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Judgment
C.S.Dias, J
The writ petition is filed to direct the respondent to permit the petitioner to pay the motor vehicle tax in respect of stage carriage vehicle No.KL 54/E 2642 up to 30.6.2023 in ten equated monthly instalments.
The petitioner’s case is that he is the owner of the above stage carriage vehicle. Even though the motor vehicle tax is due on the vehicle, due to reasons beyond the petitioner’s control, he was unable to pay the tax. The petitioner prays that he may be permitted to pay the vehicle tax in instalments.
Heard; Sri.O.D Sivadas, the learned counsel appearing for the petitioner and Smt.Thushara James, the learned Senior Government Pleader appearing for the respondent.
Having considered the pleadings and materials on record, and in the light of the submission made by the learned counsel appearing for both sides, I am inclined to allow the writ petition, to provide the petitioner one last opportunity.
Resultantly, I dispose of the writ petition in the following manner:
(i) The petitioner is permitted to pay off the motor vehicle tax in respect of the stage carriage up to 30.6.2023 in ten equated monthly instalments commencing from 1.6.2023.
(ii) . Needless to mention, if the petitioner commits any default in payment of tax as ordered above, he will lose the benefit of this judgment and the respondent would be at liberty to proceed in accordance with law.
The writ petition is ordered accordingly.