SUREKHABEN CHHANIYABHAI VARLI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule made returnable forthwith. Respondent waives service. By consent of the parties, heard finally.

(2.) A short issue which arises for consideration in this proceedings under Article 226 of the Constitution is whether respondent no. 3- The Collector, Union Territory of Dadra and Nagar Haveli was correct in not passing a reasoned order on the petitioner's application for appointment as a notary public.

(3.) The facts lie in a narrow compass:-