G THILAGA Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) THE above writ appeals are filed against the common order dated 29. 11. 2006 made in W. P. Nos. 5608 and 15677 of 2006, in and by which, the learned single Judge has dismissed both the writ petitions with some observations.

(2.) WE have heard the learned counsel appearing for the appellant as well as Mr. V. Viswanathan, Additional Government Pleader, who has taken notice for the respondents on direction.

(3.) IN view of the limited issue raised and the relief prayed for, we are of the view that it is unnecessary to traverse all the details as stated in the affidavit filed in support of the above writ petitions.