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Judgment
Mohan Shantanagoudar
Sri Bipin Hegde, learned advocate for the respondent-KSFC submits that the petitioner has paid Rs. 10,00,000/- after filing of the writ petition. He further submits that as per the request of the petitioner, respondent-KSFC has extended the benefit of ''One Time Settlement'' Scheme in favour of the petitioner. Pursuant to such benefit, the petitioner is required to pay a sum of Rs. 79,98,000/-. As aforementioned the petitioner has paid Rs. 10,00,000/- out of the said amount. Thus, the petitioner is still liable to pay Rs. 69,98,000/- within 90 days from 10.8.2012. According to the respondent-KSFC had the benefit of ''One Time Settlement'' Scheme is not extended to the petitioner, then the petitioner would have been liable to pay Rs. 1,54,73,275/- as on 10.6.2012.
Be that as it may, since the benefit of ''One Time Settlement'' is extended in favour of the petitioner, it is open for the petitioner to clear arrears Rs. 69,98,000/- within three months from 10.8.2012. Till such time, no coercive steps shall be taken against the petitioner.
It is open for the petitioner to return the time-barred cheque issued in favour of the petitioner by respondent No. 5 (Tourism Corporation) for a sum of Rs. 12,28,722/- to respondent No. 5. After receipt of such time-barred cheque, the 5th respondent- Karnataka Tourism Corporation shall issue a fresh cheque for the said amount of Rs. 12,28,722/- plus permissible interest, if any, in favour of the respondent-KSFC directly. The respondent-KSFC shall after receipt of the cheque from the 5th respondent, adjust the same to the account of the petitioner.
It is also open for the respondent-KSFC to continue the proceedings as per law in case this order is not complied with by the petitioner.
Writ petition is disposed of accordingly.