S RAMANARAYANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER is a practising Advocate. He was appointed by the State Government as a Notary under the Notaries Act 1952 on 25.10.1989. At the expiry of the period of three years from that date, his certificate of practice was renewed by a notification issued by the State Government dated 27.1.1993. PETITIONER applied for further renewal before the expiry of three years from 27.1.1993. That application dated 13.12.1995 was filed 51 days after 25.10.1995. The rejection of that application and consequent removal of the petitioner from the list of Notaries by the Government's notification dated 27.8.1996 has been challenged by the petitioner in this petition.

(2.) THE reason for removal as set out in the Notification is that petitioner had failed to apply for renewal, along with the Fee therefore before the expiry of three years from 25.10.1995 and the explanation given by the petitioner for not applying before 25.10.1995 was not satisfactory.

(3.) SECTION 10 of the Act provides for removal of notaries from the Register. That SECTION reads as under: -