P. KEERTHIGA Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Mr.B.Aravindan, learned counsel on record for writ petitioner is before this Court.

(2.) Mr.M.Murugan, learned Government Advocate accepts notice on behalf of respondents 1 to 4 (official respondents).

(3.) To be noted, respondents 5 and 6 are private respondents. In the hearing, learned counsel for writ petitioner restricts the prayer to disposal of representation. From the abridged prayer it comes to light that an order, which is not adverse to respondents 5 and 6 (private respondents) can be passed, after making sufficient and adequate safe-guards in this regard.