BHAGWAN SINGH MAJILA S/O LATE DIWAN SINGH MAJILA Vs. STATE OF UTTARAKHAND THROUGH ITS SECRETARY LAW, AND

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the Petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 15 -12 -2009 (Annexure 5 to the petition). The Petitioner has further sought a writ of mandamus directing the Respondents to condone the delay in filing the application for renewal of the notary licence of the Petitioner as has been provided under the Notary Rules 1956.

(3.) THE grievance of the Petitioner is that the State Government did not find favour with the Petitioner to condone the delay in filing the application for renewal of licence and ultimately rejected the prayer by letter dated 15 -12 -2009 (Annexure -5 to the petition) and returned the requisite fee and stamp paper sent by the Petitioner.