S. DHANAMMAL Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a writ of certiorarified Mandamus to call for the records relating to show cause notice 107/2000 dated 2.1.2003 on the file of the third respondent and quash the same and direct the respondents 2 to 4 to return the Release Deed bearing Document No. 768/96 on the file of the fourth respondent after completing all the formalities by Registered Post Acknowledgment Due with costs of Rs. 10,000/-.

(2.) The short facts which are required to be noticed for disposal of the writ petition are as follows :-

(3.) On such reference, it seems that, the Special Tashildar Office, Stamps, at the Office of the District Collector, Chennai, by notice nil dated August 2000, required the petitioner to give reply as to why the decision cannot be made on the value of the property involved in respect of the said release deed based on the available records at the office of the third respondent. Instead of giving reply to the said notice of August, 2000, since the petitioner thought that the said reference itself under Section 47-A of the Act was not necessitated, because of the nature of the document, which is merely release deed, she issued notice through her lawyer dated 04.07.2002 to the Special Thasildhar, Stamps, Collector Office, Chennai.