Ratheesh. P B vs The Regional Transport ...
2024 Latest Caselaw 11016 Ker

Kerala High Court

Ratheesh. P B vs The Regional Transport ... on 12 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                        WP(C) NO. 15165 OF 2024
PETITIONER/S:

          RATHEESH. P B
          AGED 48 YEARS, S/O. BALAN. P K, PONATH HOUSE, LIGHT
          HOUSE ROAD, AZHIKODE P.O, KODUNGALLUR, THRISSUR
          DISTRICT, PIN - 680666

          BY ADVS.
          M.JITHESH MENON
          P.G.MAHESHKUMAR


RESPONDENT/S:

          THE REGIONAL TRANSPORT OFFICER/TAXATION OFFICER
          ERNAKULAM REGIONAL TRANSPORT OFFICE, CIVIL STATION,
          COLLECTORATE, KAKKANAD, ERNAKULAM DISTRICT, PIN -
          682030


OTHER PRESENT:

          SMT.JASMIN M.M.-GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.15165/2024                      -2-


                                 JUDGMENT

The petitioner has filed the present writ petition under Article 226 of

the Constitution of India for the following prayer:

"Issue a writ of mandamus or any other appropriate writ, direction, or order directing the respondent to permit the petitioner to pay off the arrears of tax for the period from 01-01-2023 to 31-03-2024, in respect of stage carriage KL-07-BA-8921 in 6 equal monthly installments."

2. Having considered the facts and circumstances of the case, the

petitioner is permitted to make payment of arrears of tax in respect of the

stage carriage vehicle bearing registration No. KL-07-BA-8921 in three equal

monthly instalments. The first instalment is to be paid on or before 30-04-

2024, and the remaining two instalments on or before the 30th day of each

successive month. In case the petitioner fails to make the deposit of the first

instalment or any subsequent instalments as directed, the authority will

proceed to realise the arrear of tax under the Revenue Recovery Act.

With the aforesaid direction, the present writ petition stands finally

disposed of.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF WP(C) 15165/2024

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF CERTIFICATE OF REGISTRATION IN RESPECT OF KL-07-BA-8921

Exhibit-P2 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE RESPONDENT DATED 16-01-2024 IN RESPECT OF THE VEHICLE KL-07-BA-8921

Exhibit-P3 TRUE COPY OF THE JUDGMENT ISSUED BY THIS HON'BLE COURT IN W.P.[C]NO.37867/2023 DATED 15-11-2023