SUB REGISTRAR Vs. R SUKUMARAN

JUDGEMENT

(1.) Heard Mr. K. Elango, learned Special Government Pleader for the appellants.

(2.) Even at the outset, learned Special Government Pleader has brought to our notice that the directions of the learned single Judge have been duly complied with. He also brought to our notice that pursuant to the directions, the Inspector General of Registration has issued a circular setting out all the directions issued by the learned Judge to all the Registrars in the State and the procedure to be followed.

(3.) In view of the above stand, we are of the view that no further adjudication is required in this writ appeal. Accordingly, this writ appeal is disposed of as infructuous. No costs. Consequently, connected miscellaneous petition is closed.