K M BABY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE appellant/writ petitioner challenges the revenue recovery proceedings initiated by the respondents for recovery of amounts due from him to the GCDA. Learned Single Judge took note of the fact that a civil suit filed by the appellant had been dismissed, that the learned standing counsel for the GCDA contended that an amount of Rs. 2,35,000/- is still outstanding and that the transaction is more than twenty four years old.

(2.) REFERRING to the submission made by the appellant/petitioner that he intends to file an appeal against the decree, recovery proceedings were kept in abeyance subject to the condition that the appellant/petitioner pays an amount of rs. 75,000/- within one month from the date of the judgment. That judgment is challenged in this writ appeal.

(3.) WE heard the learned counsel for the appellant and the learned standing counsel for the GCDA.