Kerala High Court
Sreekanthan vs The State Of Kerala on 5 January, 2018
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
TUESDAY, THE 23RD DAY OF JANUARY 2018 / 3RD MAGHA, 1939
WP(C).No. 2411 of 2018
PETITIONER:
SREEKANTHAN,
PUNNAKKATHARAYIL HOUSE,
MATHILAKAM PO.,THRISSUR.
BY ADV.SRI.I.DINESH MENON
RESPONDENT(S):
1. THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
TAXATION DEPARTMENT, SECRETARIAT,
TRIVANDURM, PIN-695 001
2. THE REGIONAL TRANSPORT OFFICER/ TAXATION OFFICER,
THRISSUR, PIN-680 003.
R1 & R2 BY SR GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23-01-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C).No. 2411 of 2018 (B)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1: TRUE COPY OF THE RC BOOK OF KL-47 E 6001.
EXHIBIT P2: TRUE COPY OF THE REQUEST DATED 05.01.2018.
RESPONDENT'S EXHIBITS: NIL
/TRUE COPY/
P.A.TO JUDGE
sts
P.B.SURESH KUMAR, J.
..................................................... W.P.(C).No.2411 of 2018 ...................................................... Dated this the 23rd day of January, 2018 J U D G ME N T Petitioner, who is operating a stage carriage service , has defaulted the payment of tax in respect of the stage carriage under the Kerala Motor Vehicles Taxation Act, 1976, for the two quarters commencing from 01.07.2017. In so far as the petitioner is in arrears in respect of the said two quarters, he is unable to pay the tax for the current quarter also and as such, he is unable to operate the service. The petitioner only seeks directions to the respondents in this matter to permit him to pay the arrears in convenient instalments.
2. Heard learned counsel for the petitioner as also learned Government Pleader.
Having regard to the facts and circumstances, I deem it appropriate to dispose of the writ petition permitting the petitioner to pay the arrears of tax due for the two quarters W.P.(C).No.2411 of 2018 : 2 : commencing from 01.07.2017, in six equal monthly instalments commencing from 01.02.2018. Ordered accordingly. If the petitioner remits the first instalment as directed above, the tax for the current quarter shall be received from him.
Sd/-
P.B.SURESH KUMAR JUDGE Bb/25/1/2018