SREEJITH V.K Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is a practicing lawyer, has filed this writ petition seeking to direct the 3rd respondent to consider the petitioner's application for renewal of Certificate of Practice as a Notary (Ext.P5) and pass orders within a specified period.

(2.) The petitioner states that he is a practicing lawyer in Malappuram District and he is engaged as Notary since 25/11/2011. The Certificate of Practice as a Notary is valid upto 24/11/2021. The petitioner submitted an application for renewal of the Certificate of Practice as a Notary along with all requisite documents. The renewal fee also was paid on 30/6/2021. However, the 3rd respondent has not taken any action on the application for renewal.

(3.) The petitioner would state that the omission on the part of the 3rd respondent to consider the petitioner's application for renewal of Notary Licence is illegal. The 3rd respondent is duty bound to consider the application submitted by the petitioner and pass orders thereon within a reasonable time.