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Judgment
Gopinath P, J
Petitioner confines his relief in the writ petition to a direction to the respondents to accept repayment of motor vehicle tax arrears demanded for the vehicle bearing registration No.KL-39-G-6007 in instalments.
I have heard the learned counsel for the petitioner as well as the learned Senior Government Pleader for the respondents.
Having regard to the circumstances now prevailing, as well as the contentions raised by the learned counsel for the petitioner, I am of the view that, since this Court had, in other writ petitions, granted the relief of equated monthly instalments for clearing the arrears of motor vehicles tax, petitioner be also granted similar reliefs as in other writ petitions.
Accordingly, there will be a direction to the competent among respondents to accept the motor vehicles tax arrears relating to vehicle bearing registration No.KL-39-G-6007 in six equated monthly instalments, the first of which shall commence from 16.08.2022. Needless to say, in the event of default of any of the instalments, the benefit granted under this judgment shall not be available to the petitioner.
The writ petition is disposed of as above.