Kerala High Court
Jalaludheen vs The Regionaltransport Officer on 8 March, 2019
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY ,THE 08TH DAY OF MARCH 2019 / 17TH PHALGUNA, 1940
WP(C).No. 7057 of 2019
PETITIONERS:
1 JALALUDHEEN
23/846,KUNNATHURMEDU,PALAKKAD
2 MOHAMMED SHERIEF.M.V.,
KOTTAKKAL HOUSE, MANAKKAMBADAM, KINAVALLUR, PARLI II,
PALAKKAD
3 GANGADHARAN,
KARAKKOTTUPURA, KOTTEKKAD, THEKKEKUNNAM, MALAMPUZHA,
PALAKKAD
BY ADV. SRI.STALIN PETER DAVIS
RESPONDENT:
THE REGIONALTRANSPORT OFFICER
PALAKKAD-678 001 (TAXATION OFFICER)
MATHEW GEORGE VADAKKEL GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.03.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 7057 of 2019
2
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.
SAS/08/03/2019 Sd/-
//TRUE COPY//
A.MUHAMED MUSTAQUE
P.A TO JUDGE
JUDGE
WP(C).No. 7057 of 2019
3
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY REGISTRATION CERTIFICATE OF THE
1ST PETITIONERS 1ST VEHICLE KL-09/AQ 8163 EXHIBIT P2 A TRUE COPY REGISTRATION CERTIFICATE OF THE 1ST PETITIONERS SECOND VEHICLE KL-09/AQ 4996 EXHIBIT P3 A TRUE COPY REGISTRATION CERTIFICATE OF THE 2ND PETITIONERS VEHICLE KL09/R 3212 EXHIBIT P4 A TRUE COPY REGISTRATION CERTIFICATE OF THE 3RD PETITIONERS VEHICLE KL-09/AQ 7986