A. PATTABI Vs. DEPUTY REGISTRAR (WRIT)

JUDGEMENT

(1.) The writ appeal in W.A(MD)SR.No.2630 of 2018 is against the order dated 14.11.2017, passed in W.P(MD)SR.No.62427 of 2017.

(2.) The writ petitioner is the appellant and it is relevant to extract hereunder the main prayer in the writ petition as well as interim prayers sought for by him:

(3.) The Registry has returned the papers for certain compliance and it is relevant to extract hereunder the defects pointed out by the Registry and the second return dated 01.11.2017: