JOSE JOHN Vs. THE DISTRICT EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner, a transporter, wanted to remit motor vehicle tax. For that, he needed a clearance certificate from the 1 st respondent Kerala Motor Transport Workers Welfare Fund Board. In W.P.(C)No. 28081/2018, this Court through the Ext.P6 judgment issued the following directions:-

(2.) Infact, that writ petition was disposed of on 18 th September 2018. Within no time the petitioner has filed, or rather driven to file, a second writ petition.

(3.) The petitioner's grievance is that the 1 st respondent has not accepted the contribution from the petitioner from the date the 4 th respondent sold the vehicle first to the 5 th respondent and then to the petitioner. In response, the learned Standing Counsel for the Welfare Board contends that Exts. P4 and P5 receipts the petitioner produced does not reveal the vehicle numbers. Infact, the Exts.P4 and P5 are the receipts showing the petitioner's contribution to the EPF.