THOMAS A S Vs. DISTRICT COLLECTOR KOLLAM

JUDGEMENT

(1.) PETITIONER is a defaulter to the 4th respondent. On account of the defaults committed, recovery proceedings were initiated and immediately after sale was held, this writ petition was filed.

(2.) AT the stage of admission, this Court passed an interim order dated 21.8.2012 staying confirmation of sale subject to the petitioner remitting Rs.2 Lakhs.

(3.) INSOFAR as the Board is concerned, it is submitted by the learned Standing Counsel that the period of the OTS Scheme has expired on 30.9.2012.