S.M. BAKIR MOHAMMED AND Vs. THE STATE OF TAMIL NADU REP. BY ITS SECRETARY TO GOVT., COMMERCIAL TAXES DEPARTMENT SECRETARIAT, CHENNAI,

JUDGEMENT

(1.) In W.P. No.2049 of 2002, the petitioner has prayed for the issue of a writ of certiorarified mandamus calling for the records of the first respondent herein in Letter No.26144/G/2000 -1 dated 13.12.2000 and quash the same.

(2.) In W.P. No.2050 of 2002, the petitioner has prayed for the issue of a writ of certiorarified mandamus calling for the records of the first respondent herein in Letter No.26146/G/2000 -1 dated 5.12.2000 and quash the same.

(3.) In W.P. No.2051 of 2002, the petitioner has prayed for the issue of a writ of certiorarified mandamus calling for the records of the first respondent herein in Letter No.26148/G/2000 dated 12.12.2000 and quash the same.