P S SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) WHEN the matter is taken up for consideration, the learned counsel for the petitioner submits that huge amounts are due from the petitioner under different chitties conducted by the KSFE and that the petitioner is ready and willing to satisfy the outstanding liability, by effecting payments directly, without involvement of the Revenue authorities. The learned counsel submits that the grievance of the petitioner has already been projected in Ext. P6 series representations filed before the 6th respondent and others concerned and that the petitioner will be satisfied, if a direction is given to the concerned authorities to have it considered and finalized within a reasonable time.