VASANTHA AND ORS Vs. SPECIAL DEPUTY COLLECTOR (STAMPS) DISTRICT COLLECTOR OFFICER COMPLEX; SUB-REGISTRAR-I AND THE THASILDHAR

JUDGEMENT

(1.) Heard both sides and perused the records.

(2.) The first set of writ petitions, namely, W.P. Nos. 4397 to 4402 of 2005 were admitted on 18.05.2005 and interim-injunctions were granted on the same day restraining the third respondent Tahsildar, Palani, from taking any further steps pursuant to his final notice, by which the petitioners were directed to repay the balance stamp duty within 15 days' and appear before him with the challan for having paid the amount. Failing which the petitioners were threatened with Revenue Recovery proceedings to recover the amount.

(3.) Even when these writ petitions were pending, the same petitioners filed W.P. Nos. 11507 to 11512 of 2005. Those writ petitions were admitted on 21.12.2005 and were directed to be posted along with earlier batch of cases. It is stated in the impugned notice that it was a final notice and if the petitioners do not obey, action will be taken in accordance with the Revenue Recovery Act.