P.V. ABOOBACKER Vs. THE DISTRICT COLLECTOR,

JUDGEMENT

(1.) ACCORDING to the petitioner, while he was abroad, 4th respondent purchased a property in his name. Subsequently, it appears that the petitioner gave his power of attorney to the 4th respondent who is none other than his brother. 4th respondent allegedly mortgaged the petitioner's property to the Bank. He committed default and an O.A. filed by the Bank is pending before the DRT. Meanwhile, revenue recovery proceedings were initiated against the 4th respondent. There upon, 4th respondent approached this Court and filed W.P. (C). 22589/12. That writ petition was disposed of by Ext. P3 judgment directing consideration of an OTS proposal submitted by the 4th respondent and keeping the recovery proceedings in abeyance, in the meanwhile.

(2.) PETITIONER has filed this writ petition alleging that the Bank did not communicate any order on the OTS proposal made by the 4th respondent and that in the meanwhile, revenue recovery proceedings are continued against him also.