P.L.JACOB Vs. DISTRICT REGISTRAR (GENERAL)

JUDGEMENT

(1.) Instant writ petition is filed by the petitioner seeking for the following reliefs:

(2.) Short facts leading to the filing of the writ petition are as under:

(3.) Being aggrieved by Exhibit P5 order passed by the Upa Lok Ayukta dtd. 7/3/2014, instant writ petition is filed, inter alia, on the following grounds: