Raju.K.Thomas vs The State Of Kerala
2024 Latest Caselaw 33544 Ker

Kerala High Court

Raju.K.Thomas vs The State Of Kerala on 21 November, 2024

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                                                       2024:KER:87291
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

   THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946

                         WP(C) NO. 9055 OF 2014

PETITIONER:

              RAJU.K.THOMAS
              R/O.KALLOTHU RIVER VIEW, VADASSERIKKARA, RANNI,
              PATHANAMTHITTA.


RESPONDENTS:

    1         THE STATE OF KERALA,
              REPRESENTED BY THE SECRETARY, DEPARTMENT OF MOTOR
              VEHICLES, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

    2         THE REGIONAL TRANSPORT OFFICER
              PATHANAMTHITTA-689 645.


    3         JOINT REGIONAL TRANSPORT OFFICER
              PATHANAMTHITTA-689 645.



OTHER PRESENT:

              GP-ARUN AJAY SHANKER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C) NO. 9055 OF 2014                                             2024:KER:87291



                     SYAM KUMAR V.M., J.
                 ------------------------------------------
                    W.P. (C) No. 9055 of 2014
                 ------------------------------------------
              Dated this the 21st day of November, 2024



                               JUDGMENT

This Writ Petition is filed by the petitioner seeking the following

reliefs :

"(i) Issue a writ in the nature of mandamus or any other

appropriate writ, order or direction directing the

respondents 2 & 3 to assess and levy the Motor Vehicle

tax on the Vehicle covered by Exhibit P-2 on the basic

price of the said vehicle excluding the Value Added Tax

paid by the petitioner under Kerala Value Added Taxation

Act, 2003 & Rules, 2005 thereon and also may direct the

respondents 2 & 3 to issue registration Certificate of the

said Vehicle without any delay.

(ii) Grant such other reliefs as are deem just and

necessary in the facts and circumstances of the case."

WP(C) NO. 9055 OF 2014 2024:KER:87291

Today when the case is taken up for hearing the learned

counsel appearing for the petitioner fairly concedes that the

subject matter in issue is covered against the petitioner in Jose

Kutty Thomas (Capt.) v. State of Kerala (2024 KHC OnLine

7132) and nothing survives in the WP (C).

Taking note of the said submission, this Writ Petition is

closed.

Sd/-

SYAM KUMAR V. M. JUDGE NJ

WP(C) NO. 9055 OF 2014 2024:KER:87291

APPENDIX OF WP(C) 9055/2014

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF FORM 8 B INVOICE ISSUED UNDER THE PROVISIONS OF KERALA VALUE ADDED TAX RULES 2005 FOR PETITIONERS VEHICLE DTD

EXHIBIT P2 TRUE COPY OF THE TEMPORARY REGISTRATION DTD 22/3/2014

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DTD 23/3/2014