S. P. MAHADEVAN Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The petitioner is an Advocate enrolled at the Member of Bar Council of Tamil Nadu and Pondicherry in 1990, [Enrollment No.MS.No.671/1990]. According to him, he was in active practice along with his father at Melur, Madurai District. While he was practicing at Melur, Madurai District, he had applied to the first respondent seeking permission to practice as a Notary under the provisions of the Notaries Act, 53 of 1952. In response to his application, the petitioner was appointed as Notary vide G.O.Ms.No.346 dated 09.09.2008, in the entire district of Madurai.

(2.) As a consequence of his appointment, the petitioner has been practising as a Notary at Melur, in Madurai District and other places in the District. According to the petitioner he started practice in Thirupattur also as he developed clientele in Sivagangai District. In the course of time, the petitioner has picked up his practice at Thirupattur and also the district headquarters in Sivagangai.

(3.) In the above circumstances, the petitioner applied to the first respondent through the second respondent vide his application dated 02.09.2011, for permission to practice as a Notary in the Sivagangai District as well. The petitioner has submitted all the supportive materials in terms of the Act and the Rules.