SUB-REGISTRAR, THURAIYUR Vs. S MOHAMMED BILAL

JUDGEMENT

(1.) Heard both sides.

(2.) The Appellant/Petitioner has preferred the present intra-Court Appeal as an 'Aggrieved Person' as against the order dated 21.09.2017 in W.P(MD)No.17195 of 2017 passed by the Learned Single Judge.

(3.) Earlier, the Learned Single Judge while passing the impugned order in W.P(MD)No.17195 of 2017 (filed by the Respondent/Petitioner) on 21.09.2017 at Paragraph No.7 had observed the following: