SHIBU THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.)

(2.) The petitioner faces revenue recovery proceedings for dues under the Kerala Motor Vehicles Taxation Act. The petitioner did not produce G Forms. He also did not file any statutory appeal without producing G Forms. The petitioner cannot find any way out from paying Motor Vehicles Tax.

(3.) Having regard to the fact that the vehicle also suffered certain attachments, it is directed that if the petitioner pays the entire outstandings in three instalments, payable on or before 29.3.07, 28.4.07 and 12.6.07 and thereby wipes off the entire outstandings including the accruals, the revenue recovery proceedings shall be dropped. If there is default in remitting any of the instalments as aforesaid, the benefit of this judgment shall stand recalled automatically and revenue recovery proceedings shall be immediately enforced. Writ petition is disposed of as above.