(1.) This writ petition is filed by the petitioner seeking the following reliefs:
(2.) At the request made by the petitioner, the matter was placed before a Mediator and the issue is settled by and between the petitioner and the 1st respondent, Devaswom Board. I am also informed that the entire amount as per the settlement is paid by the petitioner to the Devaswom Board. However, the fact remains the Government is not a party to the same. It is evident from the pleadings put forth by the petitioner itself that revenue recovery action is initiated under the provisions of the Kerala Revenue Recovery Act, 1968. Therefore the parties are directed to comply with respective obligations undertaken by them. Registry is directed to make the mediated agreement a part of the certified copy of the judgment. The recovery action shall be withdrawn by the respondents on the petitioner paying 1% towards collection charges of the settled amount paid by the petitioner to the Devaswom Board. The writ petition is disposed of in terms of the mediated settlement agreement by and between the parties and the directions contained above.