PRASAD N.V. Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The writ petition is filed to direct the respondent to permit the petitioner to pay the arrears of motor vehicles tax arrears in respect of the stage carriage vehicle bearing registration No.KL-45/K 9785 in ten equated monthly installments.

(2.) The petitioner's case is that he is the registered owner of the above vehicle. The vehicle met with an accident and sustained serious damages. Hence the petitioner could not operate the vehicle. Consequently, the motor vehicles tax fell in arrears. The petitioner has submitted Ext.P1 request before the respondent to pay the arrears in installments. But the petitioner is apprehensive that the respondent may initiate recovery proceedings to realise the amount. Hence, the Writ Petition.

(3.) Heard; Sri.O.D.Sivadas, the learned Counsel appearing for the petitioner and Smt.Thushara James, the learned Senior Government Pleader appearing for the respondent.