K SARAVANA PERUMAL Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner has filed the present writ petition seeking to set aside the order of the second respondent dated 28. 08. 2009. By the impugned order, the second respondent District Registrar informed the petitioner that his Document Writer's Licence was temporarily cancelled. The reason for suspension was that the Nagapattinam Vigilance and Anti-Corruption Police Officers conducted a surprise check and sent a report to the Sub-Registrar,nagore on 25. 08. 2009. Since the petitioner was acting contrary to the Document Writer's Licence his suspension was made by the authorities.

(3.) IN this context, it is also pointed out that an FIR has been registered with the Nagapattinam Police Station on 25. 08. 2009. In the FIR, it was stated that the petitioner who was a Document Writer was present in the Sub-Registrar's Office with three original cash receipts issued in the name of various other persons and Rs. 1160/- was checked and interrogated. Since he was in possession of original cash receipts issued in the name of various applicants along with the cash, it was a clear violation of document writer's licence. On being interrogated by the police, it was informed that it was a routine practice to collect such document and he was also having still more original registered documents, Encumbrance Original Certificates at his office. He also used to collect amounts from various applicants at his office for registering the documents. It was also stated that a sum of Rs. 1,04,980/- was found kept in 24 small bundles in his office which was situated opposite to the register office. In addition to this, 30 Encumbrance Original Certificates, 55 Original Cash receipts issued by the Sub Registrar, Nagore, 53 original registered documents, 8 original marriage certificates of various other persons in his office. The petitioner was also arrayed as an accused in the corruption case. It is under these circumstances, the report was sent, which resulted in the suspension of the petitioner.