PALORAN RAVEENDRAN Vs. TAHSILDAR, REVENUE RECOVERY

JUDGEMENT

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

(2.) THE petitioner was the first respondent in OP(MV).No.1756/96 on the file of Motor Accident Claims Tribunal, Thalassery. In that proceedings, Ext.P1 award was passed, entitling the claimant to realize a sum of Rs.2,47,750.00. The insurance company was directed to satisfy the award amount and was given liberty to recover the same from the petitioner, owner of the vehicle. The award shows that though the petitioner had entered appearance, he did not file any written statement or contest the matter.

(3.) BASED on the above, the insurance company satisfied the award and at its instance, revenue recovery proceedings were initiated against the petitioner. Exts.P4 and P5 are the notices issued under Sections 7 and 34 of the Revenue Recovery Act which are dated 22.2.2011. In spite of the notices, the petitioner did not pay the amount. Therefore, Ext.P6 notice has been issued for sale of his property. The sale is scheduled to take place on 11.02.2013. It is at that stage, this writ petition is filed challenging the above proceedings.