P PAULRAJ Vs. COMMISSIONER VIRUDHUNAGAR MUNICIPALITY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus directing the respondent to execute the sale deed in respect of the house bearing No.2, LIG Colony, Virudhunagar in favour of the petitioner.

(2.) HEARD Mr.P.Santoshkumar, learned counsel appearing for the petitioner and Mr.M.Liagat Ali, learned counsel appearing for the respondent.

(3.) IN view of the earlier order of this Court dated 24.8.2000 passed in W.P.No.14953 of 1993, the Writ Petition is allowed and the respondent is directed to comply with the order within six weeks from the date of receipt of a copy of this order, subject to the petitioner complying with all required formalities. The Writ Petition is ordered as above. No costs.