SUNIL KUMAR Vs. SPECIAL DEPUTY THAHASILDAR KSFE LTD

JUDGEMENT

(1.) The petitioners who defaulted payment of chitty amount have filed this Writ Petition seeking installment facility to pay off the outstanding amount.

(2.) I heard Adv. Prejith, learned Standing Counsel, who submitted that Aaswaas Scheme is likely to be available for one more month and in that event if the petitioners are willing to make payment in lumpsum, the said benefit would be available and there will be considerable reduction in the amount payable.

(3.) As the petitioners seek installment facility, the Writ Petition is disposed of, allowing the petitioners to make the payment of the outstanding amount in 15 equal monthly installments starting from May 2021. If that be so, revenue recovery proceedings shall be kept in abeyance. In case the petitioners make default in payment of any of the monthly installments, respondents would be free to proceed with the revenue recovery proceedings.