S.LUBABATH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(2.) CASE of the petitioner is that amounts were due from a Firm of which, petitioner is also a party and that revenue recovery proceedings are now initiated for recovering an amount of Rs.1,05,17,574/- without giving credit to the recoveries already made in the revenue recovery proceedings initiated. It is with this allegation that this writ petition is filed challenging Ext.P6 a re-auction notice.

(3.) INSOFAR as Rs.1,10,94,948/- mentioned in Ext.P6 notice is concerned, that was only a figure and that the actual amount due, according to the respondents, is Rs.65,69,803/-. The manner in which the said liability has been worked out has been shown in the statement of the 3rd respondent thus:-