M K PARAMESWARAN NAIR Vs. SUB-MAGISTRATE KOOTHATTUKULAM

JUDGEMENT

(1.) We have absolutely no doubt that this appeal is devoid of any merits.

(2.) This appeal arises out of an application filed by the appellant for the issue of a writ of certiorari or such other directions for quashing the judgments dated 14th September 1956 passed by the first respondent, the sub-magistrate, Koothattukulam in C.C. Nos. 3 to 5 and 10 of 1954 and 170/1955 and for the issue of a writ of prohibition to respondents 1 to 4 from taking any steps to enforce the directions contained in the judgment of the first respondent.

(3.) The appellant was prosecuted for an offence punishable under S.4(1) (d) and 8 of the Travancore - Cochin Vehicles Taxation Act - Travancore - Cochin Act XIV of 1950. In short, the prosecution case was that the appellant allowed the motor vehicles mentioned in the charge, to use the public road without paying the tax due on the same.