ANITA THOMAS Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) In these writ petitions a common challenge is made to the orders passed by the 2nd respondent dismissing the appeal filed by petitioners in W.P.No.28652 of 2022, who are also arrayed as respondents 5 to 7 in W.P.No.4060 of 2023, and thereby confirming the order passed by the 3rd respondent determining the market value of the properties which are subject matter of the exchange deed presented by the petitioners in the writ petitions for registration.

(2.) The brief facts leading to the filing of these writ petition are as follows:-

(3.) During the course of hearing of the writ petitions, the 4th respondent filed his status report in W.P.No.28652 of 2022 stating as under:-