THIRUVANANTHAPURAM DEVELOPMENT AUTHORITY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE 1st respondent appears through the learned Government Pleader. Respondents 2 and 3 appear through counsel.

(2.) EXHIBITS P3 and P4, orders passed by the learned First Additional Sub Judge, Thiruvananthapuram in E.P. No.389 of 2011 in LAR No.6 of 2008 attaching property of the petitioner and prohibiting transactions in its account are under challenge in this Original Petition.

(3.) CONTENTION of the learned counsel for the petitioner is that the petitioner is not having the primary liability to pay the amount since petitioner is only the requisitioning authority and that the acquisition authority is the 1st respondent. The learned counsel has placed reliance on the decision in Corporation of Cochin v. Michael Luiz (1995 KHC 305).