M SUKUMARAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THE petitioner is the registered owner of a stage carriage bearing No.KL 11J/3003. Motor vehicle tax with respect to the vehicle due for the period from 1.10.2010 to 31.12.2010 is in arrears. According to the petitioner, due to labour problems the vehicle could not operated and hence he could not make payment of the amount within the time stipulated. THE petitioner is finding it difficult to make payment of the amount due in a lump sum. THErefore the petitioner is seeking indulgence of this Court for permitting payment of the tax amount within a short period, in instalments.

(2.) HEARD the learned Government Pleader appearing for the respondents.

(3.) THE 1st respondent is directed to permit the petitioner to ply the vehicle, on payment of first instalment as directed above, subject to condition of the petitioner submitting an undertaking in the form of an affidavit to the effect that, he will not part with ownership or possession of the vehicle or that he will not cause anything which will diminish value of the vehicle, till the entire arrears of tax is paid.