S.N. KIRUBANANDAM Vs. THE SUB REGISTRAR

JUDGEMENT

(1.) The writ petition in WP.No.4459/2012 has been filed by the petitioner challenging the notice in Proc.No.Nil on the file of the respondent herein, viz., the Sub Registrar, Ambattur, served upon the petitioner on -02-2012 and to direct the respondent to register and return the document presented before for registration on 14.11.2011.

(2.) The writ petition in WP.No.13979/2012 has been filed by the petitioner challenging the proceedings of the 2nd respondent in Circular No.30196/P1/2011-1 dated 13.09.2011 and the notice in Proc.No.NIL on the file of the 1st respondent served upon the petitioner on 28.03.2012 and to further direct the respondent to register and return the document presented before for registration on 14.11.2011.

(3.) Since the matter involved in both the writ petitions is one and the same, and the parties are also identical, a common order is being passed to dispose of these two writ petitions.