LAILA SAIN Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THE dispute is in respect of the coercive steps pursued against the petitioner for realisation of the amount due towards tax under the Kerala Motor Vehicles Taxation Act in respect of the vehicle bearing No.KL.04/2929.

(2.) THE case of the petitioner is that the said vehicle which is a contract carriage (Tourist Mini bus) was purchased by the petitioner from one Johnson K. John. Few months later, it was transferred to one Narayanan Nair on the strength of Ext.P1 agreement. It was quite after several years that the petitioner was served with Ext.P2 notice directing to satisfy a sum of Rs.2,30.408/- as 'tax arrears' for the period from 01.04.2004 to

(3.) AFTER hearing both the sides, this Court finds it fit and proper to permit the petitioner to clear the subsisting liability by way of '10' equal monthly installments, the first of which shall be effected on or before 30.08.2012, to be followed by similar installments to be effected on or before the 30th of the succeeding months. It is made clear that if any default is committed by the petitioner in effecting the installments as above, the respondents will be at liberty to proceed with further steps for realisation of the amount in a lump from the stage where it stands now.