DEEPAK R. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE writ petition has been filed by the petitioner seeking for a declaration that, the petitioner is liable to pay one time tax only on the basic price/gross value of his new vehicle which has been temporarily registered with Registration No. KL -39 -G -Temp -7057 as shown in Ext.P4, i.e. by excluding the VAT, cess and other charges and for a direction to the registering authority to register the vehicle on payment of one time tax on basic price. The learned counsel for the petitioner submits that, the issue is squarely covered by the judgment rendered by a Division Bench of this Court as reported in Fathima Shirin v. Joint RTO ( : 2013 (3) KLT 945).

(2.) HEARD the learned Government Pleader as well.