T G ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was a licensee of toddy shops in Mannakkadu range in the year 1998-1999. THE petitioner has filed this writ petition challenging proceedings for sale of the properties of the petitioner in revenue recovery proceedings for recovery of toddy workers' welfare fund contributions. THE petitioner's contention is that revenue recovery proceedings have been initiated without issuing provisional or final determination orders on the petitioner. THE petitioner, therefore, seeks the following reliefs;

(2.) A counter affidavit has been filed by the 2nd respondent, wherein it is stated in paragraphs 3 to 10 as follows: