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Judgment
Bechu Kurian Thomas, J
The limited prayer of the petitioner in this writ petition is for a direction to accept the tax arrears due for the vehicle bearing registration No.KL-
08/Z-9855 in instalments.
I have heard Sri.O.D.Sivadas, the learned counsel for the petitioner and Dr.Thushara James, the learned Senior Government Pleader for the
respondents.
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 has in other writ petition, granted the relief of equated monthly instalments for clearing the arrears of motor vehicles tax, petitioner
should also be granted similar reliefs as in other writ petitions.
Accordingly, there will be a direction to the respondent to accept the motor vehicles tax arrears for the period from 01.01.2020 to 31.12.2021
relating to vehicle bearing registration No. KL-08/Z-9855 in 'three' equated monthly instalments. The first instalment shall be payable on or before
28.02.2022, the 2nd instalment shall be payable on or before 30.03.2022 and the 3rd instalment shall be payable on or before 31.04.2022 respectively.
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.