JOHNSON M K Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers :

(2.) THE learned counsel for the petitioner submits that, the petitioner, who is represented by next friend and guardian (wife), challenges the coercive proceedings taken, particularly under Section 65 of the Revenue Recovery Act causing arrest and detention, for realization of the amount stated as due to be paid to the concerned employee under workmen's compensation, flowing from the verdict passed by the Deputy Labour Commissioner, Trichur in WCC No. 531 of 2009.

(3.) HEARD the learned Government Pleader as well.