CENTRAL BANK OF INDIA CHENNAI MAIN BRANCH Vs. INSPECTOR GENERAL OF REGISTRATION AND CHIEF CONTROLLING REVENUE AUTHORITY CHENNAI

JUDGEMENT

(1.) BY consent of the parties, the writ petition itself is taken up for hearing.

(2.) THE writ petition has been filed praying for issuance of writ of certiorarified mandamus to call for the records of the first respondent in P.M.No.46652/P1/2003 dated 12.2.2004 and quash the same.

(3.) HEARD the learned counsel appearing for the writ petitioner-Bank as well as Mr. V.R. Thangavelu, learned Government Advocate representing for the respondents and perused the records.