INAYATHU HUSSAIN KHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONER is a defaulter to the Bank and it appears that O.S.No.25/2011 filed by the petitioner is pending before the Civil Court, Thodupuzha. In the meanwhile revenue recovery proceedings are initiated by issuing Ext.P2 and P3 notices under Section 34 and 7 of the Revenue Recovery Act. On issuance of the notices petitioner filed Ext.P5 objection before respondents 1 and 2. According to the petitioner this objection has not been considered. It is with this grievance the writ petition is filed.

(2.) I heard the counsel for the petitioner, the learned Government Pleader and the Standing Counsel appearing for the Bank also. If as stated by the petitioner Ext.P5 objection filed by him is received and is pending, it is directed that the 2nd respondent shall consider the same with notice to the Bank, as expeditiously as possible, on the production of a copy of the judgment along with a copy of the writ petition. Writ Petition is disposed of as above.