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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 arrears of motor vehicle tax in respect of the vehicle bearing No.KL-41/L-3487 in three equated monthly instalments.
The petitioner’s case is that, he is the owner of the above stage carriage vehicle, which is presently not operational. The petitioner’s application for renewal of the permit is pending consideration. There are arrears of motor vehicle tax up to 30.09.2023 payable by the petitioner. The petitioner is not in a position to pay the arrears in a lump sum. Hence, the petitioner prays that he may be granted at least three equated monthly instalments to pay the arrears of vehicle tax. Hence, the writ petition.
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 arrears of motor vehicle tax in respect of the stage carriage vehicle bearing No.KL-41/L-3487 in three equated monthly instalments commencing from 09.09.2023.
(ii) Needless to mention, if the petitioner commits any default in payment of one of the instalments as ordered above, he will lose the benefit of this judgment and the respondent would be at liberty to proceed against the petitioner in accordance with law.
(iii) It is made clear that, no further application for modification/extension of time shall be entertained by this Court.