SANJU M SAYED Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition is filed to direct the respondents to permit the petitioner to pay the motor vehicle tax in respect of vehicle bearing Reg.No.KL-33-L-864, as per Ext.P4 demand notice, in equated monthly instalments.

(2.) The petitioner's case is that, he is the owner of the above vehicle. Due to the Covid-19 pandemic and other financial difficulties, he could not ply the vehicle. Consequently, the petitioner could not pay the road tax on time. The second respondent has now issued Ext.P4 demand notice directing the petitioner to remit the road tax in respect of the above vehicle for the period from 1/1/2021 to 31/3/2023. The petitioner has submitted Ext.P5 representation before the first respondent to accept the motor vehicle tax for the period from 1/8/2023 and to exempt the other periods. But, the said representation is not acted upon. The petitioner is apprehensive that the respondents may enforce Ext.P4 demand notice. Hence, the writ petition.

(3.) Heard; Sri.Abdul Latheef T.M., the learned counsel appearing for the petitioner and the learned Senior Government Pleader appearing for the respondents.