M A NATESAN Vs. DISTRICT COLLECTOR DISTRICT

JUDGEMENT

(1.) WRIT Petition has been filed seeking WRIT of Mandamus directing the 1st and 2nd Respondents to recover a sum of Rs.1,38,747/- as computed by the Labour Court, Chennai in C.P.No.375/2001 from the 3rd Respondent under the provisions of Revenue Recovery Act as per G.O. (D) No.64 dated 25.01.2005 issued by the Labour and Employment Department.

(2.) HEARD Mr. M. Christopher, learned counsel for the Petitioner and Mr. N. Senthilkumar, learned AGP for Respondents 1 and 2.

(3.) LEARNED AGP as well as the 2nd Respondent Tahsildar who is present in the Court would state that all possible steps would be taken to recover the amount from the 3rd Respondent. Second Respondent requested for reasonable time to recover the amount as per Revenue Recovery Act.