P.I.MOHANAN Vs. DEPUTY TAHSILDAR

JUDGEMENT

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

(2.) THE respondent Panchayat is the owner of a shopping complex at a place called Avoly. The shops were auctioned and the petitioner was the successful bidder of shop room bearing Door No.III/231. According to the petitioner, the period of the licence was two years from 01/4/2004 and the agreed licence fee was Rs.440.00 per month. It is also stated that the petitioner had deposited six months licence fee as advance.

(3.) HOWEVER , notice under the Revenue Recovery Act was issued to the petitioner only by Ext.P2 dated 11/8/11 for the recovery of Rs.55,142.00 which is stated to have fallen in arrears on 01/4/2004. It is challenging the recovery proceedings thus initiated against the petitioner, he has filed this writ petition.