MANOJ P JOHN Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The petitioner had purchased vehicle bearing No.KL- 2/K 2876 from a financier, who had repossessed the vehicle from its original owner. According to the petitioner, motor vehicles tax with respect to the period from 1.4.2010 to 31.12.2010 is in arrears and the petitioner is not in a financial position to pay the entire amount in a lump sum. Hence the limited prayer is only for permitting payment of the tax arrears within a short period, in instalments.

(2.) Having considered the facts and circumstances, I am of the opinion that some indulgence can be shown in permitting the petitioner to pay off the entire arrears along with additional tax if any due, in instalments within a reasonable period.

(3.) Accordingly, the writ petition is disposed of directing the respondent to receive motor vehicles tax due with respect to vehicle bearing No.KL-2/K 2876 along with additional tax if any due, on production of original of the registration certificate of the vehicle, in 4 (four) equal monthly instalments, falling due on or before 30.11.2010 and on or before the last day of the succeeding months.