LAWS(MAD)-2016-7-281

M RAJ Vs. INSPECTOR GENERAL OF REGISTRATION

Decided On July 28, 2016
M Raj Appellant
V/S
INSPECTOR GENERAL OF REGISTRATION Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.

(3.) No counter is filed on behalf of the Respondents.