PROF. M.K. SANOO Vs. STATE OF KERALA

JUDGEMENT

(1.) Being aggrieved, by the judgment dtd. 5/1/2021 in W.P.(C) No. 19266 of 2020, and the order in Review Petition No. 113 of 2021 dtd. 8/3/2021 in the aforesaid writ petition, instant appeals are preferred by the petitioner in the writ petition.

(2.) Writ petition was disposed of with certain observations, directing the Inspector General of Registration to consider and pass orders on Exhibit P4 representation dtd. 18/8/2020 submitted by the appellant. The followings were the reliefs sought for in the writ petition:

(3.) After considering the rival submissions, the following observations and findings were rendered by the learned Single Judge: