WPMS/3028/2025
2025 Latest Caselaw 5172 UK

Uttarakhand High Court

WPMS/3028/2025 on 31 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                                                                                                                                                                                                                                                     2025:UHC:9630
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                                                                                                                                                                                                                                                              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS 3028/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Kishore Rai, Advocate for the petitioner.

Mr. Ganesh Datt Kandpal, Deputy AG, for the State.

(2) Petitioner was appointed as Notary under Notaries Act in the year 2000. His license of practice was renewed from time to time, however, by order dated 18.9.2025, State Government has refused to renew his license of practice on the ground that he has practiced for more than ten years and with a view to give opportunity to young and energetic persons.

(3) Learned counsel for the petitioner submits that issue raised in this writ petition is covered by the judgment dated

of 2025 (MS), therefore, this petition be decided in terms of the said judgment. (4) Learned State Counsel concedes that the reason for non-renewal of petitioner's license of practice is the same as was in Writ Petition No. 7 of 2025 (MS). Thus he submits that he has no objection if this petition is decided in terms of the said judgment.

(5) Accordingly, the writ petition is decided in terms of judgment dated

of 2025 (MS).

(Manoj Kumar Tiwari, J.) 31.10.2025 Pr PRABODH KUMAR Digitally signed by PRABODH KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.10.31 14:29:48 +05'30' 2025:UHC:9630