Jobin Mathew vs The Sub Regional Transport Officer
2024 Latest Caselaw 28646 Ker

Kerala High Court

Jobin Mathew vs The Sub Regional Transport Officer on 26 September, 2024

Author: P Gopinath

Bench: P Gopinath

                                                          2024:KER:71633



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

    THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946

                        WP(C) NO. 33611 OF 2024

PETITIONER/S:

          JOBIN MATHEW,AGED 36 YEARS
          SON OF MATHAI, THEKKUMKATTIL, MEMADANGU P.O.,
          ARAKKUZHA, MUVATTUPUZHA, ERNAKULAM-
          (OWNER OF TIPPER LORRY BEARING REGISTRATION NUMBER
          KL-17-Y-1005 AND KL-17-Y-1969), PIN - 686672


          BY ADVS.
          P.M.ZIRAJ
          IRFAN ZIRAJ




RESPONDENT/S:

          THE SUB REGIONAL TRANSPORT OFFICER,
          MUVATTUPUZHA, MINI CIVIL STATION, PAZHAPALLY,
          MUDAVOOR P.O., KERALA, PIN - 686669




          SMT. JASMIN M M (GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                             2024:KER:71633

WP(C) NO. 33611 OF 2024               2



                                 JUDGMENT

Petitioner confines his relief in the writ petition for a

direction to the respondent to accept repayment of motor vehicle

tax arrears demanded for the vehicles bearing registration

Nos.KL-17-Y-1005 and KL-17-Y-1969, in instalments.

2. I have heard the learned counsel for the petitioner as

well as the learned Government Pleader for the respondent.

3. Having regard to the circumstances now prevailing, as

well as the contentions raised by the learned counsel for the

petitioner, I am of the view that, since this Court had, in other writ

petitions, granted the relief of equated monthly instalments for

clearing the arrears of motor vehicles tax, petitioner can also

granted similar reliefs as in other writ petitions.

4. Accordingly, there will be a direction to the respondent

to accept the motor vehicles tax arrears relating to vehicles

bearing registration Nos.KL-17-Y-1005 and KL-17-Y-1969 in six

equated monthly instalments, the first of which shall be paid on

or before 11.10.2024 . The subsequent instalments shall be paid

on or before the 11th day of each succeeding months. Needless to

say, in the event of default of any of the instalments, the benefit 2024:KER:71633

granted under this judgment shall not be available to the

petitioner.

The writ petition is disposed of as above.

Sd/-

GOPINATH P. JUDGE ajt 2024:KER:71633

APPENDIX OF WP(C) 33611/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE TIPPER LORRY OF THE PETITIONER BEARING REGISTRATION NUMBER KL-17-Y-1005 ISSUED BY THE RESPONDENT

Exhibit P2 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE TIPPER LORRY OF THE PETITIONER BEARING REGISTRATION NUMBER KL-17-Y-1969 ISSUED BY THE RESPONDENT

Exhibit P3 TRUE COPY OF RELEVANT PAGE OF TAX ASSESSMENT REGARDING TIPPER LORRY BEARING REGISTRATION NO. KL-17-Y-1005 DOWNLOADED FROM THE E PARIVAHAN SITE

Exhibit P4 TRUE COPY OF RELEVANT PAGE OF TAX ASSESSMENT REGARDING TIPPER LORRY BEARING REGISTRATION KL-17-Y-1969 DOWNLOADED FROM THE E PARIVAHAN SITE

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 20.09.2024 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT

Exhibit P6 TRUE COPY OF THE JUDGMENT OF THIS HONORABLE COURT DATED 29.01.2024 IN WPC NO.3380 OF 2024

Exhibit P7 TRUE COPY OF THE JUDGMENT OF THIS HONORABLE COURT DATED 21.08.2024 IN WPC NO.28621 OF