Nazar vs Joint Regional Transport Officer (Taxation Officer)

Gopinath P, J

The limited prayer of the petitioner in this writ petition is for a direction to the respondent to accept the arrears of motor vehicle tax in respect of stage carriage bearing registration No.KL 55-Y 4809 for the period from 1.07.2021 to 31.12.2021 in monthly instalments.

I have heard the learned counsel for the petitioner as well as the learned Senior Government Pleader for the respondent.

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 a direction to the respondent to accept the arrears of motor vehicle tax in monthly instalments, since this Court had, in other writ petitions granted the relief of equated monthly instalments for clearing the arrears of motor vehicles tax, petitioner is also 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 1.07.2021 to 31.12.2021 relating to vehicle bearing registration No. KL 55-Y 4809 in six equated monthly instalments, the first of which shall commence from 15.7.2022. 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 as above.

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