ARYAN NAMBOODIRI Vs. THRISSUR CORPORATION

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers:

(2.) THE learned Counsel for the petitioner submits that the petitioner is actually entitled for various benefits under the OTS scheme, which in fact has not been extended to the petitioner in full measure. Hence this writ petition.

(3.) THE learned Standing Counsel for the Board submits that Ext.P1 notice has been issued by the third respondent demanding a total sum of Rs.390948/-, which is in accordance with the relevant norms of the scheme for OTS, based on the specific orders issued by the State Government. It is stated that, as per the Scheme, in the case of MIG sector, to which the petitioner does belong, there will be 100% waiver of penal interest and in the case of 'default interest', 70% waiver is permissible. In the case of 'Economically Weaker Section', there is 100% waiver under both the above heads, which however cannot be extended to the petitioner, submits the learned Counsel.