P. A. MOHAMMED KUNJU Vs. DEPUTY TAHSILDAR

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) Ext.P3 is a judgment passed by the Commissioner for Workmen's Compensation (Deputy Labour Commissioner, Kottayam). It is an order passed by the Commissioner invoking the powers under Sec. 22 of the Workmen's Compensation Act. As per Ext.P3, the application is allowed and the first opposite party in Ext.P3 was directed to deposit an amount of Rs.67,776.00 as compensation with interest. The first opposite party in Ext.P3 is one 'Mammoonju'. According to the petitioner, he is not the first opposite party in Ext.P3. But revenue recovery proceedings are initiated against the petitioner. According to the petitioner, he is 'Mohammed Kunju' and not 'Mammoonju'. It is also stated in the writ petition that no notice is received by the petitioner from the Commissioner for Workmen's Compensation before passing Ext.P3 order.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader.