WILFRED, S/O MANUEL Vs. DISTRICT COLLECTOR,KOLLAM

JUDGEMENT

(1.) This Appeal is filed by the writ petitioner, being aggrieved by the dismissal of the W.P.(C)No.21137 of 2015. That case was filed to challenge the order dated 24.2.2015 (Ext.P12) of the Commissioner of Land Revenue, who was exercising revisional power in respect of the revenue recovery proceedings initiated against the petitioner.

(2.) The Commissioner as the revisional authority noted that the Appellant had filed an Original Suit against the revenue recovery proceeding but the same was withdrawn on 14.7.2014 from the Sub Court, Kollam. The Revision Petition under Section 83(1) of the Kerala Revenue Recovery Act, 1968 was initially filed on 31.7.2014 but the same was rejected, which led to attachment of the property of the defaulter.

(3.) When steps were not taken to remit the quantified amount, the sale notice under Section 49(2) in Form No.16 was issued on 29.9.2014 for sale of attached property and at that stage, the defaulter filed the earlier W.P.(C)No.27090 of 2014 before this court.