ISH KUMAR BAGGA Vs. DISTRICT COLLECTOR VELLORE

JUDGEMENT

(1.) THE petitioner seeks for issuance of a writ of Mandamus directing the first respondent to realise the amount of Rs. 55,000/- with interest from the movable or immovable property or both of the second respondent on the basis of the Form No. 44 dated 23. 5. 2005 issued by the learned XV Metropolitan Magistrate, George town, Chennai.

(2.) THE learned XV Metropolitan Magistrate has issued warrant for recovery of fine invoking the powers under Section 421 Cr. P. C. and forwarded the same to the 1st respondent for realising the sum of Rs. 55 ,000 /-from the second respondent by way of arrears of land revenue. Having regard to the stipulations contained in Sections 421 (1 ) (b) and (3) Cr. P. C. , the 1st respondent is legally competent to recover the fine amount as determined by the learned Metropolitan Magistrate by way of arrears of land revenue. In such circumstances, the 1st respondent is directed to invoke the said jurisdiction vested in him and implement the orders of the learned XV Metropolitan Magistrate, George Town, Chennai expeditiously, preferably within eight weeks from the date of receipt of the copy of this order and report the same to the learned Magistrate concerned.