NARAYANLAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution for a writ of mandamus or other suitable writ or direction as contemplated under the said Article.

(2.) THE petitioner Narayandas is a legal practitioner resident of Indore and practising at Indore for more than 25 years. On 31-1-1963, the petitioner M. P. No. 58 of 1963 decided on 13-10-1965. (Indore Bench.) N. submitted a memorial required under rule 4 of the Notaries Rules of 1956, issued in exercise of the powers conferred by section 15 of the Notaries Act of 1952.

(3.) THE petitioner further alleged that respondent No. 4 Nirmala Rani Potdar had also applied for appointment as a Notary. When he came to know of this he made representation on 26-2-1963 (A/6) and 27-4-1963 (A/7) and informed the District Judge to consider his application while considering the case of respondent No. 4. THE District Judge respondent No. 3 forwarded his report to the Secretary to the Government of M. P. Law Department in connection with the appointment of Notary. THE recommendation was made for appointment of respondent No. 4 as Notary. While recommending, respondent No. 3, the District Judge did not consider the petitioner's application which was also pending before him. THE petitioner further alleges that he requested the District Judge to hear him on his representation dated 31-1-1963 but this was not allowed on the ground that he had already forwarded the case of respondent No. 4. to the Government,