SHUBHAKARAN MURALIDHARJI DHANUKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) RULE. Rule made returnable forthwith. With consent of parties, taken up for final hearing forthwith.

(3.) THE petitioner started legal practice as an Advocate in the year 1968. The petitioner came to be appointed as a Notary under the Notaries Act, 1952 by the respondent No. 1 for Aurangabad district on 31. 8. 1988. The petitioner has been practising as a Notary since then and has got his certificate renewed from time to time. His last renewal was on 31. 8. 1997. Until 1999, there was no provision for removal of name for want of renewal.