K.DAMODARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) PETITIONER challenges the Revenue Recovery action initiated against him at the instance of the 4th respondent Panchayat. Petitioner was the successful bidder in an auction that was held by the Panchayat for conducting prawn culture for the period from 15.12.2006 to 15.4.2007. Accordingly, out of the bid amount of Rs.2,95,500.00, Rs.98,500.00 was deposited by the petitioner on 23.11.1996. Balance amount was to be remitted in two instalments payable on 1.1.2007 and 28.2.2007. Petitioner says, to recover this amount, revenue recovery proceedings have been initiated by Exts.P1 and P2. This according to the petitioner, is barred by law of limitation for the reason that the three year period specified in the Limitation Act expired on 1.1.2010 and 27.2.2010 respectively. It is on this basis, the writ petition is filed seeking to invalidate the recovery action initiated against him.

(3.) THERE is no affidavit and reply to the counter affidavit.