CAPITAL CARGO CARRIERS Vs. ASSISTANT COLLECTOR GRADE I

JUDGEMENT

(1.) C. M. No. 9576/2009 (Exemption) in W. P. (C.) No. 10676/2009 Exemption as prayed for is granted subject to all just exceptions. W. P. (C.) No. 10676/2009 and C. M. No. 9575/2009 (for stay) M/s Capital Cargo Carriers (petitioner herein) has filed this writ petition under Article 226 of Constitution aggrieved by a recovery certificate dated 22. 06. 2009 issued by respondents No. 1 and 2 seeking to recover an amount of Rs. 1,04,606/- from him as arrears of land revenue. The petitioner in this petition seeks setting aside of the impugned order.

(2.) ISSUE notice. Mr. Amiet Andley, accepts notice of this petition on behalf of the respondents No. 1 and 2.

(3.) SINCE the impugned order sought to be set aside in this writ petition has been passed by respondents No. 1 and 2 and as counsel on behalf of the respondents No. 1 and 2 is present in Court, I do not consider it necessary to issue notice to the respondent No. 3 who in the present petition is only a proforma respondent.