P. BALASUBRAMANIYAN Vs. THE REGISTRAR (JUDICIAL)

JUDGEMENT

(1.) The appellant is the party-in-person and also an Advocate [Enrollment No. 1395 of 2016] practising here.

(2.) The appellant/party-in-person filed W.P. (MD) SR. No. 11781 of 2017 for the following reliefs:

(3.) The Registry has put up a Maintainability Note expressing doubts as to the reliefs sought for by the appellant/party-in-person in the writ petition. Therefore, W.P. (MD) SR. No. 11781 of 2017 was posted before the Open Court for deciding the issue as to the maintainability of the writ petition before the Honourable Mr. Justice P.N. Prakash.