K. S. SHIVAKUMARAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The writ petitioner in W.P.No/15861 of 2010 is the appellant herein, challenging the order passed by a learned Single Judge of this Court, refusing to issue a writ of mandamus, as sought for therein.

(2.) The writ petitioner filed the writ petition, seeking a direction to the respondents 1 and 2 to conduct an enquiry against the Sub Registrar, Arni / fourth respondent herein in respect of Document No.25/15, which has been registered on the file of the fourth respondent.

(3.) The allegation of the appellant is that the fourth respondent had committed certain irregularities in respect of the document, submitted by him for registration. It is also alleged by the appellant that the fourth respondent / Sub Registrar had made some mutation in the records without verifying the documents. The appellant also seems to have filed a criminal complaint, lodged with Thiruvannamalai Police Station in the year 2018.