KNS SAW MILL Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) THIS writ appeal has been filed against the interim order of this Court dated 21. 4. 2004 in W. P. No. 10828 of 2004.

(2.) THE appellant had taken a loan in connection with which the impugned recovery proceedings was issued. By the impugned interim order the learned single Judge stayed the recovery on condition that the petitioner pays Rs. 5,00,000/- within four weeks from the date of the order of the learned single Judge.

(3.) IN our opinion, unless some violation of law or error of law apparent on the face of the record is shown the High Court cannot interfere with such recovery, as held by the Division Bench of this Court in S. Selvarani v. The Commissioner, Karaikudi Municipality and another (2005 Writ L. R. 30 ).