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Judgment
Leave is granted to amend the cause title and indicate respondent No.2 as the Additional Collector of South Goa. Amendment to be carried out forthwith.
Heard learned Counsel for the parties.
The main grievance of the petitioners in this case is that the respondents No.2 and 3 after issuing a certificate for recovery of the petitioners' (Workmen) dues have failed to take effective steps to enforce the said recovery certificate.
After this petition was instituted, it appears that steps are being taken in Recovery Case No.48/2/2017-REV/Recovery/REV/917 by the Additional Collector of South Goa at Margao.
Even the petitioners have intervened before the Additional Collector and such intervention has been allowed.
Now that steps are being taken to enforce the recovery certificate, there is no reason for us to keep this petition pending. However, we direct the Additional Collector and all other authorities to enforce the recovery certificate to take steps as are required under the law for expeditiously disposing of the above proceedings and recovering the amount due to the petitioners. The authorities must remember that these are dues payable to workmen and therefore, all necessary steps must be taken expeditiously for recovery of the same.
The Additional Collector is directed to dispose of the recovery proceedings and recover the amount as expeditiously as possible and in any case within six months from today.
This petition is disposed of with the above directions. There shall be no order for costs.
All concerned to act on the basis of an authenticated copy of this order.