AYUBKHAN Vs. DISTRICT REGISTRAR OF CHITS

JUDGEMENT

(1.) Mr.J.Velpradeep, counsel on record for writ petitioner and Mr.M.Murugan, learned Government Advocate who accepts notice on behalf of respondents 1 and 2 (official respondents) are before this Court.

(2.) Considering the narrow compass on which instant writ petition turns, main writ petition is taken up with consent of learned counsel on both sides.

(3.) To be noted, 3rd respondent is a private respondent, and considering the nature of submissions that are now being made before this Court, it comes to light that an order which is not in any manner adverse to the third respondent can be passed and writ petition can be disposed of vide such an order. It is in this scenario that main writ petition is taken up with consent of learned State Counsel and counsel for writ petitioner.