THE REGIONAL TRANSPORT OFFICER,
          TAXATION OFFICER, REGIONAL TRANSPORT OFFICE,
          VATAKARA - 673 101.

          ADV. THUSHARA JAMES (SR GP)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 406 OF 2023

                                2


                          JUDGMENT

The petitioner has filed Ext.P3 representation before the

respondent seeking the endorsement of tax at rates

applicable to non transport vehicle after giving exemption for

the Covid - 19 pandemic period and for the periods for which

Form 'G' had been submitted.

2. The learned counsel appearing for the petitioner

submits that the writ petition may be disposed of directing

the respondent to consider and pass orders on Ext.P3 after

affording to the petitioner an opportunity of being heard.

3. The learned Senior Government Pleader has no

objection in such a direction being issued.

Accordingly, this writ petition will stand disposed of

directing the respondent to consider and pass orders on

Ext.P3 representation after affording an opportunity of

hearing to the petitioner within a period of two months from

the date of receipt of a certified copy of this judgment. I make

it clear that I have not expressed any opinion on the merits of

the petitioner's claim and it will be open to the respondent to WP(C) NO. 406 OF 2023

consider the matter in accordance with law.

Sd/-

GOPINATH P.

JUDGE DK WP(C) NO. 406 OF 2023

APPENDIX OF WP(C) 406/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTRATION PARTICULARS OF THE VEHICLE KL-18 C 1210 DATED 8.5.2014.

Exhibit2P2 TRUE COPY OF THE PERMIT NO.16/67/2004 ISSUED TO THE PETITIONER DATED 13.3.2014.

Exhibit P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATD 17.12.2022.

Exhibit P4 TRUE COPY OF THE JUDGMENT IN WPC NO.15636/2022 DATED 20.5.2022.

 
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