MUHAMMED IQBAL Vs. JOINT REGIONAL TRANSPORT OFFICER; DISTRICT EXECUTIVE OFFICER; ASSISTANT MOTOR VEHICLE INSPECTOR; MOIDEENKUTY

JUDGEMENT

(1.) The specific case of the petitioner is that the first respondent is not accepting the motor vehicles tax in respect of the vehicle bearing Reg.No.KL-10X-3660 for the period commencing from 1-4-2013. The petitioner adds that the first respondent is insisting on proof of payment of arrears of Kerala Motor Transport Workers Welfare Fund by the fourth respondent.

(2.) The petitioner claims to have purchased the vehicle from the fourth respondent with effect from 18-4-2013 as evident by Ext.P1 certificate of registration. The petitioner contends that the vehicle has a valid and current stage carriage permit and has been detained by the first respondent for non payment of motor vehicles tax.

(3.) I direct the first respondent to receive the motor vehicles tax in respect of the vehicle only for the quarter commencing from 1-4-2013. The motor vehicles tax for the next quarter shall be accepted only after clearing the dues, if any, towards the Kerala Motor Transport Workers Welfare Fund.