P ALAVI HAJI Vs. PANAYATHODY MUHAMMEDALI

JUDGEMENT

(1.) IN the matter of recovery of motor vehicle tax in respect of vehicle No.KLP 3719, the contention of the petitioner is that the first respondent is the owner liable to pay the tax. There is an interim order in C.M.P.No.59867/01, which reads as follows :

(2.) THERE is no counter affidavit. It will also be open to the respondents 2 and 3 to proceed against the vehicle. It is made clear that only after exhausting the remedies as above, the petitioner shall be proceeded against. The writ petition is disposed of as above.