P.NARAYANAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This matter is taken up for hearing through Video Conferencing mode.

(2.) This writ petition is filed seeking for a mandamus to direct the 1st respondent to take suitable departmental or other action to the second respondent on the basis of the petitioner's representation dated 14.03.2020 within a stipulated time fixed by this Court.

(3.) Through the said representation, the petitioner seeks to set aside the registration of cancellation deed of power of attorney executed by the petitioner's mother P.Avoodaiammai.