K S YATHIRAJKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, claiming themselves to be public spirited persons and espousing the cause of public interest, seek to challenge the order issued by the Government of Karnataka on 12.9.2017 whereby the Government has attempted to introduce certain requirements to facilitate easy registration of documents while stating, inter alia, as under:

(2.) English translation of the aforesaid, furnished by the petitioner, is as under:

(3.) It is clear on perusal of the preamble to the said Government Order that it is given under the name of "Sulabh Nondani" (easy registration) and is sought to be brought into force pursuant to the Business Reform Action Plan 2017 under a theme of "Ease Of Doing Business" in the Department of Stamps and Registration.