J J LAHIRI Vs. STATE OF W B

JUDGEMENT

(1.) The petitioners in these two Rules are Mr. Jagat Jiban Lahiri alias J. J. Lahiri and Mr. Gostha Behari Banerjee. Both are Solicitors and Advocates of this Hon'ble Court. They had been granted licences to practise as Notaries by the State of West Bengal under S.3 of the Notaries Act, 1951 (hereinafter referred to as the Act). Both of them applied for renewal of their licences but the State Government refused to renew the licences. Hence these applications.

(2.) In the case of Mr. Lahiri an order was communicated to him by a letter dated 8-11-1983, copy of which is Annexure 'C' to his petition, and in the case of Mr. Gostha Behari Banerjee the relevant order is in a letter dated 20-12-1983, copy of which is included in Annexure 'H' of his petition. In both these orders no reasons have been given by the Judicial Department of the Govt. of West Bengal as to why their licences were not being renewed.

(3.) I have heard Mr. Lahiri in person and Mr. Ashok Banerjee on behalf of Mr. Gostha Behari Banerjee. Mr. J. N. Haldar has opposed these Rules on behalf of the State of West Bengal.