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Judgment
Murali Purushothaman, J
The limited prayer of the petitioner in this writ petition is for a direction to the respondent for grant of 10 equal monthly instalments for payment of tax arrears demanded in respect of his vehicle bearing Reg.No.KL-55/W-6416.
I have heard Sri.Saju J. Vallyara, the learned counsel for the petitioner and the learned Government Pleader.
Having regard to the circumstances now prevailing as well as the contentions raised by the learned counsel for the petitioner, since this Court had granted the relief of equated monthly instalments in identical writ petitions for clearing the arrears of motor vehicles tax, I deem it fit that the petitioner is also granted similar reliefs.
Accordingly, there will be a direction to the respondent to accept the motor vehicles tax arrears for the petitioner's vehicle bearing Reg.No.KL-55/W-6416 in 'five' equated monthly instalments, the first of which shall commence on or before 01.02.2022.
Needless to say that in the event of default of any of the instalments, the benefit granted under this judgment shall not be available to the petitioner.
The writ petition is disposed of.