SUB REGISTRAR Vs. S JOTHEESWARAN

JUDGEMENT

(1.) Heard Mr. K. Elango, learned Special Government Pleader for the appellants and Mr. R. Murugan, learned counsel for the respondent.

(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 these writ appeals. Accordingly, both the writ appeals are disposed of as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.