SUBHASH DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) These four Appeals preferred by the concerned writ petitioners under Clause 10 of the Letters Patent arise from the common judgment and order dated 1st December, 2010 passed by the learned Single Judge in CWJC Nos. 1489/2002, 1685/2002, 1689/2002, 1774/2002 & 1833/2002 insofar as CWJC Nos. 1489/2002, 1774/2002, 1685/2002 & 1689/2002 have been dismissed by the learned Single Judge. The appellants are the deed writers. They claim to be in the profession since 1986-1987. They approached this Court under Article 226 of the Constitution to challenge the action of the Registrar of Stamps in not accepting the documents drawn by the appellants on the premise that the appellants are not licensed deed writers under the Bihar Deed Writers Licensing Rules, 1996 (hereinafter referred to as "the Rules") framed by the Inspector General of Registration in exercise of power conferred by Clause (bb) of sub-section (1) of Section 69 of the Registration Act, 1908. Rule 3 of the Rules provides for "Qualifications" for a deed writer. Clause (c) thereof reads as under:--

(2.) The challenge to the decision of the authority below before the learned Single Judge has failed. Therefore, these Appeals.

(3.) Learned counsel Mr. Rajendra Prasad has appeared for the appellants. He has relied upon certain documents produced on the record by the appellants allegedly written by some of the appellants to buttress his submission that the appellants were in the profession of deed writing since 1986-1987.