A SINGAVEL Vs. DISTRICT REGISTARAR DIST REGISTARS OFFICE

JUDGEMENT

(1.) HEARD both the parties.

(2.) THE petitioner has prayed for the issue of a writ of certiorarified mandamus calling for the proceedings of the first respondent and quash the order in na. Ka. No. 6367/b2/2004-4, dated 27-10-2004 and to direct the first respondent to drop all further proceedings against the writ petitioner in this regard.

(3.) ACCORDING to the petitioner he was granted a valid licence bearing License No. A/226/tnj/84 under the Tamilnadu Document Writers Licence Rules 1982 (hereinafter referred to as "the Rules") to practise as a document writer in all the offices in the state, and the same has been renewed from time to time and was valid till 31-12-2008. With the above license, the petitioner was practising as a Document Writer in the office of the Sub-Registrar at karanthattankudi, Thanjavur.