P. THANGARAJ Vs. DISTRICT COLLECTOR & ORS.

JUDGEMENT

(1.) Heard Mr.M.R.Jothimanian, learned counsel for the petitioner and Mr.R.Govindasamy, learned Special Government Pleader appearing for the respondents 1 to 4. Though notice was ordered to the fifth respondent and served on him, he has chosen not to appear before this Court. His name is printed in the cause list.

(2.) The petitioner seeks for a mandamus directing the respondents 1 to 3 to recover the interest amount of Rs. 6,73,911/- as ordered in W.C.No.739 of 2005 dated 11.07.2014 by the fourth respondent under the Revenue Recovery proceedings in pursuant to the letter of the fourth respondent dated 04.11.2017.

(3.) The case of the petitioner is as follows: