T. SUBRAMANIAN Vs. THE TAX RECOVERY OFFICER

JUDGEMENT

(1.) The present Writ Petition has been filed for issuing a Writ of Certiorarified Mandamus, calling for records relating to the orders of attachment passed by the first respondent both dated 27.01.2003 and the consequential proceeding of the third respondent dated 31.12.2014 in Na.Ka.No.192/2014 and quash the same and consequently issue a direction to the third respondent to remove the encumbrance made thereon in respect of the petitioner's property in 316A, 316B, Vittalapuram Village, Ottapidaram Taluk on 28.01.2003 in Doc.No.L1 & L2 of 2003 on the file of Sub Registrar Ottapidaram.

(2.) Heard, Mr. N. Dilip Kumar, learned counsel for the petitioner, Mr. R. Krishnamoorthy, learned counsel for the respondents 2 and 3 and Mr. V. Pandi, learned Government Advocate for the third respondent.

(3.) The brief facts that are necessary for the purpose of disposing the above Writ Petition are as follows:-