K SARASWATHY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) ON consent, writ petition is taken up for final hearing at the admission stage.

(2.) THE relief sought for herein is for directing the respondents 1 to 3 to recover the award amount as per the award dated 28.12.2005 made in W.C.No.380 of 2004 on the file of the 3rd respondent by initiating appropriate proceedings under the Revenue Recovery Act.

(3.) THAT being the subsequent development, the petitioner can be permitted to approach the appropriate authority for the withdrawal of the amount deposited by the 4th respondent.