Venu vs The Regional Transport Officer
2023 Latest Caselaw 3468 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
       FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                         WP(C) NO. 10401 OF 2023
PETITIONER:

              VENU,
              AGED 52 YEARS
              S/O. PADMANABHAN, NO. 1/356, PARAPPURATH HOUSE,
              KAIPARAMBU, PUTHUR.P.O., THRISSUR DISTIRCT, PIN 680 595,
              PIN - 680595

              BY ADV O.D.SIVADAS



RESPONDENTS:

              THE REGIONAL TRANSPORT OFFICER,
              REGIONAL TRANSPORT OFFICE, THRISSUR, PIN 680 001, PIN -
              680001

              DR THUSHARA JAMES, SR GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10401 OF 2023                    2




                                    T.R.RAVI, J.
                           ----------------------------------------
                            WP (C) No.10401 of 2023
                         -------------------------------------------
                  Dated this the 24th day of February, 2023

                                    JUDGMENT

The petitioner is the owner of a stage carriage bearing

registration No.KL-08/AE 7007. The prayer in the writ petition

is to permit the petitioner to remit the motor vehicle tax in

respect of the vehicle upto 31.03.2023 in ten 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.

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-08/AE 7007 in eight equal monthly

instalments, the first instalment becoming due on or before

24.04.2023 and the subsequent instalments becoming due on

or before 24th of the succeeding months. If the petitioner

commits default in payment of any one of the aforesaid

instalments, the 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 ska

APPENDIX OF WP(C) 10401/2023

PETITIONER EXHIBITS

Exhibit P1 THE COPY OF THE RC BOOK OF THE VEHICLE