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Judgment
Bechu Kurian Thomas, J
Petitioner is the registered owner of vehicles bearing registration Nos. KL-17-K-3195, KL-64-H-1646, KL-17-K-2691, KL-17-K-624, KL-17-L-4337, KL-17-M-2247, KL-17-M-2205 and KL-17-K-3195. According to the petitioner, due to Covid-19 pandemic and on account of various orders from courts of law, his business came to a standstill and as a result, he committed default in payment of motor vehicles tax for the above vehicles. In the meantime, revenue recovery proceedings have been initiated as per Exhibit-P1 to Exhibit-P7. The limited relief now sought for by the petitioner is for a direction to permit repayment of the motor vehicle tax due under Exhibit-P1 to Exhibit-P7 in instalments.
Having heard the learned counsel for the petitioner as well as the learned Government Pleader, I am of the view that this writ petition can be disposed of with a direction.
The amount due under Exhibit-P1 to Exhibit-P7 revenue recovery notices runs into a few lakhs of rupees. Taking note of the peculiar circumstances pointed out by the petitioner, I am of the view that an instalment facility can be granted to the petitioner to enable repayment. This Court is of the opinion that ten instalments would be a reasonable facility that can be granted in the circumstances.
In the result, petitioner is permitted to repay the amount due under Exhibit-P1 to Exhibit-P7 in ten equated monthly instalments. The first of which shall be paid on or before 10.02.2025, and the remaining instalments on the 10th of every succeeding month. It is clarified that if the petitioner commits default in any one instalment, the 2nd respondent will be at liberty to enforce Exhibit-P1 to Exhibit-P7.
The writ petition is disposed of as above.