PAVANAN H. Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India for the following prayers:

(2.) After some argument, the learned Counsel for the petitioner submits that the petitioner is willing to pay the amount as mentioned in the impugned recovery notice along with admissible interest to the Insurance Company in installments.

(3.) Considering the said submission, the present writ petition is disposed of with liberty to the petitioner to pay Rs.1,67,826.00 with interest at the rate of 7.5% with effect from 22/9/2020 to 1/12/2023. The said calculation shall be intimated by the Insurance Company to the petitioner.