B SASIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) CHALLENGE in this original petition is against Exts. P7 and P9. By Ext. P7 Document Writers' licence granted to the petitioner had been suspended by the second respondent, Deputy Inspector General Registration (Licencing). This had been under challenge in this court on an earlier occasion. As that order was amenable for a statutory appeal, this court relegated the petitioner to such appeal as per Ext. P8. Petitioner filed an appeal . Now that appeal is returned as per Ext. P9 for submission before the Inspector General of Registration. Ext. P9 reads as follows :