K. SARAVANA Vs. THE REGISTRAR GENERAL

JUDGEMENT

(1.) Issue notice. Mr. C.T. Mohan, accepts notice for the respondents. Learned counsel for the respondents says he does not wish to file a counter, and that, he would argue the matter based on the record presently available.

(2.) Accordingly, with the consent of the learned counsel for the parties, the writ petition is taken up for hearing.

(3.) This is a writ petition filed against the order dated 05.09.2014, passed by the learned Registrar General.