GULAM MUSTAFA Vs. DISTRICT JUDGE NALGONDA

JUDGEMENT

(1.) This is an application for revising the order of the learned District Judge, Nagonda, dated 2-1-1958, directing the suspension of the petitioner from practicing an also imposing a fine of Rs. 150.00on him on a charge of the petitioner having practiced without taking out a certificate under Section 7 of the Legal Practitioners Act (hereinafter referred to as the Act.)

(2.) The petitioner was practicing as 3 third grade pleader in the Hyderabad State under the old Regulation that was in force till 1951. In that year, under the rules framed by the High Court of Hyderabad he applied to be accepted as a second grade pleader which apparently had been done. As a second grade pleader, under the rules in force, the petitioner had to renew his pleadership certificate annually applying therefor on the 15th of November. The petitioners pleadership certificate expired on 6 1/12/1956, He did not renew his certificate for the year 1957, Notwithstanding this fact, the petitioner appeared in the District Munsifs Court at Nalgonda, and conducted two expert small cause matters during the year 1957.

(3.) On 30th November 1957, the petitioner was served with a notice issued by the District Judge, Nalgonda, wherein it was stated that it had come to the notice of the District Judge that during the year 1957 the petitioner had practiced in the Court of the Munsif Magistrate, Nalgonda, as well as in the Sub-Court, Nalgonda, although he had not renewed his pleadership certificate for the year 1957. The notice required the petitioner to show cause why proceedings against him should not be taken under the Act, on or before 4/12/1957.