MOHANAN MOOKOLA Vs. DEPUTY TAHSILDAR (RR) AND OTHERS

JUDGEMENT

(1.) The petitioner, who is the 1st respondent in O.P(MV) No.217/2016 on the file of the Motor Accidents Claims Tribunal, Thrissur, is before this Court in this writ petition filed under Article 226 of the Constitution of India seeking a writ of certiorari to quash Ext.P2 demand notice dated 25.1.2018 issued by the 1st respondent under the provisions of the Revenue Recovery Act. The petitioner has also sought for a writ of mandamus commanding the 1st respondent to furnish him, the actual amount due, before proceeding with the revenue recovery proceedings; an order directing the 1st respondent to recover only the amount deposited by the 2nd respondent along with collection charges; and an order directing the respondent to permit him to pay off the amount due, in instalments.

(2.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader appearing for the 1st respondent and also the learned counsel for the 2nd respondent Insurance Company.

(3.) The sole issue that arises for consideration in this writ petition is as to whether any interference is warranted in Ext.P2 demand notice issued by the 1st respondent under the provisions of the Revenue Recovery Act.