K. SENTHIL Vs. THE SUB-REGISTRAR GANAPATHY

JUDGEMENT

(1.) The petitioner calls in question the validity of the letter dated 10.04.2015 sent by the first respondent by which the first respondent refused to register the power of attorney deed dated 09.04.2015 presented by the petitioner for registration in favour of one Arumugam.

(2.) The facts which led to filing of the present writ petition and which are germane and necessary for disposal of this writ petition are as follows:-

(3.) Originally, the petitioner has filed this writ petition only against the first respondent herein. Subsequently, the respondents 2 to 9 were impleaded and they are also represented by a counsel.