P ARUMUGHAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) K. K. SASIDHARAN, J. This writ appeal is directed against the order passed by the learned Single Judge dated 9. 10. 2003 in W. P. No. 28025 of 2003 whereby the learned Single Judge dismissed the writ petition preferred by the appellant to declare the auction held on 1. 10. 2003 in respect of the property of the third respondent in T. S. Nos. 2750/1, 2750/2 and 2751 at Cuddalore as null and void.

(2.) THE writ petition is preferred against the order dated 11. 6. 2003 on the file of District Registrar, cuddalore in Appeal No. 1 of 2002 confirming the order of the sub Registrar II, Cuddalore dated 6. 9. 2002 whereby the sale deed in respect of the property in T. S. Nos. 2750/1, 2750/2 and 2751, which was kept pending for registration was returned to the petitioner.

(3.) THE brief facts giving rise to the filing of the writ appeal and the writ petition are as follows:-The immovable property having an extent of 4. 84 acres in T. S. Nos. 2750/1, 2750/2 and 2751 in Cuddalore Taluk in the district of Cuddalore was taken on lease by the appellant as per document dated 11. 6. 1986 for the period from 1. 7. 1986 to 30. 6. 1989 on an yearly lease amount of Rs. 2,500/- for the sole purpose of drying yarn.