GAUTAM KUMAR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the petitioner. Also heard Mr. K. De, learned Addl. G.A. appearing for the respondents-State.

(2.) The brief facts of the case is that by a notification dtd. 14/8/2024 respondent No.2 invited fresh application under Sadar Sub-Division for issuing new deed writer license. After that the petitioner submitted a representation to the respondents requesting to cancel the said notification as to the petitioner, the said notification is contrary to law. Thereafter, again the petitioner submitted a reminder to the respondents to set aside the entire process, but the respondents without paying any heed issued called letters upon the intending candidates. Finding no other alternative, the petitioner through his engaged counsel served legal notice upon the official respondents although the implementing authority issued deed writer license upon the intending candidates. At last, the respondents issued another notification dtd. 29/10/2024 for issuance of new deed writers license. Being aggrieved by this notification the petitioner herein approached this Hon'ble Court by seeking the following reliefs:

(3.) Mr. S. Bhattacharjee, learned counsel appearing for the petitioner submits before this Court that respondent No.2 issued advertisement for issuance of the deed writer license in terms there is a provision of Tripura Registration (Amendment) Rules 1989 Rule 126 which provides a deed writer can execute 300 nos. of deeds in a particular year. The contention of the petitioner is that there existing no. of deed writer are 49 and the number of deeds, which they are not in a position to execute are 300 nos. deed and in addition thereto fresh deed writer license has been issued by the respondent no.2 without taking exercise of rule 126 of Tripura Registration (Amendment) Rules 1989. Being aggrieved, the petitioner herein submitted representation and reminder but without paying any heed the call letters also issued by the respondents. Subsequent thereto, legal notice has also been issued. But without taking into consideration all these pleadings they have issued 14 nos. of license to the new deed writers. Thereafter again on 29/10/2024 another advertisement has been issued which is under challenge before this Court.