NOUSHAD. K.M. Vs. KOTTAYAM MUNICIPALITY AND OTHERS

JUDGEMENT

(1.) The prayers in this Writ Petition (Civil) filed on 3.3.2011 are as follows:

(2.) The petitioner is mainly aggrieved by the impugned revenue recovery proceedings as per Exhibit-P10 dated 31.1.2011 and Exhibit-P11 dated 13.9.2010. This Court while admitting this Writ Petition had passed interim order dated 7.3.2011 directing that all further steps for recovery of amounts covered under Exhibit-P10 shall be kept in abeyance subject to the condition that the petitioner should remit a sum of Rs. 50,000/- within three weeks therefrom. Later, by order dated 30.3.2011, the time for payment of Rs. 50,000/- was extended until 30.4.2011 making it clear that on failure, the respondents will be at liberty to proceed with further steps. It is the case of the petitioner that he had deposited the amount of Rs. 50,000/- in compliance with the interim orders passed by this Court. The interim order was extended until further orders as per the order dated 7.7.2011.

(3.) With the consent of both sides of all the parties as it is found that the District Collector, Kottayam, is a necessary party, it is ordered in the interest of justice that the District Collector, Kottayam, will stand impleaded as additional respondent No.5 in this W.P.(C). Learned Senior Government Pleader has taken notice for additional respondent No.5.