R KRISHNASAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Writ Petition has been filed praying for the issuance of a Writ of Mandamus, forbearing the third respondent from demanding additional stamp duty for the document of sale, dated 17. 09. 2006, bearing registration No. 4059/ 2006, executed by Tamil Nadu Police Housing Corporation limited in favour of the petitioner and further, direct the respondents to deliver the Sale Deed, dated 17. 09. 2006, registered as document No. 4059/2006, to the petitioner.

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