K. RAMESH REDDY Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for a writ in the nature of certiorari to quash the demand notice dated 28-1-2013 Annexure-E for a sum of Rs. 1,29,232/-. Learned Counsel for the petitioner submits that he has no objection to pay the amount specified in the impugned notice subject to, if he is granted some reasonable time and instalments.

(2.) Learned Government Advocate objects to grant the same. Having regard to the facts and circumstances of this case, writ petition is hereby disposed of, directing the petitioner to pay the amount specified in the impugned demand notice - Annexure-E in five equal monthly installments commencing from 15th of March, 2013 with single default clause. Further on payment of the first installment, the petitioner must execute an indemnity bond in favour of the respondent for the balance amount. Till the payment of installments the petitioner shall not transfer the vehicle or create charge or alienate the same to the third party. On payment of the first installment the respondent shall release the vehicle seized, to the petitioner. Ordered accordingly.