NACHIAPPAN Vs. DISTRICT REGISTRAR KARAIKKUDI SIVAGANGAI DISTRICT

JUDGEMENT

(1.) THESE writ petitions have been filed to direct the respondents to register the sale deeds of the petitioners pending registration under Document Nos.367 and 368/99, at the office of the first respondent on receipt of the deficit stamp duty, as per G.O.Ms.No.35, dated 26.12.1999, from the petitioner.

(2.) AT this stage of the hearing of the writ petitions, the learned counsel for the respondents had submitted that the deficit amount of stamp duty and registration fees for the Document Nos.367 and 368/99 have been collected from the petitioner under the Samadhan Scheme, 2002, and both the documents have been delivered to the parties concerned. Therefore, the writ petitions have become infructuous.