Venu K Nair vs The Secretary
2024 Latest Caselaw 27778 Ker

Kerala High Court

Venu K Nair vs The Secretary on 13 September, 2024

Author: P Gopinath

Bench: P Gopinath

                                                        2024:KER:70087

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE GOPINATH P.

    FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                        WP(C) NO. 32841 OF 2024

PETITIONER:

          VENU K NAIR,
          AGED 54 YEARS,
          S/O. KESAVA PILLAI, VAISHNAVAM, AICKAD, KODUMON P.O,
          ADOOR, PATHANAMTHITTA, PIN - 691 555.


          BY ADVS.
          O.D.SIVADAS
          DEVIKA R.




RESPONDENT:

          THE SECRETARY,
          REGIONAL TRANSPORT AUTHORITY,
          REGIONAL TRANSPORT OFFICER, REGIONAL TRANSPORT OFFICE,
          PATHANAMTHITTTA, PIN - 691 001.




          SMT. JASMINE M M (GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 32841 OF 2024

                                   2

                                                       2024:KER:70087
                             JUDGMENT

The petitioner has approached this Court seeking a

consideration of Ext.P3 request filed by the petitioner for settlement

of arrears of tax payable under the Motor Vehicle Taxation Act in

terms of the One Time Settlement Scheme referred to in Ext.P2

Circular.

2. The learned Government Pleader submits that the

Ext.P3 request can be considered by the competent authority.

3. Having heard the learned counsel for the petitioner

and the learned Government Pleader and having regard to the facts

and circumstances of the case, this writ petition will stand disposed of

directing the respondent to consider and pass orders on Ext.P3 in

terms of the One Time Settlement Scheme referred to in Ext.P2,

within a period of 6 six weeks from the date of receipt of a certified

copy of this judgment. Any proceedings for recovery of arrears of

Motor Vehicle Tax will stand suspended till orders are passed on

Ext.P3, as directed above.

Sd/-

GOPINATH P. JUDGE DK WP(C) NO. 32841 OF 2024

2024:KER:70087 APPENDIX OF WP(C) 32841/2024

PETITIONER EXHIBITS

Exhibit P1 THE COPY OF THE CERTIFICATE DATED 16.10.2023

Exhibit P2 THE COPY OF THE CIRCULAR NO. 14/2024 DATED 21.04.2024 ISSUED BY THE TRANSPORT COMMISSIONER

Exhibit P3 THE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 01/08/2024