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Judgment
Dinesh Kumar Singh, J
The petitioner has filed the present writ petition under Article 226 of the Constitution of India for the following prayers:
“I. Issue a writ of mandamus or any other appropriate writ or direction or order to keep in abeyance all coercive proceedings against the petitioners in pursuant to Exhibit 1 and 2.
II. Issue a writ of mandamus or any other appropriate writ or direction or order to the 2nd respondent to allow the petitioners to remit the award amount in 15 monthly installments.
III. Such other relief as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.”
After some argument, learned Counsel for the petitioner submits that the petitioner is willing to pay the amount as mentioned in the impugned recovery notice dated 18.03.2023 in instalments.
Considering the said submission, the present writ petition is disposed of with liberty to the petitioner to pay the amount mentioned in the impugned recovery notice in five equal monthly instalments. The first instalment is to be paid on or before 01.12.2023, and the remaining four instalments on or before the 1st day of each successive month. In case the petitioner fails to make the deposit of the first instalment or any subsequent instalments as directed, the impugned revenue recovery notice against the petitioner shall be given effect to.
With the aforesaid direction, the present writ petition stands finally disposed of.