PARANJOTHI SHANMUGHAM Vs. MOHAN BREWERIES AND DISTILLERIES LIMITED

JUDGEMENT

(1.) WRIT Petition No. 16771 of 1993 is filed by one Paranjothi Shanmugham praying for the issue of a writ of mandamus directing the third respondent, the Sub-Registrar, Virugambakkam, to hand over the document No. 151 duly registered.

(2.) WRIT Petition No. 16772 of 1993 has been filed by one Shanmugham against the very same respondents praying for the issue of a writ of mandamus directing the third respondent, Sub-Registrar, Virugambakkam, to hand over the document No. 150 duly registered.

(3.) IN fact, the petitioners in each of the writ petitions have given an undertaking that in the event of the fourth respondent being entitled to proceed against the property, the writ petitioner will hand over the original document to the INcome-tax Department if necessity arises and thereafter claim damages against the first respondent. It is contended that under the pretext of the circular issued by the fourth respondent, the third respondent is declining to release the sale deed executed and presented for registration on March 4, 1992.