R. KRISHNAN Vs. UNION TERRITORY OF PUDUCHERRY

JUDGEMENT

(1.) Heard Mr.R.Kumar, learned counsel for petitioner, Mrs.N.Mala, learned Additional Government Pleader for respondents 1 to 3 and Mr.C.Selvaraj, learned Senior Counsel for Mr.A.Devnarenderan, learned counsel for respondents 4 and 5.

(2.) With consent of learned counsel on either side, the writ petition itself is taken up for final disposal.

(3.) The petitioners pray for issuance of a Writ of Certiorari, to quash the order passed by the 3rd respondent, District Registrar, Pondicherry dated 28.09.2015.