SHAMEEDA NASSAR Vs. SPECIAL THAHASILDAR (REVENUE RECOVERY)

JUDGEMENT

(1.) The Writ Petition is filed seeking the following reliefs:

(2.) Learned counsel for the petitioner submits that he is ready to make the payment for which revenue recovery proceedings are initiated. The petitioner would be free to approach the 1 st respondent and to settle the matter. He will also be free to take appropriate action against respondents 4 and 5. The petitioner would be free to approach the appropriate authorities for redressal of his grievance.