PRAVAT KUMAR PRADHAN Vs. GOVT. OF ODISHA

JUDGEMENT

(1.) W.P.(C) NO.10000 of 2019 involves the following prayer:-

(2.) W.P.(C) No.17987 of 2022 involves the following prayer:-

(3.) What appears here is W.P.(C) No. 10000/2019 is filed by the Petitioner being aggrieved by the orders of the Competent Authority, vide Annexure-1 and 2. Annexure-1 being the Notification of the Law Department dtd. 15/5/2019 cancelling the Certificate of Practice perpetually debarring Shri Pravat Kumar Pradhan, Notary, Kendrapara, the Petitioner having Registration No.ON-67/2009 from practicing as a Notary, w.e.f. the date of issue of the Notification. Annexure-2, the further Notification issued by the Government pursuant to the decision, vide Annexure-1 in exercise of power under Sec. 10(d) of the Notaries Act, 1952 read with Rule 13(13) of the Notaries Rule, 1956 removing the name of the present Petitioner from the Register maintained under Sec. 4 of the Notaries Act for finding him guilty of professional misconduct and in the opinion of the Government, such act renders him unfit to practice as a Notary.