ACCEL LIMITED THIRD FLOOR NO 75 NELSON MANICKAM ROAD CHENNAI Vs. INSPECTOR GENERAL OF REGISTRATION SANTHOME HIGH ROAD

JUDGEMENT

(1.) The petitioners herein viz., Accel Limited and Accel Tele Net Limited, seek for issuance of writs of certiorarified mandamus to call for the records of the 2nd respondent culminating in passing of the impugned order No.1-I/2007, dated 12.02.2008, quash the same and consequently direct the 2nd respondent to return the Unregistered Sale Deed, dated 27.03.2003, bearing No.P42/2003, back to the petitioners.

(2.) Both the above writ petitions, wherein, the common question requires to be discussed and decided being,

(3.) Learned counsel for the petitioners, at the first instance, outlined the facts of the case in brief thus:-