Naheed Carrimjee vs Union Of India
2017 Latest Caselaw 2739 Del

$~46
*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                      Judgment delivered on: 29.05.2017
+        W.P.(C) 4865/2017
NAHEED CARRIMJEE                                                 ..... Petitioner
                                       versus

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

For the Petitioner       :   Mr. Ashish Batra, Advocate.

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

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

29.05.2017 SANJEEV SACHDEVA, J. (ORAL)

CM No. 21090/2017 (Exemption) Allowed, subject to all just exceptions.

W.P.(C) 4865/2017

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.

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. Copy of order be given dasti under signatures of the Court

Master.

SANJEEV SACHDEVA, J MAY 29, 2017 'rs'