JAYAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioner is aggrieved with Ext. P12 order, which declined the prayer of the petitioner to afford an opportunity to examine the Officers, whose reports are relied upon under S. 65 of the Kerala Revenue Recovery Act, 1968 (for short 'the Act'). The District Collector found in Ext. P12 that there is no provision which empowers the District Collector to function as a court or otherwise where oral and documentary evidence of witness are to be recorded. The learned counsel would submit that in fact, in the earlier remanded proceedings, wherein this Court had set aside the order made by the District Collector under S. 65 of the Act; the District Collector permitted examination of the Officers whose reports were relied, upon. However, the order passed therein was set aside by the Appellate Authority and remanded for fresh enquiry under S. 65. The learned counsel would also contend that it is not, as if the District Collector, is powerless to summon a witness or conduct examination of such witness when the Kerala Enquiries and Summonses Act, 1960, specifically confers such power on the revenue Officers. The learned Government Pleader however, would contend that even in the earlier proceedings, the District Collector had elaborately considered the issue and had passed Ext. P7 order which was set aside without any reason in Ext. P9 order. The learned Government Pleader also has a further contention that as revealed from Ext. P7, it is evident that the petitioner has admitted to an income and that alone would suffice in issuing an order under S. 65 condemning the petitioner to civil prison, since on that short admission, the deliberate attempt to evade recovery is evident.

(2.) Facts as revealed from the records are disturbing since the recovery steps initiated long back has not achieved finality and the petitioner and his wife have been successfully evading recovery on one ground or another, claiming that the properties are in the name of the petitioner's wife and not that of the petitioner. At the earlier instance when the petitioner was, confined to the civil prison under S. 65 of the Act, petitioner's wife was before this Court challenging such action. Ext. P1, set aside the order, for reason of violation of principles of natural justice. It was found by this Court in Ext. P1 that when the enquiry was scheduled for appearance of the defaulter, the counsel appeared and filed vakalath. The District Collector peremptorily declined the request for adjournment and concluded the proceedings. Subsequently as directed in Ext. P1, enquiry is said to have been conducted and an order passed as Ext. P7, which was set aside in appeal and remanded for fresh enquiry. Ext. P9 order though does not disclose any reason for remanding the matter, however has achieved finality, since the Government has not challenged it and the order contemplates a fresh enquiry under S. 65 of the Act.

(3.) It was on such remand, that the matter was again taken up by the District Collector, as is evident from Ext. P10. Ext. P10 show cause notice lists out the ingredients all of which are found in S. 65 of the Act. Petitioner has filed objection under Ext. P11 and had also sought for examination of certain witnesses whose reports are available in the file. The learned counsel for the petitioner would contend that since a fresh enquiry is contemplated, necessarily fresh reports would have to be called for. But this Court cannot countenance such argument.