SETHUMADHAVAN Vs. NEW INDIA ASSURANCE CO. LTD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Standing Counsel for the respondent.

(2.) WRIT Petition is filed seeking to restrain the respondent from initiating revenue recovery action against the petitioner and for a declaration that the revenue recovery actions initiated by the respondent have no legal sanction.

(3.) PETITIONER contended that the revenue recovery action initiated against him is illegal, his right under Articles 14, 21 and 300A is violated by the respondent and a request is made to permit him to pay the balance amount in monthly instalments. The contention raised by the petitioner in the writ petition that the revenue recovery action is illegal and violative of the Articles 14, 21 and 300A is without any substance and is unsustainable. Taking into consideration the fact that the petitioner is unable to remit the amount due in lump sum, this Court is of the view that the petitioner can be permitted to remit the amounts due in equal monthly instalments.