PETITIONER Vs. RESPONDENT

JUDGEMENT

(1.) THIS petition is to condone the delay of 62 days in filing the Writ Appeal as against order in W.P.(MD)No.7214 of 2006 (dated 15.12.2011).

(2.) EVEN though it is an application for condonation of delay since elaborate arguments were advanced at length, it is necessary to refer to brief facts:-

(3.) THE third respondent Tahsildar passed distraint order vide Na.Ka.No.14691/05/E1 dated 14.3.2006. Challenging the distraint order, the petitioner filed W.P.(MD)No.7214 of 2006. By the order dated 19.08.2006, the petitioner obtained interim stay on condition that he has to deposit a sum of Rs.2,50,000.00 on or before 31.08.2006 and the same was not complied with. By order dated 15.12.2011, the said Writ Petition was dismissed on the ground that the impugned order cannot be challenged without challenging the order passed by the Tribunal. The Court also directed the third respondent � Tahsildar to initiate revenue recovery proceedings to recover money due to the fourth respondent at the earliest. While so dismissing the Writ petitioner, the learned Judge pointed out the conduct of the petitioner in obtaining stay of the revenue recovery proceedings and thereafter, no complying with the conditional order of deposit of Rs.2,50,000.00.