SAUMIL DILIP MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WITH consent of the Counsel appearing for the litigating parties and as a very short point arises for adjudication, we are disposing this writ petition at this stage finally.

(2.) RULE, returnable forthwith with the consent of both the parties.

(3.) RRC is under execution and that RRC is engulfing the personal property of the petitioner who happens to be one of the directors of M/s. Arihant Agro Products Limited. On 1-12-2000 a notice was given by District Collector/tehsildar, Government Dues Recovery, District Mumbai to M/s. Arihant Agro Products Ltd. , informing them the claim made by Deputy Commissioner, Hyderabad Division, C. S. No. and District Collector No. as per the books of the District Collector the land belonging to Mr. Saumil D. Mehta was to be attached and the revenue due and payable and till date has not been so paid for the years 1988-89 to 1992-93 which is to the tune of a sum of Rs. 22,30,316. 00 paise and a notice fee of Rs. 2. 00 paise aggregating to Rs. 22,30,318. 00 paise ought to be paid by said M/s. Arihant Agro Products Ltd. , and petitioner Saumil D. Mehta. The office of the District Collector/tahsildar, Government Dues Recovery, informed by the said notice that Saumil D. Mehta was called on to pay the said amount within 20 days of the receipt of the said notice and in case of failure to pay the same and/or deposit in the office of the Collector, the same would be recovered by attaching the properties of whatsoever nature and wheresoever situated by selling the same and the proceeds thereof would be deposited as realised therefrom in the Collectors office. Consequently, a notice was issued in view of provisions of section 267 of Maharashtra Land Revenue Code and a demand of Rs. 66,07,453/- was made and that gave rise to this petition.