A. JAMES @ JEROME Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This appeal has been preferred by the appellant as against the order of the learned Single Judge, who, while declining to entertain the writ petition, indicated that the remedy open to the appellant is to file an appeal.

(2.) Learned Counsel appearing for the appellant submitted that the impugned order has been passed by the third respondent without even understanding the request made by the appellant. The appellant did not want to insert his name, but, wanted to update his name, since he has changed his name from Jerome to A.James, by making publication in the official gazette. Without understanding and appreciating the aforesaid factum, through whatsapp message, the request made was rejected stating that already there exists a name in the patta.

(3.) Learned Special Government Pleader appearing for the respondents submitted that the remedy open to the appellant is to file an appeal.