S JAYALAKSHMI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the demand of additional stamp duty on the document of sale executed by the Tamil Nadu Police Housing Corporation Limited (hereinafter referred to as the "Corporation?), a Government of Tamil Nadu undertaking, in favour of the petitioners herein and the consequential refusal to release the respective sale deeds of the petitioners already registered before the concerned Sub Registrar of Registration, for non -payment of the additional stamp duty, the petitioners, individually, seek a writ of Mandamus to forbear the third respondent from demanding the additional stamp duty for the respective sale deeds of the petitioners and to direct the respondents to deliver them the said sale deeds registered before the third respondent.

(3.) Since the grievance of the petitioners in these writ petitions and the relief sought for are common in nature, all these writ petitions were heard jointly with the consent of both parties.