BHASI K NAIR Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers :

(2.) THE respondent has filed a detailed statement pointing out the actual facts and figures and in particular, that the actual liability comes to Rs. 1,22,353/- towards the tax upto 30/09/2012, including penalty in respect of the vehicle bearing Reg.No.KL-39D-2924.

(3.) AFTER considering the persuasive submissions made by the learned counsel for the petitioner, this Court finds it fit and proper to permit the petitioner to clear the entire outstanding liability by way of 'six' equal monthly instalments, the first of which shall be effected on or before the 10th of September 2012, to be followed by similar instalments to be effected on or before the 10th of the succeeding months. Subject to this, the recovery proceedings shall be kept in abeyance for the time being. If the petitioner commits any default in remitting the amounts as above, the respondent will be at liberty to proceed with further steps for realisation of the entire outstanding liability in a lump, from the stage where it stands now. Writ petition is disposed of as above.