R SUBRAMANI Vs. R S NAGACHANDRAN

JUDGEMENT

(1.) TODAY, when these writ petitions were taken up for hearing, the learned Government Advocate appearing on behalf of the respondents had submitted that the documents in question, in the above writ petitions, have been returned to the petitioners under the Samadan Scheme, on 26. 11. 2002 and 29. 11. 2002, after collecting the deficit stamp duty.

(2.) LEARNED counsel appearing for the petitioners has not controverted the above said submission made on behalf of the respondents.

(3.) IN such circumstances, the writ petitions are dismissed as infructuous. No costs.