A. Muhamed Mustaque, J.:— The petitioner, aggrieved by the revenue recovery proceedings initiated against him, filed a representation before the District Collector vide Exhibit-P8. The recovery, according to the petitioner, is for the dues from company by name, Mode Creazone India Ltd. The petitioner's case is that he was the Director of the above company for one year and he resigned thereafter, and therefore, his personal property cannot be proceeded for recovery of the dues of the company.
2. It appears that a requisition has been made by the Enforcement Directorate to initiate revenue recovery proceedings against the petitioner and the company.
3. The petitioner points out that company has been wounded up pursuant to the direction of this Court and the petitioner does not have any personal liability to discharge the liability of the company.
4. In such circumstances, it is appropriate that the District Collector shall consider the petitioner's claim after notice to the petitioner and the first respondent within a period of three months. Till such a decision is taken in this matter, the interim order passed in this matter will continue.
5. The writ petition is disposed of as above.