C S NAGARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the licensed Document writer under the provisions of the Tamil Nadu Document Writers Licence Rules, 1982, (hereinafter referred to as 'the Rules'), framed by the State of Tamil Nadu exercising the powers conferred under Section 89-B of the Registration Act.

(2.) Rule 2(d) of the Rules defines the Document writer as follows: 'Document writer' means and includes a person engaged in the profession of preparing documents, namely, doing the work of conveyancing including investigation of title, preparation of draft deeds and engrossing the deed on the stamp paper or plain paper for registration.'

(3.) It is not in dispute that the petitioner satisfies the conditions required for the grant of licence as provided under Rules 4, 6 and 7 of the Rules, which deal with the eligibility for licence, test qualification and age qualification; nor he suffers from any disqualification under Rule 5 of the Rules and hence, he was granted licence in Form No.B under Rules 9 and 13(a) of the Rules since 1968 and the same got renewed from time to time.