ANTO MACHADO Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Writ Petition has been filed praying for the issuance of a Writ of Certiorarified Mandamus, to call for the records of the second respondent comprised in Na. Mu. Ka. Vu. Ni. No. 4/7295/2003, dated 27. 11. 2003, and quash the same and direct the respondent No. 4 to receive and register the document produced by the petitioners in respect of Survey No. 180/1 (Royal garden), Sangaraperi Village Panchayat Thoothukudi Taluk & District for registration and release the same after due registration.

(2.) HEARD the learned counsel for the petitioners as well as for the respondents.