CREDAI CHENNAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has filed the above Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records of the Second Respondent's proceedings in Circular bearing No.5247/L1/2023-1, dated March 30, 2023 (impugned Circular) and quash the same as being arbitrary, illegal, unlawful and ultra vires the provisions of the Tamil Nadu Stamp (Constitution of Valuation Committee for Estimation, Publication and Revision of Market Value Guidelines of Properties) Rules, 2010 and Principles of Natural Justice and direct the Respondents, their officers, subordinates, agents or any other persons or entities claiming and/or acting under the said Respondents not to do any acts, deeds and things and/or take any action in furtherance of the impugned Circular.

(2.) The Circular fixing the market value in respect of the property, is under challenge in this Writ Petition on the ground that there is violation of Principles of Natural Justice.

(3.) Brief facts, evident from the Affidavit filed in support of the Writ Petition, are as follows: