M D VARGHESE Vs. LAND REVENUE COMMISSIONERTHIRUVANANTHAPURAM

JUDGEMENT

(1.) REVENUE Recovery Proceedings were initiated against the petitioner and Ext.P1 order of attachment was issued. To the attachment order, the petitioner filed Ext.P2 objection, which was rejected by Ext.P3 order passed by the second respondent. Challenging the aforesaid proceedings, the petitioner filed Ext.P4 revision and Ext.P5 stay petition. The revision and stay petition are pending and in the meanwhile, the recovery proceedings and Ext.P3, order under Section 65 of the REVENUE Recovery Act, are being continued. It is therefore, the writ petition is filed.

(2.) SINCE Ext.P4 is a statutory revision, the same is liable to be considered by the first respondent. Therefore, I direct the first respondent to consider Ext.P4 revision filed by the petitioner with notice and as expeditiously as possible at any rate, within eight weeks of production of a copy of this judgment. In the meanwhile, further proceedings pursuant to Exts.P1 and P3 will be kept in abeyance. Petitioner shall produce a copy of this judgment along with a copy of the writ petition before respondents 1 and 2 for compliance. Writ petition is disposed of as above.