K.KATHIRVEL Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed seeking for issuance of a certiorari, to call for the records relating to the impugned order made in C.No.154/DSP/EOWII/NKL/2018 dtd. 22/10/2018 passed by the first respondent and quash the same.

(2.) The brief facts of this case are as follows:-

(3.) Learned counsel appearing for the petitioners submitted that the impugned order dtd. 22/10/2018 passed by the first respondent is per se illegal and the first respondent is not authorized or empowered to pass the impugned order either under the Criminal Procedure Code or under the Registration Act, 1908 or under any other law for the time being in force. He further submitted that by passing the impugned order and also by sending it to the second respondent, the first respondent ought to have send a report to the Government for initiating action under Sec. 3 of the Criminal Law Amendment Ordinance, 1944.