K CHINNAI NATARAJAN Vs. REGISTRAR DISTRICT REGISTRAR OFFICE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) THE main contention raised by the learned counsel appearing on behalf of the petitioner is that the second respondent does not have the jurisdiction to pass the impugned proceedings, dated 13.10.2010.