M.SUBRAMANI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The present writ petition challenges the order passed by the second respondent in No.2011/Aa3/2018, dtd. 14/8/2019, in suspending the document writer's licence issued by the Registration Department, pending an F.I.R., that had been registered by Kallimandayam Police in Dindigul District.

(2.) The facts leading to the writ petition are as follows :

(3.) Mr.R.Seenivasan urged that the Deputy Inspector General of Registration at Madurai/second respondent has no jurisdiction to pass the impugned order, since the power is available only with the Inspector General of Registration. He pleads that there is a violation of principles of natural justice, as no enquiry has been conducted by the second respondent, prior to passing the impugned order. On these grounds, he seeks to quash the impugned proceedings.