R SUKUMARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN W.P. No.23097 of 2001, the petitioner prays for the issue of a Writ of Certiorarified Mandamus to call for the records pertaining to the proceedings of the 3rd respondent in his proceedings No. 231 of 2001 dated 2.8.2001 and quash the same and consequently direct the 3rd respondent herein to return the sale deed to the petitioner herein, which is pending in P. No. 1319 of 1996 on the file of the 3rd respondent.

(2.) IN W.P. No.7908 of 2002, the petitioner prays for the issue of a Writ of Mandamus directing the respondents to return the sale deed dated 8.6.2001 executed by the Tamil Nadu Housing Board in favour of the petitioner herein and registered on 25.7.2001 under Document No.2446 of 2001 at the office of the 2nd respondent.

(3.) IN W.P. No. 9913 of 2002, the petitioner prays for the issue of a Writ of Mandamus directing the 2nd respondent to release the document pending on the file of the 2nd respondent vide Document No. P/136/2001/S.R.O., Anna Nagar, Chennai-40, dated 19.6.2001 without demanding stamp duty for the building cost as per G.O. Ms. No.231 Housing and Urban Development Department dated 27.3.2001.