RAMENDRA D.MAYENKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) The petitioners are/were employees of the fourth respondent and are armed with orders passed by the Labour Court under Sec. 33C(2) of the Industrial Disputes Act of 1947 pursuant whereto the Labour Commissioner has issued a recovery certificate in sum of Rs.2,48,13,087.00 in terms of two awards dtd. 6/10/2017 and 25/9/2018 in favour of the petitioners and against respondent no.4.

(3.) The Mamlatdar i.e. respondent no.3 proceeded to attach the property of the fourth respondent but was informed, as pleaded in the petition, that the Axis Bank has a lien on the assets being a secured creditor. The writ petition has been filed on the plea that as per Sec. 46 of the Goa, Daman and Diu Land Revenue Act, 1968 arrears of Land Revenue or a paramount charge on a holding and the plea is that as per law workman's dues have to be recovered in the same manner as arrears of land Revenue and thus the petitioner asserts that the dues of the workmen have to be treated as arrears of Land Revenue.