A R NARAYANAN Vs. SPECIAL DEPUTY COLLECTOR STAMPS

JUDGEMENT

(1.) AGGRIEVED by the order of the Special Deputy Collector (Stamps), Virudhunagar/first respondent herein in T.D.Nos. 401/95, 402/95, 467/95, and 403/95 dated 16 -9 -2002 and 10 -10 -2002 determining the market value of the properties in question and claiming difference in the amount of stamp duty, the petitioner has filed the above writ petitions to quash the same on various grounds. Since similar and identical order has been passed by the first respondent, they are being disposed of by the following common order.

(2.) HEARD Mr. AR.L. Sundaresan, learned counsel for the petitioner and Mrs. G. Kavitha, learned Government Advocate for respondents.

(3.) ON direction, learned Government Advocate secured instructions from the respondents.