Sijoy C. Chacko vs The Regional Transport Officer
2024 Latest Caselaw 4570 Ker

Kerala High Court

Sijoy C. Chacko vs The Regional Transport Officer on 6 February, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                       WP(C) NO. 4506 OF 2024

PETITIONER:

          SIJOY C. CHACKO,
          AGED 39 YEARS, S/O. CHACKO,
          CHEERAN HOUSE, PANAMUKKU, NEDUPUZHA,
          THRISSUR DISTRICT, PIN - 680001.

          BY ADV.
              SAJU J. VALLYARA


RESPONDENT:

          THE REGIONAL TRANSPORT OFFICER,
          (TAXATION OFFICER), THRISSUR,
          CIVIL STATION, THRISSUR DISTRICT, PIN - 680003.

          BY ADV.
             SMT. RESHMITA RAMACHANDRAN - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4506 OF 2024

                                            2




                          DINESH KUMAR SINGH, J.
                                 --------------------------
                              W.P.(C) No. 4506 of 2024
                                    -------------------------
                        Dated this the 6th day of February, 2024

                                        JUDGMENT

1. The present writ petition has been filed for the following

prayers;

i) issue a writ of mandamus or any other appropriate writ, direction or order, directing the respondent to accept the arrears of motor vehicles tax in respect of the petitioner's stage carriage KL-06-D-2866 for the period from 01.07.2023 to 31.03.2024 with 10 monthly installments;

AND

ii) grant such other reliefs as this Honourable Court may deem fit and proper in the circumstances of this case.

2. The learned Counsel for the petitioner submits that the

petitioner does not dispute the liability of tax on Motor Vehicle

having registration No. KL-06-D-2866 from 01.07.2023 to

31.03.2024. However, due to financial constrains, the petitioner is

not in a position to remit the entire tax amount in one go and, this WP(C) NO. 4506 OF 2024

Court may grant some installments to the petitioner to discharge

his liability for remitting the tax amount for the said period.

3. Considering the fact that the petitioner has not dispute the

tax liability on the motor vehicle bearing registration No. KL-06-D-

2866, the writ petition is disposed of with liberty to the petitioner

to deposit the entire tax amount due on the motor vehicle bearing

registration No. KL-06-D-2866 in four equal monthly installments.

The first installment has to be paid on or before 10 th March, 2024

and the remaining installments on or before the tenth day of every

successive month. In case, the petitioner fails to remit any

installments as directed above, the authorities would be free to

realise the entire amount from the petitioner.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) NO. 4506 OF 2024

APPENDIX OF WP(C) 4506/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE PHOTOCOPY OF THE REGISTRATION CERTIFICATE IN RESPECT OF THE PETITIONER'S STAGE CARRIAGE KL-06-D-2866

EXHIBIT P2 TRUE PHOTOCOPY OF THE DETAILS OF MOTOR VEHICLES TAX IN RESPECT OF THE PETITIONER'S VEHICLE KL-06-D-2866