RAJAN KUMAR SHRIVASTAWA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the counsel appearing for the State. I. A. Nos. 2670 of 2010; 2671 of 2010; 2672 of 2010; and 3124 of 2011 are allowed in the special facts and circumstances of the present case.

(2.) THE issue raised in the present writ application arises from similar facts and background as the one raised in C.W.J.C. No. 1172 of 2003, which was the case of Arjun Prasad and others versus State of Bihar and others decided on 10.08.2007.

(3.) THE Learned Single Judge after taking into consideration that though amendment in the Registration Act was brought about by the State of Bihar much earlier sometime in the year 1991, the corresponding rules were not even in place even in the year 1997. In absence of the rule, the amended provisions in the Act were of no avail. All the above facts not in dispute and the fall out thereof upon the large number of persons, who were working as Deed Writers for a long period of time and the fall out due to strict implementation of the Rules was weighed by the Learned Single Judge.