T.S.KALADHARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, who is stated to be the Managing Director of M/s.Console Shipping Services India Pvt. Ltd., has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent District Collector to suspend Ext.P2 prohibitory order insofar as it relates to 156.06 ares (3.86 acres) of land comprised in Re.Sy.Nos.230/21, 230/20, 230/22, 201/1/9, 230/6, 230/23, 230/17, 201/1/10, 230/10, 230/11-2, 230/12, 230/18-2, 230/19-2 of Arattupuzha Village, Karthikappally Taluk, which is the property mortgaged for availing cash credit facility to M/s.Console Shipping Services India Pvt. Ltd., from Federal Bank, Chembur Branch, Mumbai. The petitioner has also sought for a writ of mandamus commanding the respondent to consider Ext.P10 representation dated 17.10.2020 and Ext.P11 representation dated 16.11.2020 and pass orders thereon, after hearing the petitioner, within a time period fixed by this Court.

(2.) On 30.11.2020, when this writ petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for the respondent and sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned Government Pleader appearing for the respondent.