SHEENA SAJEEV Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THE above writ petition is filed by two petitioners, seeking instalment to pay off the tax arrears. The 1st petitioner is concerned with two contract carriages, bearing registration Nos.KL -02/Q 5157 and KL -08/AA 3953 and the 2nd petitioner with another vehicle, bearing registration No.KL -23/709.

(2.) MERELY because of the reason that both the petitioners committed default in payment of tax, there can be no joinder of cause action and the above writ petition, by both the petitioners together, is not maintainable. In such circumstances, the writ petition is deemed to be one filed by the 1st petitioner alone. The 2nd petitioner shall be reserved liberty to challenge the proceedings against him separately.

(3.) WITH respect to the dues of the 1st petitioner on the two vehicles aforementioned, the petitioner, on approaching the Joint Regional Transport Officer, Guruvayoor, shall be granted five equal monthly instalments to pay off the tax arrears. The Joint R.T.O. shall intimate the petitioner the dues as on 30.09.2014 within two weeks from today. The petitioner shall start payment of instalments from 01.10.2014 and the subsequent instalments on or before 1st of every succeeding month. However, the petitioner shall not operate the vehicles or use them on the roads unless the tax demanded is fully satisfied. The writ petition is disposed of as above.