Abdul Latheef E vs The Joint Regional Transport ...
2023 Latest Caselaw 3170 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                          WP(C) NO. 10178 OF 2023
PETITIONER:

             ABDUL LATHEEF E.
             AGED 56 YEARS, S/O MAMMAD, EYYATHAYIL HOUSE,
             MEENADATHUR P.O., TIRUR, OZHUR, MALAPPURAM DISTRICT,
             PIN - 676 307

             BY ADV SAJU J.VALLYARA



RESPONDENT:

             THE JOINT REGIONAL TRANSPORT OFFICER (TAXATION OFFICER)
             TIRUR, MALAPPURAM DISTRICT, PIN - 676 101

             BY ADV
             DR. THUSHARA JAMES, SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.03.2023,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.10178 OF 2023
                                      2




                                T.R. RAVI, J.
                --------------------------------------------
                      W. P. (C). No.10178 of 2023
                   --------------------------------------------
               Dated this the 23rd day of March, 2023

                               JUDGMENT

The petitioner is the owner of a stage carriage bearing

registration No. KL-04-N-7090. The prayer in the writ petition is

to permit the petitioner to pay off the arrears of tax in respect of

the aforesaid vehicle in easy monthly instalments.

2. In similar circumstances, this Court had in

W.P(C).No.4537/2023, granted relief of equated monthly

instalments for clearing the arrears of motor vehicle tax. I do not

find any reason to take a different view.

3. There will hence be a direction to the respondent to

accept motor vehicle tax arrears in respect of stage carriage

bearing registration No. KL-04-N-7090 in eight equal monthly

instalments, the first instalment becoming due on or before

23.04.2023 and the subsequent instalments becoming due on or

before 23rd of the succeeding months. If the petitioner commits

default in payment of any one of the aforesaid instalments, the WP(C) NO.10178 OF 2023

benefit granted under this judgment will not be available to the

petitioner. The writ petition is disposed of as above.

Sd/-

T.R. RAVI JUDGE ded/23.03.2023 WP(C) NO.10178 OF 2023

APPENDIX OF WP(C) 10178/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF PETITIONER'S STAGE CARRIAGE KL-04-N-7090

Exhibit P2 TRUE PHOTOCOPY OF THE MEMO DATED 20.03.2023 ISSUED BY THE RESPONDENT DEMANDING ARREARS OF MOTOR VEHICLES TAX IN RESPECT OF PETITIONER'S STAGE CARRIAGE KL-04-N-7090