DISTRICT COLLECTOR PALAKKAD Vs. DEVAYANI

JUDGEMENT

(1.) Writ Appeal No. 356 of 2001 is filed by the District Collector and two other Officers against the order dated 15.1.2001 passed by the learned single Judge in CMP No. 2576 of 2001 in CMP No. 59154 of 2000 in OP No. 34593 of 2000. Writ Appeal No. 461 of 2001 is also filed by the same appellants against the order dated 19.1.2001 passed by the learned single Judge in CMP No. 2576 of 2001 in CMP No. 59154 of 2000 in OP No. 34593 of 2000.

(2.) Writ Petition was filed by the first respondent in the appeals seeking writ of certiorari to quash Ext. P2 notice of attachment dated 20.10.1998 in respect of 2.41acres of land in survey number 68/3, 4, 5 of Karimpuzha village for realisation of an amount of Rs. 2,96,721/- being arrears towards toddy workers welfare fund. She has also challenged Ext. P3 notice of attachment dated 7.11.1998 issued by the Tahsildar, Ottappalam for realisation of Rs. 9,22,729/- towards abkari dues. She has also challenged Ext. P4 proceeding dated 23.12.1998 initiated by the Tahsildar, Ottappalam for recovery of an amount of Rs. 12, 26,538/- towards abkari dues as well as amount due to toddy workers welfare fund. Notice dated 22.11.2000 issued by the Tahsildar, Ottapalam was also challenged in the Writ Petition. Direction was also sought for to consider Ext. P7 and pass appropriate orders. Writ of mandamus was also sought for directing the revenue authorities to proceed against respondents 4 and 5 therein for realisation of the welfare fund as well as abkari dues. Writ Petition was admitted on 12.12.2000 and the learned single Judge passed an interim order on the same day in CMP No. 59154 of 2000 as follows:

(3.) We notice the first respondent - writ petitioner filed CMP No. 2576 of 2001 seeking direction to enlarge the time for remitting Rs. 4 lakhs by another month, pursuant to order dated 12.12.2000 in CMP No. 59154 of 2000 in OP No. 34583 of 2000. Learned single Judge on 19.1.2001 passed the following order: