G. SOMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Dr. K.P. Satheesan, the learned Senior Counsel, and Sri Mathew George Vadakkel, the learned Government Pleader.

(2.) Read order dated 21.02.2019.

(3.) The learned Counsel appearing for the parties state that the petitioner had deposited a sum of Rs.18,90,388/- under One Time Settlement. The case of the petitioner is that substantially now continuing the attachment under Ext.P8 for alleged electricity and sales tax dues is illegal, arbitrary and without jurisdiction. According to petitioner, the petitioner is not under obligation, or for that matter is not in arrears under these heads to the exchequer. Continuing the attachment, for realization of electricity and sales tax dues, made under Ext.P8 is unsustainable. The issue substantially centers round consideration of the liability of petitioner and thereafter proceeding to recover the lawfully payable amount by the respondents.