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Judgment
7 paragraphs · 220 wordsMurali Purushothaman, J
The limited prayer of the petitioner in this writ petition is for a direction to respondents 1 and 2 to consider Ext.P4 representation for grant of monthly instalments for payment of tax arrears demanded in respect of his vehicle bearing Reg.No.KL-44/D-4021.
I have heard Sri.Rahul Sasi, 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, I am of the view that though the prayer is for consideration of the request for grant of instalments, since this Court had in other writ petitions granted the relief of equated monthly instalments for clearing the arrears of motor vehicles tax, instead of granting a direction to consider the petitioner's request, I deem it fit that the petitioner is also granted similar reliefs.
Accordingly, there will be a direction to the 3rd respondent to accept the motor vehicles tax arrears for the petitioner's vehicle bearing Reg.No.KL-44/D-4021 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.