RAMANAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner challenging the revenue recovery proceedings by way of Ext.P1 notice demanding a sum of Rs.2,30,000/-arising out of the adverse orders passed on 12.02.2012 by the Judicial First Magistrate Court - Kochi in M.C.No.3/2011 arising out of C.C.No.1675 of 2007. THE case of the petitioner is that he stood as a surety to the petitioner in the above case. And that the proceedings taken by the concerned court against the accused culminating in the order dated 12.02.2012 were never known to the petitioner. THE ... nature of the adverse order the petitioner has already approached the concerned court by filing a petition and the copy of order is still served to the petitioner. However in the meanwhile the Revenue Authorities are proceeding with the steps under the RR Act which made the petitioner to approach this Court for immediate interference.

(2.) HEARD the Government Pleader as well. Considering the limited nature of reliefs sought for, this Court finds it not necessary to go on merits, this writ petition is disposed of directing the respondents to keep further proceedings pursuant to Exhibits P1 and P2 in abeyance for a period of one month to enable the petitioner to procure a certified copy of the order dated 12.02.2012 in M.C.No.3/2011 and to proceed further steps by way of appeal under Section 449 under the Code of Criminal Procedure. This Writ Petitin is disposed of as above.