WPMS/156/2025
2025 Latest Caselaw 5668 UK

Uttarakhand High Court

WPMS/156/2025 on 20 November, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                2025:UHC:10349
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                               WPMS/156/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Vikas Kumar Guglani, Advocate for the petitioner.

2. Mr. Rajeev Singh Bisht, Addl. CSC and Mr. Suyash Pant, Standing Counsel for the State of Uttarakhand.

3. Petitioner was appointed as Notary in Tehsil Sitarganj, District Udham Singh Nagar in the year 2005. His certificate of practice was renewed from time to time. In 2024, he made an application for renewal of his certificate of practice. The same was rejected vide order dated 23.12.2024 on the ground that he has practiced as Notary for twenty years.

4. Learned counsel for the petitioner submits that the ground of rejection is not referable to the scheme of Notaries Act, 1952. He submits that since appointment of notary is governed by Parliamentary Legislation, therefore, State Government cannot reject the application for renewal on the ground not contemplated by Statute. He relies upon a judgment rendered by this Court in WPMS No. 7 of 2025 and submits that similar issue was decided in that writ petition, therefore, present writ petition also deserves to be decided in terms of the said judgment.

5. The said statement is not seriously disputed by learned State Counsel.

2025:UHC:10349

6. In such view of the matter, the writ petition is decided in terms of the judgment dated 8.10.2025 rendered in WPMS No. 7 of 2025.

(Manoj Kumar Tiwari, J.) 20.11.2025

Navin NAVEEN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487 df006da82a131bb4e4403d3c0a15,

CHANDRA postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA 875643AF56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2025.11.21 09:57:55 +05'30'