K ABOOBACKER HAJI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE issue pertains to the revenue recovery steps initiated against the petitioner under Section 65 of the Kerala Revenue Recovery Act. It is submitted that during the pendency of the writ petition, pursuant to the directions issued by this Court, the District Collector, Kozhikode, by order dated 7.5.2006 ordered further action under Section 44 of the Act. Learned counsel for the petitioner submits that he has filed a revision before the Commissioner, Land Revenue(Ext.P8 in O.P.22214/2000). It is for the petitioner to approach the Commissioner and seek appropriate orders by way of interim relief also. THEse writ petitions are hence disposed of making it clear that there shall be no coercive action against the petitioner for a period of two months, in order to enable him to seek appropriate orders from the Commissioner, Land Revenue.