BISSY ANTONY Vs. DEPUTY TAHASILDAR

JUDGEMENT

(1.) THE challenge is in respect of Exts. P2 and P3 notices issued under the Revenue Recovery Act, for realization of the amount due from the defaulter by name Antony, who is none other than the husband of the petitioner.

(2.) THE case of the petitioner is that, the petitioner is no way related to the business activities of the husband and that she has not stood as surety or guarantor in respect of any transaction. Alleging that much amount is due from the husband of the petitioner, Exts. P3 and P4 notices have been issued under the Revenue Recovery Act and on the strength of said notice, the respondent is proceeding against the property exclusively belonging to the petitioner, which came to the hands of the petitioner by virtue of Ext. P1 title deed.

(3.) HEARD the learned Government Pleader as well.