Y. Thomas vs The State Of Kerala
2023 Latest Caselaw 5603 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                    WP(C) NO. 15620 OF 2023


PETITIONER:

            Y. THOMAS
            SON OF JOHN
            AGED 62 YEARS
            BETHEL HOUSE, PATTIKKAD P.O.,
            THRISSUR., PIN - 680652

            BY ADV I.DINESH MENON


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT,
            TAXATION DEPARTMENT, SECRETARIAT P.O.,
            TRIVANDRUM., PIN - 695001

    2       THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER,
            REGIONAL TRANSPORT OFFICE, THRISSUR,
            CIVIL STATION P.O., THRISSUR., PIN - 686003

            BY ADV
            SRI P S APPU
            GOVERNMENT PLEADER


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.05.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) No. 15620 of 2023

                              ..2..

               SHOBA ANNAMMA EAPEN, J.
             -----------------------------------------
                  WP.(C) No. 15620 of 2023
              ----------------------------------------
            Dated this the 12th day of May, 2023


                          JUDGMENT

Petitioner confines his reliefs in the writ

petition to a direction to the respondents to consider

Ext.P2 request and to permit him to pay the tax arrears

demanded for the vehicle bearing registration No.KL-09

W 7907 for the period from 01.01.2023 to 30.06.2023 in

instalments.

2. Heard the learned counsel for the petitioner

as well as the learned Government Pleader.

3. Having considered the averments in the

writ petition and having heard the learned counsel for

the petitioner, I am of the opinion that the said request

can be considered.

In the above circumstances, the writ petition WP(C) No. 15620 of 2023

..3..

is disposed of, directing the second respondent to

permit the petitioner to pay the motor vehicle tax

arrears relating to the vehicle bearing registration No.

KL-09 W 7907 in six equated monthly instalments, the

first of which shall commence from 30.05.2023.

Needless to say, in the event of default of any of the

instalments, the benefit granted under the judgment

shall not be available to the petitioner.

Sd/-

SHOBA ANNAMMA EAPEN,

JUDGE MBS/ WP(C) No. 15620 of 2023

..4..

APPENDIX OF WP(C) No.15620/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RC BOOK OF THE VEHICLE KL 09 W 7907.

Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 06.05.2023.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP[C] NO.

21806/2022 DATED 05.7.2022.