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Judgment
The petitioner, who was a licensed authorised wholesale distributor of rationed articles from 2004 onwards till 01.11.2016, has filed this Writ Petition
challenging the revenue recovery proceedings initiated against him. It is stated that notices are issued to him under Section 34 of the Revenue
Recovery Act alleging arrears due from him towards tide-over. According to the petitioner, the Civil Supplies Department, is liable to pay rent for his
godown where he had been storing rationed articles and the Department has been using those godowns from 01.11.2016 without paying him monthly
rent. Apart from the rent for a period of 7 months, it is stated that, the Department is liable to pay the commission due to him and those amounts are
not adjusted towards the arrears demanded from him. He also objects to the amount claimed towards tide-over. It is stated that Ext.P5 objection has
already been submitted before the District Collector and that is not considered so far.
In the above circumstances, the Writ Petition is disposed of directing the 1st respondent to consider the objection raised by the petitioner in Ext.P5 and
to pass orders on the same, after affording an opportunity of hearing to the petitioner through electronic media, within a period of three months from
the date of receipt of a copy of this judgment. Till such time, no further action shall be taken on the revenue recovery proceedings.