R SUBRAMANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) TODAY, when these writ petitions were taken up for hearing, the learned Government Advocate appearing on behalf of issuance of a Writ of Certiorarified Mandamus, calling for the records comprised in the proceeding of the 4th respondent signed on 20. 03. 99 and its original records on the file of the other respondents and consequently or subsequent proceedings, if any, and quash the same and consequently forbear the respondent from levying any penal charge under Section 40 the Indian Stamp Act with reference to the sale Deed bearing temporary Registration No. 913/96 on the file of the 1st respondent.

(2.) LEARNED counsel appearing for the petitioners has not controverted the above said submission made on behalf of the respondents. In such circumstances, the writ petitions are dismissed as infructuous. No costs.