R JAYARAMAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) THE writ petitions are filed against the 1st respondent to pass orders on the petitioner's representations dated 17. 12. 2004, 07. 09. 2006, 30. 8. 2006, 07. 09. 2006, 15. 02. 2006, 07. 09. 2006, 15. 02. 2006 and 07. 09. 2006 on merits in the light of Hon'ble Supreme Court order in Civil Appeal No. 6742/2001 dated 25. 09. 2001 in Tamil Nadu Building Material Manufactures Association -Vs- State of Tamil Nadu. As the issue in these writ petitions are rightly covered by the earlier judgment, the writ petitions are disposed of after hearing the learned counsel for the petitioner as well as the learned Government Advocate taking notice on behalf of the respondents.

(2.) THE petitioner has presented the documents for registration bearing Survey Nos. 197/3,257/2, 254 and 246 on 08. 11. 2004, 06. 06. 2005, 30. 11. 2005 and 30. 11. 2005 before the Sub-Registrar, Pammal. The said document is vested with the 1st respondent pursuant to the enquiry under section 47-A of the Act. Under similar circumstances, this Court has given the following direction:

(3.) CONSIDERING the relief sought for in these writ petitions, there will be a similar direction and the respondents are directed to comply with the same within a period of four weeks from the date of receipt of a copy of this order. With the above directions, the writ petitions are ordered. No costs. Consequently, connected M. Ps are closed.