M PRAKASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This review petition is filed seeking to review the judgment dated 25th September, 2006 in W.A.No.1101/03.

(2.) The writ petition was filed by the review petitioner challenging the revenue recovery proceedings initiated against him for realisation of sales tax arrears due in respect of Industrial Accumulators Ltd., which according to the petitioner, is a public limited company. The reliefs prayed for in the writ petition are the following:

(3.) The petitioner filed W.A.No.1101/03. The writ appeal was dismissed holding that there was no pleading in the writ petition that the petitioner is not a Director of the Company.