Kerala High Court
P.Ramachandran vs Deputy Inspector General Of ... on 10 October, 2014
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY, THE 10TH DAY OF OCTOBER 2014/18TH ASWINA, 1936
WP(C).No. 26268 of 2014 (G)
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PETITIONER(S) :
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P.RAMACHANDRAN,
AGED 49 YEARS, S/O.GOPALAKRISHNAN,
SREE RAM VILAS BUILDING,
COURT ROAD, PALAKKAD
BY ADVS.SRI.RAJESH SIVARAMANKUTTY
SMT.G.SOUMYA
RESPONDENT(S) :
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1. DEPUTY INSPECTOR GENERAL OF REGISTRATION (LICENSING),
OFFICE OF THE INSPECTOR GENERAL OF REGISTRATION,
THIRUVANANTHAPURAM
2. SUB REGISTRAR,
OFFICE OF THE SUB REGISTRAR (REGISTRATION),
CIVIL STATION,
PALAKKAD, -678001
BY SAENIOR GOVERNMENT PLEADER SRI. K.C.VINCENT.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10-10-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
RVS.
WP(C).No. 26268 of 2014 (G)
APPENDIX
PETITIONER(S)' EXHIBITS :
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EXT. P1:- TRUE COPY OF THE DRAFT DOCUMENT REGISTERED AS DOCUMENT
NO. 2975/2013 DTD 25/4/2013.
EXT. P2:- TRUE COPY OF THE DRAFT DOCUMENT REGISTERED AS NO.
7817/2010 DTD 1/12/2010.
EXT. P3:- TRUE COPY OF THE SHOW CAUSE NOTICE DTD 21/3/2014
ISSUED BY THE IST RESPONDENT TO THE PETITIONER.
EXT. P4:- TRUE COPY OF THE REPLY DTD 30/9/2014 ISSUED BY THE
PETITIONER TO THE IST RESPONDENT.
RESPONDENT(S)' EXHIBITS :
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NIL.
/TRUE COPY/
P.A.TO JUDGE
RVS.
A. MUHAMED MUSTAQUE, J.
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W.P.(C) No.26268 OF 2014
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Dated this the 10th day of October, 2014
JUDGMENT
The petitioner is a registered document writer. He received Ext.P3 show cause notice from the Deputy Inspector General of Registration, the 1st Respondent. The petitioner gave Ext.P4 reply. According to the petitioner, the only mistake committed is with regard to the description in a document.
2. In view of the pendency of proceedings before the 1st Respondent, the 1st Respondent shall finalise the proceedings based on the reply. If any adverse order is passed against the petitioner, that shall be kept in abeyance for a period of three weeks after communicating the same to the petitioner.
The writ petition is disposed of as above.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE.
//true copy// P.S. To Judge st/-