BABU JACOB Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioner is the registered owner of vehicles bearing registration Nos. KL-17-K-3195, KL-64-H-1646, KL-17-K-2691, KL-17-K-624, KL-17-L- 4337, KL-17-M-2247, KL-17-M-2205 and KL-17-K-3195. According to the petitioner, due to Covid-19 pandemic and on account of various orders from courts of law, his business came to a standstill and as a result, he committed default in payment of motor vehicles tax for the above vehicles. In the meantime, revenue recovery proceedings have been initiated as per Exhibit-P1 to Exhibit-P7. The limited relief now sought for by the petitioner is for a direction to permit repayment of the motor vehicle tax due under Exhibit-P1 to Exhibit-P7 in instalments.

(2.) Having heard the learned counsel for the petitioner as well as the learned Government Pleader, I am of the view that this writ petition can be disposed of with a direction.

(3.) The amount due under Exhibit-P1 to Exhibit-P7 revenue recovery notices runs into a few lakhs of rupees. Taking note of the peculiar circumstances pointed out by the petitioner, I am of the view that an instalment facility can be granted to the petitioner to enable repayment. This Court is of the opinion that ten instalments would be a reasonable facility that can be granted in the circumstances.