JOHN DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The sole prayer in the writ petition is to direct respondent to renew Certificate of Notorial Practice for further period of 3 years with effect from 12-12-1982.

(2.) State Government after appointing petitioner as Notary granted a Certificate, dated 1-12-1958. It was being renewed from time to time and at each time renewed for a period of three years. Last renewal was due to expire on 12-12- 1982. Petitioner, on deposit of necessary fee, sought for renewal through his application, dated 6-8-1982. As there was no response before the expiry of the renewed period, petitioner has presented this petition on 13-12-1982, for the above relief. By an interim order made on 15- 12-1982, this Court has directed that Notary Certificate of Practice granted to the petitioner shall continue to remain in force until further orders.

(3.) Respondent in its return contends that the State Government has only deferred consideration based on letter dated 6-11 -1982 of the Competent Authority and there is no decision either to refuse or grant Certificate and hence grievance is premature. In view of the pendency of certain proceedings before the Bar Council, competent authority has opined that it is better to defer consideration of renewal. Even during the pendency of this writ petition, no decision is taken. Explanation offered by the Government Pleader is that as this Court had seized of the matter, no order has been passed.