THAMPI K Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THE petitioner has approached this Court seeking the following reliefs:

(2.) IN the course of the proceedings, various disputes arose particularly with regard to the correctness of the entries as given in Ext.P2 as to the submission of 'G Form' and the particulars sought to be ascertained. Pursuant to the direction given by this Court, the learned Special Government Pleader has made available the relevant file seeking to explain the facts and figures with reference to the sequence of events. During the course of hearing, the learned Special Government Pleader submits that, if the petitioner is ready to satisfy the tax liability for the period from 1.4.2008 to 30.4.2008, the issue can be settled once and for all.

(3.) IT is made clear that, if any default is made, the respondent can proceed with further steps for realisation of the said amount by resorting to appropriate remedy in accordance with law. In view of the verdict passed as above, the demand raised vide Ext.P5 stands modified to the said extent. The Writ Petition is disposed of.