B S RANDHAWA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was on 20th August, 1997 appointed as a Notary, for a period of three years with effect from 12th August, 1997. On an application for renewal, his certificate for practice was renewal for a period of five years with effect from 12th August, 2000 and which period expired on 11th August, 2005.

(2.) During the said time in the year 2003 there was a complaint against the petitioner of which reply was sent by the petitioner but no further action appears to have been taken and the petitioner continued to practice as a Notary as aforesaid till 11th August, 2005.

(3.) The petitioner again applied for renewal but which was refused vide letter dated 17th February, 2006. The petitioner claims to have continued to represent/apply but the bank draft submitted by him along with the application was returned on 16th February, 2009. The petitioner claims to have again yet applied in the year 2010 and has filed this petition seeking direction for renewal of his certificate of practice as a Notary.