T S SENTHILKUMAR Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The petitioner has filed the writ petition under Article 226 of the Constitution of India, seeking to call for the impugned Circular No.67, dated 03.11.2011 in C.No.52338/C1/2011 on the file of the Inspector General of Registration (first respondent) and the consequential order in Na.Ka.No.1847/A1/2013, dated 10.04.2014 passed by the District Registrar (second respondent) and quash the same by issuance of writ of certiorari.

(2.) The same petitioner filed Crl.O.P.No.15972 of 2014 under Section 482 Cr.P.C seeking to quash the FIR in Cr.No.437 of 2013 on the file of the Inspector of Police, Perundurai police station (first respondent in Crl.O.P.).

(3.) Considering the fact that the relief sought in Crl.O.P.No.15972 of 2014 is interlinked with the issue involved in the writ petition, both the writ petition as well as the criminal original petition are taken up together for disposal and common order is passed.