Rohidas Ekanath Lagad vs Union Of India
2017 Latest Caselaw 2693 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 26.05.2017

+        W.P.(C) 4681/2017
ROHIDAS EKANATH LAGAD                                           ..... Petitioner
                 versus

UNION OF INDIA                                                  .... Respondent
Advocates who appeared in this case:

For the Petitioner       :   Mr. Saurabh Bhargavan, Advocate.

For the Respondent   :       Mr. Jasmeet Singh, CGSC for UOI.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

26.05.2017 SANJEEV SACHDEVA, J. (ORAL)

1. Present writ petition has been filed seeking a direction to the respondent-UOI to consider and decide the application, for renewal of certificate of Notary, filed by the petitioner.

2. Learned counsel for the petitioner draws the attention of this Court to judgment passed by a Coordinate Bench of this Court dated 11th September, 2015 in W.P. (C) No.8503/2015 titled Neelam Sharma Versus Union of India.

3. In view of the decision in the case of Neelam Sharma (Supra), I am of the view that the representation/renewal application filed by

the petitioner needs to be reconsidered and disposed of by way of a speaking order. Accordingly, the impugned letter dated 11.05.2017 is set aside.

4. Consequently, the present writ petition is disposed of with the following directions:-

(i) The petitioner, if he so desires, may, within 10 days hereof, file more particulars/documents in support of his explanation for the delay in applying for renewal, if any.

(ii) The respondent shall thereafter, within six weeks of the receipt of such further documents from the petitioner, consider the grounds given by the petitioner for condonation of delay in applying for renewal and shall take a reasoned decision thereon.

(iii) The respondent, if of the opinion that the petitioner is to be denied the renewal for any other reason, would, after notifying the petitioner of the said reason and after giving the petitioner an opportunity of being heard thereon within the subject period of six weeks, shall pass reasoned order within a period of three months from today.

(iv) Needless to state that if the petitioners remains aggrieved, he shall have his remedies.

5. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 26, 2017/st