Kerala High Court
Saleem.E vs The Regional Transport Officer on 3 April, 2019
Author: S.V.Bhatti
Bench: S.V.Bhatti
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
WEDNESDAY,THE 03RD DAY OF APRIL 2019 / 13TH CHAITHRA, 1941
WP(C).No. 10330 of 2019
PETITIONERS:
1 SALEEM.E
AGED 42 YEARS
AKZAL MANZIL, POOVATTUPARAMBA, PERUVAYAL, KOZHIKODE.
2 SANKARAN,
KANHRANOONHYIL HOUSE, KAYALAM, PERUVAYAL P.O.,
KOZHIKODE.
3 NOUSHAD A.K.,
AMBALAKANDI HOUSE, PERUMANNA P.O., KOZHIKODE.
BY ADV. SRI.STALIN PETER DAVIS
RESPONDENT:
THE REGIONAL TRANSPORT OFFICER,
KOZHIKODE- 673 620 (TAXATION OFFICER).
SR. GP. SRI. C.K. GOVINDAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2-
WP(C).No. 10330 of 2019
JUDGMENT
If the petitioners' vehicles are registered prior to 01.10.2017, in the light of the judgment of this Court in Mansoor Vs. State of Kerala [2018 (1) KLT 50] the motor vehicle tax shall be accepted based on seating capacity.
The writ petition is disposed of as above.
Sd/-
S.V.BHATTI JUDGE JS -3- WP(C).No. 10330 of 2019 APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY REGISTRATION CERTIFICATE OF THE 1ST PETITIONER VEHICLE KL-38/C 8244.
EXHIBIT P2 A TRUE COPY REGISTRATION CERTIFICATE OF THE 2ND PETITIONERS VEHICLE KL-34/3921.
EXHIBIT P3 A TRUE COPY REGISTRATION CERTIFICATE OF THE 3RD PETITIONERS VEHICLE KL-11/BG 3034.
EXHIBIT P4 A TRUE COPY OF THE JUDGMENT IN W.P(C)NO.7057/19 DATED 08.03.2019.