THANKAM CASHEW EXPORTERS Vs. STATE OF KERALA

JUDGEMENT

(1.) Though the petitioners are different but the cause of action and the reliefs claimed being common, the learned Single Judge has thought it to combine both the writ petitions and to pass a common order.

(2.) In these writ petitions the petitioners are seeking the following reliefs. They are:

(3.) The petitioners in these writ petitions had borrowed certain amounts from the 3rd respondent Corporation. They have defaulted payment of the amount due to the Corporation. In view of the default committed by the petitioners, the 3rd respondent has initiated revenue recovery proceedings against the petitioners. It is at that stage, petitioners have approached the 3rd respondent Corporation to give them the benefit under the OTS Scheme. Their applications were rejected by the Corporation on the ground that they have not deposited 10% of the outstanding balance amount as required under the Scheme. For reasons best known, the petitioners do not question the correctness or otherwise of the orders passed by the Corporation.