PARCHURI KISHORE Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is a practising advocate at Guntur. He applied for a licence to be appointed as a notary under the Notaries Act, 1952 and the relevant Notary Rules, 1956. The application of the petitioner was processed by the second respondent and the Government by Memo No.34050/ R &M-a/2001-l, Rev. (Regn and M) Department dated 5-7-2001 allowed, the same. Thereupon, the second respondent namely, Commissioner and Inspector-General of Registration and Stamps, Hyderabad requested the petitioner by letter dated 27-7-2001 to credit the requisite fee of Rs. 1,000.00 to enable the Government to issue a certificate as required under Rule 8(4) of the Notaries Rules, 1956. The petitioner complied with the same. As he did not receive Certificate of Practice, he filed the present writ petition.

(2.) The learned Government Pleader, after receiving instructions at the stage of admission, submits that the Notaries Rules, 1956 were amended by Notaries (second amendment Rules, 2001 (for brevity 'the Rules') vide G.S.R 330(E) by the Central Government in exercise of powers under Section 15 of the Notaries Act, 1952. According to the learned Counsel, the Central Government has prescribed maximum number of Notaries to be appointed by the Central Government as well as the State Government and therefore it is not proper for the Government to appoint any notary in excess of the maximum number of prescribed by Rule 8 (4-A) of the Rules. I am unable to agree with the submission made by the learned Government Pleader.

(3.) The Second Amendment Rules were notified on 9-5-2001. Precisely, it is for this reason that Rule 8 (4A) lays down that the appropriate Government may on or after the ninth day of May, 2001 appoint Notaries in a State or Union Territory as the case may be, not exceeding the number of Notaries specified in the schedule. In the present case, the petitioner made an application for being appointed as Notary on 16-12-2000. After complying the necessary formalities and as recommended by the second respondent, the Government by their memo dated 5-7-2001 allowed the application of the petitioner for appointment as Notary. What remains is, issue of Certificate of Practice as required under Rule 8(4), which reads as under