A V GOVINDANKUTTY Vs. GENERAL MANAGER

JUDGEMENT

(1.) Appeal admitted. Notice made returnable forthwith. Respondents 1 and 3 waive service through Mr. P. Haridas, A.C.G.S.C. Respondent No. 2 waives service through Senior Government Pleader, Sri. C.K. Abdul Rahim. By consent, appeal called out for hearing and heard.

(2.) This appeal arises out of an interim Order of the learned Single Judge dated 27th February 2002, by which a conditional order of stay of arrest warrant issued against the appellant was granted on deposit of rupees fifty thousand.

(3.) The appellant is a subscriber of Telephone No. 502760 in Kannur Exchange. Certain bills have been raised against the appellant and it is the case of first respondent that the bills have remained unpaid. On the footing that there is arrears of public revenue due from the appellant, proceedings were initiated under the provisions of the Kerala Revenue Recovery Act, 1968 (hereinafter referred to as the Act) and an arrest warrant was issued against him under S.65 of the Act. The appellant challenged the arrest warrant by his Original Petition. Though the Original Petition was admitted, a conditional stay of the warrant has been granted by calling upon him to deposit rupees fifty thousand failing which the stay of arrest warrant would vacate. Being aggrieved, the appellant is before us.