MUKESH SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition against the order dated 18.1.2013 (Annexure P -1).

(2.) By the aforesaid order, the licence of the petitioner granted earlier to the petitioner of document writer, has been cancelled. It is mentioned in the order that certain complaints were made in regard to issuance of licence in favour of the petitioner. Thereafter, the petitioner was afforded an opportunity of hearing it was found that the petitioner had no knowledge of typing, hence, he is not eligible to hold license of document writer.

(3.) In exercise of powers conferred by clause (k) of sub -section (1) of section 69 read with section 82 -A of the Registration Act, 1980 (XVI of 1908), the Inspector General of Registration framed rules, named as '' The Madhya Pradesh Document Writers Licensing Rules, 1966 " [hereinafter referred to as "Rules of 1966"]. The aforesaid Rules prescribe procedure for grant of licence; cancellation/withdrawal of licence and also renewal of licence.