LAWS(APH)-2002-4-41

INSPECTOR GENERAL OF REGISTRATION AND STAMPS HYDERABAD Vs. ANDHRA PRADESH STATE DOCUMENT WRITERS ASSOCIATION

Decided On April 02, 2002
INSPECTOR GENERAL OF REGISTRATION AND STAMPS, A. P, HYDERABAD Appellant
V/S
ANDHRA PRADESH STATE DOCUMENT WRITERS' ASSOCIATION Respondents

JUDGEMENT

(1.) This Writ Appeal, by the Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad, is directed against the order of the learned single Judge da tod 14-8-2000 in W.P.No. 4134 of 1994. Andhra Pradesh State Document Writer's Association (Regd), the 1st respondent herein filed the above writ petition praying for the following relief:

(2.) The writ petition was opposed by the Inspector General of Stamps by filing a counter affidavit. In the counter affidavit, it is contended that the document writers have no role to play at the time of registration; their entry into the office of the Sub-Registrar is not necessary for the purpose of registration of a document. On the other hand, he contends that the document writers cannot appear before the Sub-Registrar as identifying witnesses of anybody connected with the registration of any document nor they take delivery of any registered document from the registering officer nor present any application for certified copy or extracts of a registered document. Dealing with the malpractices of the document writers, the Inspector General of Stamps has stated:

(3.) Para (5) of the impugned order dated 15-12-1993 issued by the Inspector General, Registration and Stamps, Andhra Pradesh, contains two prohibitions viz., (i) the document writers shall not be allowed in the compound of the Sub-Registrar's office or on the verandas of the Sub-Registrar's office, and (ii) the document writers shall not be allowed to do their profession within the compound wall, if there is compound wall, and if there is no compound wall, the document writers shall carry on their profession far away from the office of the Sub-Registrar.