SAFWAN SATHAR.V.P Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is an Advocate by profession. He prepared a document (assignment deed) as well as filing sheet (manuscript copy of document presented for filing) for his client and presented the same before the 4th respondent for registration. However the 4th respondent refused to register the document holding that the filing sheet attached to the document was not prepared by a licensed scribe. The filing sheet prepared by the petitioner was returned to him with a direction to produce a fresh one prepared by a licensed scribe along with Ext.P2 letter. It is challenging Ext.P2, the petitioner has approached this Court.

(2.) I have heard Sri. Prem Navaz, the learned counsel for the petitioner and Smt. Vidya Kuriakose, the learned Government Pleader.

(3.) Relying on Rules 4 and 6 of the Kerala Document Writers' License Rules, 1960 (for short 'the Rules, 1960) the learned counsel for the petitioner Sri. Prem Navaz submitted that the petitioner being an Advocate has every right to prepare filing sheet attached to the document. Per contra, the learned Government Pleader Smt. Vidya Kuriakose submitted that as per Rule 6 sub clause (xxii) of the Indian Registration (Filing of True Copies) Rules, 1967 (for short 'the Rules, 1967), the manuscript copies of documents presented for filing shall be prepared by a scribe holding a licence under the Rules, 1960.