Binu K.B vs The Joint Regional Transport Officer
2024 Latest Caselaw 16231 Ker

Kerala High Court

Binu K.B vs The Joint Regional Transport Officer on 10 June, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.20720/2024                        1/4                         Order Date : 10-06-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Monday, the 10th day of June 2024 / 20th Jyaishta, 1946
                              WP(C) NO. 20720 OF 2024
   PETITIONER:

          BINU K.B, AGED 42 YEARS W/O SANTHOSH, CHULLIPARAMBIL HOUSE,
          THACHAMKULAM ROAD, MANALUR, KANJANI, THRISSUR, PIN - 680612

   RESPONDENT:

          THE JOINT REGIONAL TRANSPORT OFFICER, (TAXATION OFFICER), SUB
          REGIONAL TRANSPORT OFFICE, TRIPRAYAR,THRISSUR DISTRICT, PIN - 680567


        Writ Petition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim order directing the respondent to
   provisionally receive motor vehicles tax in respect of motor vehicle
   covered by exhibit p1 certificate of registration for the period for the
   period from 01.04.2022 to 31.08.2022 at the rate specified in Item No: 7
   of the schedule to the Kerala Motor Vehicles Taxation Act, 1976 and for
   the period from 01.09.2022 onwards at the rate specified under Item No. 15
   of the schedule, disposal of the above writ petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. RILGIN V.GEORGE, K.T.RAVEENDRAN & AKSHARA K.P, Advocates for the
   petitioner, the court passed the following:
 WP(C) No.20720/2024                   2/4                  Order Date : 10-06-2024




                         MURALI PURUSHOTHAMAN, J.
                       ========================
                             W.P.(C) No.20720 of 2024
                           ==================
                        Dated this the 10th day of June, 2024

                                    ORDER

Admit. Learned Government Pleader takes

notice for the respondent.

There will be an interim stay of Ext.P4 on

condition the petitioner pays the motor vehicles tax

in respect of the motor vehicles covered by Ext.P1

certificate for the period from 01.04.2022 to

31.08.2022 at the rate specified under item No.7 of

the Schedule to the Kerala Motor Vehicles Taxation

Act, 1976 ('the Act' for short) and for the period

from 01.09.2022 on wards and at the rate specified

under Item No.15 of the Schedule to the Act. The WP(C) No.20720/2024 3/4 Order Date : 10-06-2024

payment as above will be subject to the result of the

writ petition.

Post on 31.07.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB WP(C) No.20720/2024 4/4 Order Date : 10-06-2024

APPENDIX OF WP(C) 20720/2024 Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF KL-36-B-5475 Exhibit P2 A TRUE COPY OF THE PROCEEDINGS OF THE RESPONDENT DATED 10.11.2022 Exhibit P3 A TRUE COPY OF THE PROCEEDINGS OF THE DEPUTY TRANSPORT COMMISSIONER, CENTRAL ZONE-1 DATED 04.01.2023 Exhibit P4 A TRUE COPY OF THE FOR THESE NOTICE DATED 15.05.2024 Exhibit P5 A TRUE COPY OF THE INTERIM ORDER DATED JUDGMENT DATED 27.12.2016 IN WA NO: 2474 OF 2016 Exhibit P6 A TRUE COPY OF THE ORDER DATED 18.03.2024 IN WA NO: 338 OF 2024