INSPECTOR GENERAL OF REGISTRATION Vs. G DHANASEKARAN

JUDGEMENT

(1.) The writ appeal has been directed against the order of the learned single Judge dated 23.01.2017 made in W.P.No.40941 of 2015.

(2.) The facts which led to the filing of the appeal are as under:

(3.) Heard Mr.P.H.Arvind Pandian, learned Additional Advocate General appearing for the appellants and Mr.M.S.Krishnan, learned senior counsel appearing for the respondent.