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Judgment
5 paragraphs · 206 wordsDinesh Kumar Singh, J
Heard Mr B Ashok Shenoy, learned Counsel for the petitioner and Ms Rasmitha Ramachandran, learned Government Pleader.
The present writ petition under Article 226 of the Constitution of India has been filed questioning the Revenue Recovery notices (Ext.P5 and P6) dated 15.07.2023 in respect of motor vehicle tax of TATA Motors Heavy Goods Vehicle bearing registration no.KL-48-G-3698. The petitioner is the owner-cum-driver of the said vehicle. The petitioner is in arrears of Rs.2,38,443/-.
After some arguments, the learned Counsel for the petitioner submits that he confines his prayer for granting an opportunity to pay the arrears of tax in instalments. Considering the aforesaid facts and prayer, the present writ petition is disposed of, permitting the petitioner to pay the arrears of tax in six equal instalments. The first instalment is required to be paid on or before 15.10.2023, and the remaining amount in five instalments on or before the 15th day of each successive month. The Revenue Recovery proceedings shall not be enforced if the petitioner makes payment of the first instalment on or before 15.10.2023 and makes further payment of the remaining amount in five equal instalments.
With the aforesaid liberty, the present writ petition stands disposed of.