ASHOK Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned counsel appearing for the parties.

(2.) By this Writ Petition filed under Article 226 of the Constitution of India, the petitioner seeks following reliefs :-

(3.) The petitioner is an Advocate by profession. He has been appointed as a Notary for the District of Jalgaon for a period of five years from the date of issuance of Certificate, dated 21/10/2011. The period of Certificate was to expire on 20/10/2016. The petitioner filed an application for renewal of his Certificate authorising him to act as a Notary.