(1.) Challenging the order passed in W.P(MD)No.12835 of 2018 on 18.03.2018, this writ appeal is preferred by the appellant/third respondent.
(2.) The said Writ Petition was filed by the first respondent/writ petitioner to issue a Writ of Certiorarified Mandamus, to call for the records relating to the impugned notice, dated 16.05.2018 issued by the second respondent/District Registrar (Admin.) and quash the same.
(3.) The appellant/third respondent had given a representation, dated 08.02.2018 to the second respondent herein with respect to a sale deed registered in favour of the first respondent/writ petitioner dated 10.01.2018. Pursuant to the said representation, the first respondent/writ petitioner was issued with a notice dated 16.05.2018 to appear for an enquiry on 18.06.2018. The first respondent/writ petitioner also had filed her objections. While so, challenging the said notice, dated 16.05.2018, the first respondent/writ petitioner had filed the Writ Petition.