BIJU RAMACHANDRAN Vs. N. SURESHKUMAR

JUDGEMENT

(1.) THESE appeals arise from the judgments in W.P.(C). Nos. 6436/12, 1368/12, 1830/12 and 24824/12 respectively. The issues raised in these appeals are connected and therefore, these cases were listed and heard together and are being disposed of by this common judgment.

(2.) WE shall first notice the facts which gave rise to these litigations, taking W.A. 1151/12 as the leading case.

(3.) WHILE the matter was thus pending consideration of the Lok Ayukta, the Sub Registrar, Chalai submitted Ext. P4 report to the District Registrar on the allegations contained in Ext. P1 complaint filed by the first respondent before the Inspector General of Registration, which did not contain any adverse findings against the appellant. On receipt of the said report, the District Registrar submitted Ext. P5 report to the Inspector General of Registration. That report was received by the Inspector General, who, in turn, communicated to the complainant the outcome of the enquiry conducted.