LAL BAHADUR Vs. IIND ADDL MUNSIF FATEHPUR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner had been working as deed writer in Tehsil Fatehpur, District Fatehpur connected with the office of the Deputy Sub-Registrar's office since 8/08/1986. He applied on 16-3-83 for renewal of his licence for the year 1983-84, which was recommended and forwarded by the Deputy Registrar. However, the licence of the petitioner was not renewed.

(3.) It is alleged that the petitioner was threatened that his licence would be cancelled and as such he was compelled to file a suit for injunction restraining respondents Nos. 3 and 4 i.e. Collector, Fatehpur and the District Registrar, Fatehpur from interfering in the working of the petitioner as deed writer. The defendants put in appearance and filed the written statement and had given evasive reply to the allegations made by the petitioner in the plaint. The petitioner, therefore, prayed that the respondents be directed to give specific reply to the allegations made in the plaint. The copy of the plaint has been annexed as Annexure 1 to the writ petition. The English translation of paragraph 1 of the plaint is as under :