R.AMUDHA Vs. THE DISTRICT REGISTRAR,

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Additional Government Pleader appearing on behalf of the Respondents 1 and 2.

(2.) No counter is filed on behalf of the Respondents No.1 and 2.

(3.) Since no adverse order is passed against the Third Respondent and also this Court bearing -in -mind the fact of an avoidable delay, dispenses with the issuance of notice to the Third respondent.