GIRISH PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner, a practising Advocate has come up with a prayer to quash the order dated 1,5.1990, passed by the Sub-Registrar. Dataganj. Budaun (respondent No. 4] refusing to register an agreement to sell drafted by him in the backdrop of G.O. bearing No. S.R. 75/11-90 as contained in Annexure-2.

(2.) Dr. Padia, learned counsel appearing on behalf of the petitioner, with reference to the statements made in Paragraph No. 6 of the writ petition contended that respondent No. 4 has completely misconceived Rule 6 (2) of the Uttar Pradesh Document Writers Licensing Rules, 1977 (hereinafter referred to as the 'Rules') and thus his order is liable to be quashed.

(3.) Sri H. R. Misra, learned standing counsel appearing on behalf of respondents, contended that since the impugned order has been passed on the basis of the Government Order, no wrong has been committed and thereby the writ petition is liable to be dismissed.