E V AJITHA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner is the registered owner of the stage carriage vehicle No.KL-8K-5515. Because of the default in satisfying the tax under the Kerala Motor Vehicles Taxation Act, the petitioner is confronted with proceedings under RR Act, which in turn is under challenge in this writ petition.

(2.) THE learned counsel for the petitioner submits, that the default was never wilful, but because of some unforeseen circumstances and that the petitioner confines the relief only to grant some breathing time to clear the arrears by way of reasonable instalments.

(3.) CONSIDERING the extent of liability covered by Ext.P1, which is the order passed by the Appellate Authority dismissing the appeal preferred by the petitioner, the petitioner is permitted to clear the entire outstanding arrears by way of 'eight' equal monthly instalments, the first of which shall be effected on or before the 30th of this month, to be followed by similar instalments to be effected on or before the 30th of the succeeding months.