M THIRUMARAN Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) The appellant herein filed a writ petition in W.P.(MD)No.7482 of 2015 before the learned Single Judge for issuance of Writ of Certiorarified Mandamus, calling for the records in Na.Ka.A3/2350/02 dated 02.03.2015 and Na.Ka.A3/2350/2002 dated 20.04.2015 and to quash the same and direct the respondents to raise the charge created over the property. Along with the said writ petition, he filed M.P.(MD)No.1 of 2015 in which an interim order of stay was granted by the learned Single Judge on condition that the appellant should deposit 25% of the tax amount within a period of six weeks. The present appeal is filed against the said order and this Court took up both W.A.(MD)No.866 of 2015 as well as W.P(MD)No.7482 of 2015 for final disposal.

(2.) The facts of the case as stated in the supporting affidavit are as follows;

(3.) The specific contention of the appellant / writ petitioner is that since he is a bona fide purchaser for value, there is no justification for the first respondent in making a claim against him.