LALIT DOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule Respondents waive service. By consent of parties, rule made returnable forthwith and heard finally.

(2.) By this Writ Petition filed under Art. 226 of the Constitution of India, the Petitioner seeks a writ of certiorari calling for the records and papers pertaining to the impugned order dated 15th Dec., 2016 and after considering the legality and propriety thereof, to quash the same.

(3.) The Petitioner is a practicing Advocate of this Court since 1971 and is also a Notary Public since 2004 appointed by the Central Government of India. Respondent No.1 is the Government of India, Ministry of Law and Justice. Respondent No.2 is the Deputy Legal Advisor, Government of India, Ministry of Law and Justice, Department of Legal Affairs (Notary Cell) and is the authority that has passed the impugned oder cancelling the Petitioner's "Certificate of Practise as Notary". It is the case of the Petitioner that this impugned order is in clear violation of the provisions of the Notaries Act, 1952 and the Notaries Rules, 1956.