Sooraj C. S vs State Of Kerala
2024 Latest Caselaw 11857 Ker

Kerala High Court

Sooraj C. S vs State Of Kerala on 3 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
         FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                           WP(C) NO. 16840 OF 2024
PETITIONER:

              SOORAJ C. S
              AGED 36 YEARS
              S/O SUNIL KUMAR, CHIRATTAKKATT HOUSE, P. D ROAD,
              PALLURUTHY, COCHIN, PIN - 682006
              BY ADVS.
              RAHUL SASI
              NEETHU PREM
              P.ARDRA MENON
              ALFIN NADARSHAW
              ANJANA V.


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY, DEPARTMENT OF TRANSPORT
              GOVT. SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
     2        THE TRANSPORT COMMISSIONER
              TRANSPORT COMMISSIONERATE 2ND FLOOR, TRANS TOWERS
              VAZHUTHACAUD, THYCAUD P.O, THIRUVANANTHAPURAM,
              PIN - 695014
     3        THE REGIONAL TRANSPORT OFFICER
              REGIONAL TRANSPORT OFFICE, CIVIL STATION, KAKKANAD
              ERNAKULAM, PIN - 682030


              SRI.ARUN AJAY SHANKAR - GP



     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
03.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 16840 of 2024
                                    2


                            JUDGMENT

Dated this the 3rd day of May, 2024

The petitioner is the registered owner of an

articulated heavy goods vehicle bearing registration No.KL-42-

E-207. The motor vehicle tax was in arrears in respect of the

said vehicle.

2. The petitioner moved Ext.P3 representation before

respondents 1 and 2, requesting payment of the arrears in

respect of the motor vehicle in instalments. The limited prayer

of the petitioner is to give a direction to respondents 1 and 2 to

consider and pass orders on Ext.P3 representation.

Having heard the learned counsel for the petitioner

as well as the learned Government Pleader, this writ petition is

disposed of with a direction to respondents 1 and 2 to consider

and pass orders on Ext.P3 representation, after hearing the

petitioner, within a period of three months from the date of

receipt of copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH SK JUDGE

APPENDIX OF WP(C) 16840/2024

PETITIONER EXHIBITS :

Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE VEHICLE BEARING REGISTRATION NO. KL-42-E-

Exhibit P2 TRUE COPY OF THE PRINT OUT FROM VAHAN CITIZEN SERVICES WEBSITE PROVIDING TAX DETAILS OF THE VEHICLES Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 10.04.2024 SUBMITTED BY THE PETITIONER HEREIN TO THE 1ST RESPONDENT Exhibit P4 THE TRUE COPY OF THE JUDGMENT DATED 08.04.2024 IN WP(C) 14489 OF 2024