P PALANIVEL Vs. SUB REGISTRAR REGISTRATION DEPARTMENT

JUDGEMENT

(1.) LEARNED Government Advocate takes notice for the respondents.

(2.) THE petitioner prays for certiorarified mandamus to call for the records relating to the order of the first respondent bearing No. 862/2004 dated 3. 1. 2005 and quash the same with the direction to the respondents to release the document pending on the file of the first respondent vide document No. 3135/97 registered on 21. 4. 1977 without any demand by way of deficit stamp duty and registration fees.

(3.) FOLLOWING facts are necessary for the disposal of the above writ petition: the petitioner purchased the property in question in an auction held by the Tamil Nadu Industrial Investment Corporation Limited (TIIC ). The said auction was held pursuant to the proceedings of TIIC to recover the amounts due from M/s. Annai Solvant Industries Private Limited. The petitioner was the successful bidder having purchased the property for the consideration recited in the document, namely the sum of Rs. 9,75,000/ -.