JAYAPRAKASAN S/O. BAHULEYAN Vs. THE DISTRICT COLLECTOR,

JUDGEMENT

(1.) THE petitioner has approached this Court seeking for the following reliefs:

(2.) WHEN the matter came up for consideration on 31.3.2010, coercive steps were intercepted on condition that the petitioner deposited a sum of Rs. 10,000/ - on or before the 20th of April, 2010 and another Rs. 10,000/ - on or before the 20th of May, 2010.

(3.) AFTER hearing both the sides, this Court finds it fit and proper to permit the petitioner to clear the liability by way of 'three' equal monthly instalments; the first of which shall be effected on or before the 20th of June, 2010; to be followed by similar instalments to be effected on or before the 20th of the succeeding months. Subject to this, all further coercive proceedings shall be kept in abeyance. It is made clear that, if any default is committed by the petitioner in satisfying the due amount as above, it will open to the respondents, to proceed with appropriate steps for realisation of the entire amount in a lump sum.