R. JAYANTHI Vs. SPECIAL DEPUTY COLLECTOR (STAMPS)

JUDGEMENT

(1.) AS the issued involved in all the writ petitions is one and the same, a common order is being passed to dispose of all the above writ petitions.

(2.) FOR the sake of convenience, I am referring to the facts contained in the Writ Petition No. 20810 of 2004.

(3.) IT is the case of the writ petitioner that an Administration Suit was filed to administer the estate left behind by the deceased Noor Mohamed. The suit was filed against the creditors of the said Noor Mohamed as well as against some other sharers and in fact, there were 18 defendants in the suit. The suit was compromised and a decree was passed by this Court on 07.02.1996. Pursuant to the compromise decree, one of the creditors i.e. Thiru Parasuram, the 18th defendant in the suit was appointed as Receiver and he was permitted to sell the above mentioned property to Thiru K. Sundaraj or his nominees for Rs. 50 lakhs.