RAJEENA JOHNSON Vs. REVENUE SECRETARY SECRETARIAT

JUDGEMENT

(1.) THE petitioner is the registered owner of a contract carriage vehicle bearing registration No.KL-45 5614. An amount of Rs.32,200/- is outstanding towards the Welfare Fund contribution from the petitioner in respect of the said vehicle. Owing to financial crisis, the petitioner was constrained to make a request before the authority to grant instalment facility to pay off the dues towards the Welfare Fund Contribution. Apprehending coercive steps on account of the failure to clear of the amount demanded that this Writ Petition has been filed.

(2.) I have heard the learned counsel for the petitioner and also the learned standing counsel for the third respondent. Since the petitioner has already expressed her willingness to pay off the entire amount towards the Welfare Fund contribution in instalments, I am of the view that this Writ Petition can be disposed of. Accordingly, this Writ Petition is disposed of granting liberty to the petitioner to pay off the entire amount due towards the Welfare Fund contribution in four equal monthly instalments. The W.P.(C) NO.30394/2010 petitioner shall pay the first instalment on or before 20.10.2010. The balance three instalments shall be made on or before 10th day of every succeeding months. It is made clear that in case the petitioner fails to comply with the directions in the matter of payment of instalments, the respondents will be free to pursue with the steps already taken.