ALEYAMMA PAPPACHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONER is challenging recovery proceedings for recovery of fine imposed by the Court. The only case of the petitioner is that she has undivided half interest on the property, which is proposed to be sold through recovery proceedings. It is for the 2nd respondent to go through the title deed of the property and if defaulter has any share in the property, the undivided share can be sold through public auction for recovery of arrears. If there is other property in the name of the defaulter the same can be attached and sold. WP(C) is closed with the above direction.