B.MURALEEDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, being the brother and the sister, were the licensees to vend toddy for the year 2000 -01. Owing to the default committed by them in the course of time, the Government initiated recovery proceedings, as a part of which the 1st petitioner was arrested and sent to the civil prison for about four months - in terms of Section 65 of the Revenue Recovery Act. Eventually, he is said to have been released based on the judgment dated 25.08.2006 of this Court in W.P.(C).No.22890 of 2006.

(2.) Insofar as the petitioners' immovable property is concerned, the extent being more than 2 acres, it was put in auction and the Government purchased it for a nominal sale consideration of 1/ -.

(3.) Contending that the land in question has appreciated in value and it fetches in the open market more than a crore of rupees, the petitioners have filed this writ petition.