SUB REGISTRAR VELACHERRY, VIJAYA NAGAR Vs. K SUSEELA

JUDGEMENT

(1.) Above writ appeal is directed against the order of the learned single Judge dated 30.09.2003 made in W. P. No.1548 of 2001, in and by which, the learned Judge, following the earlier decision of this Court viz. , 2001 (2) MLJ 458 (The District Collector, Erode District, Erode and others Vs. M. Ponnusamy), has allowed the writ petition as prayed for.

(2.) The learned Government Advocate appearing for the appellants fairly states that though the State has filed appeal against the decision in The District Collector, Erode District, Erode and others Vs. M. Ponnusamy,2001 2 MadLJ 458subsequently, the same was withdrawn. It is clear that the Division Bench decision stands as on today. In addition to the same, the learned Government Advocate brought to our notice that respondents 2 to 16, 18, 20 to 22, 24 to 26, 28 and 29 had availed "samadhan Scheme" and settled the amount. He also brought to our notice that respondents 17 and 23 have paid the full amount as determined by the competent authority.

(3.) In such circumstances we have to consider the case of respondents 19 and 27.