INSPECTOR GENERAL OF REGISTRATION Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This appeal filed by the Inspector General of Registration and another is directed against the order dated 08.02.2021, passed in W.P(MD).No.103 of 2021, filed by the first respondent herein, whereby, the department is aggrieved by the direction issued by the learned Writ Court, allowing the writ petition and directing the second appellant to take on file the Form-VII, dated 22.10.2020, submitted by the first respondent-Society.

(2.) We have heard Mr.K.Sathiya singh, learned Additional Government Pleader appearing for the appellants, Mr.G.Prabhu Rajadurai, learned Counsel appearing for the first respondent-writ petitioner, and also Mr.J.John, learned Counsel appearing for the intervenor, who is also a rival contender and it appears that the intervenor has also filed a Writ Appeal against the impugned order before us.

(3.) With the consent of the either side, this writ petition is taken up for final disposal.