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Judgment
Suraj Govindaraj, J
Learned AGA accepts notice for Respondent No.1. Notice to Respondents No.2 to 5 is dispensed with in view of the proposed order to be passed.
The Petitioner is before this Court seeking for the following reliefs:
a. Quash the order dated 03.10.2024 passed by the R1 in dispute No. JRD/KRSAUSAM.NI (374)/2024-25 (Annexure-E) in so far as the property shown below is the schedule
b. Quash the order dated 14.02.2025 passed by the R1 in Dispute No. JRD/KRSAUSAM.NI (37A)/2024-25 (Annexure-H).
c. Allow this writ petition.
d. Pass any such other order this Hon’ble Court deems fit.
The submission of Sri.Chandranath Ariga K., learned counsel for the Petitioner is that the property of the petitioner’s wife has been attached in the proceedings pending before Respondent No.1-DRCS and the documents to be submitted by the petitioner for raising the attachment have not been considered by DRCS. It is in that background that the Petitioner has filed the above petition since he is a party in those proceedings.
The fact remains that the property which has been attached is that belonging to the wife of the Petitioner and it is for the said wife to file necessary application before the DRCS seeking for raising of attachment by impleading herself in those proceedings or otherwise. The same not having been done, the petitioner having filed such an application and such an application was not maintainable, and as such the order passed by respondent No.1 does not suffer from any legal infirmity.
Reserving liberty to the wife of the Petitioner to file necessary application before the DRCS, which shall be considered on merits by the DRCS, the Writ Petition stands disposed.
It is made clear that this Court has not expressed any opinion on the merits of the matter.