Thavamony K, Advocate vs Union Of India
2022 Latest Caselaw 11217 Ker

W.P.(C) No.36376/2022                        1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                               WP(C) NO. 36376 OF 2022
PETITIONER:

              THAVAMONY K, ADVOCATE,
              AGED 60 YEARS
              CHALIL HOUSE, PERUMPALAM.P.O, CHERTHALA, PRESENTLY
              RESIDING AT SAVITHAM, GREEN VALLEY,
              NADAKKAVU, UDAYAMPEROOR.P.O,
              PIN-682307.
              BY ADV M.M.SAIDU MUHAMMED


RESPONDENTS:

      1       UNION OF INDIA,
              REPRESENTED BY ITS SECRETARY,
              MINISTRY OF LAW & JUSTICE,
              DEPARTMENT OF LEGAL AFFAIRS, NOTARY CELL, SHASTRI
              BHAVAN, NEW DELHI-110001.
      2       THE COMPETENT AUTHORITY(NOTARIES),
              MINISTRY OF LAW & JUSTICE, DEPARTMENT OF LEGAL
              AFFAIRS(NOTARY CELL),
              GOVERNMENT OF INDIA, NEW DELHI-110001.
              BY ADV Girish Kumar V


OTHER PRESENT:

              0
              DSGI S MANU


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   02.12.2022,         THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.36376/2022                  2




                                V.G.ARUN J.
                     -------------------------------------
                       W.P.(C) No.36376 of 2022
                       ---------------------------------
                Dated this the 2nd day of December 2022

                                 JUDGMENT

The petitioner, an Advocate practicing in the High Court of Kerala, is

a Notary appointed under the Notaries Act, 1952. The initial term of

appointment was for five years from 13/11/2007. The licence was

renewed from time to time. The last extension was upto 13/11/2022.

Much prior to that, the petitioner had submitted the application for

renewal of licence. The respondents having failed to act on the

application, this writ petition was filed.

2. I heard learned Counsel for the petitioner and the learned CGC.

3. Learned CGC points out that Ext.P2 application produced along

with the writ petition is not received at the office of the second

respondent. During the pendency of this writ petition, the petitioner

uploaded another application, which the second respondent has received.

It is pointed out that the petitioner is also bound to produce hard copy

of the application along with requisite documents.

4. Learned Counsel for the petitioner assured that the needful in

this regard will be done immediately.

The writ petition is accordingly disposed of directing the second

respondent to take a decision on the petitioner's application for renewal

within one month of receipt of hard copy of the application and requisite

documents.

Sd/-

V.G.ARUN JUDGE dpk

APPENDIX OF WP(C) 36376/2022

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF CERTIFICATE OF PRACTICE AS NOTARY ISSUED IN FAVOUR OF THE PETITIONER ON 13/11/2017 Exhibit P2 TRUE PHOTOCOPY OF APPLICATION FOR RENEWAL SUBMITTED BY THE PETITIONER ON 4/3/2022.