K VISHNU Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition was filed for issuing Writ of Certiorari calling for the records relating to the impugned order passed by the Government in G.O. Ms. No. 266, Revenue (Regn. III) Department, dt. 10-3-1992 and quash the same as illegal, arbitrary and contrary to law.

(2.) The petitioner was registered as Notary by order of the respondent dt. 22-9-1971. The respondent issued the Memo No. 143406/Regn. 11/88-1 Revenue (Regn. II) Department, dt. 17-5-1989 stating that the Inspector General of Registration and Stamps brought to the notice of the Government that when the District Registrar, West Godavari, inspected the Notarial Records maintained by the petitioner on 20-8-1987, the following irregularities were noticed :

(3.) Therefore, he was directed to state why action should not be taken under the provisions of the Notaries Act, 1952 and the Notaries Rules, 1956 for the said irregularities committed by the petitioner and asked him to submit his explanation along with supporting documents. Accordingly, the petitioner on 19-6-1989 submitted a detailed explanation denying the allegations made in the above said memo. Thereafter, the Government in Memo. 143406/Regn. II(1)/88-5 dt. 6-11-1990 passed an order stating that according to the Inspector General of Registration and Stamps, the petitioner is responsible for the following loss of revenue to the Government :1. Document No. 323/86Rs. 13.002. Document No. 88/87Rs. 300.003. Document No. 219/87Rs. 610.004. Document No. 41/87 Rs. 2590.00TotalRs. 3513.00