LEELA KRISHNAN Vs. BABU

JUDGEMENT

(1.) The present writ petition under Article 226/227 of the Constitution of India has been filed seeking the following reliefs:

(2.) Unless the Award dtd. 8/10/2020 passed in O.P.(MV) No.912/2017 is set aside, the impugned Revenue Recovery notices to give effect to the Award cannot be questioned. The petitioner has not challenged the Award in Ext.P1 in appropriate proceedings till date.

(3.) This Court, therefore, cannot stay the impugned notices which are nothing but the major to give effect to the Award. This writ petition is wholly misconceived, which is hereby dismissed.