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Sreejith V.K vs Union Of India

High Court Of Kerala · Decided on 19 November 2021 · Citation: (2021) 11 KL CK 0123

HON’BLE JUDGES
N.Nagaresh, J
RESULT
Disposed Of
CASE NUMBER
Writ Pettiton (C) No. 25501 Of 2021
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Judgment

8 paragraphs · 345 words

N.Nagaresh, J

1.

The petitioner, who is a practicing lawyer, has filed this writ petition seeking to direct the 3rd respondent to consider the petitioner's application for renewal of Certificate of Practice as a Notary (Ext.P5) and pass orders within a specified period.

2.

The petitioner states that he is a practicing lawyer in Malappuram District and he is engaged as Notary since 25.11.2011. The Certificate of Practice as a Notary is valid upto 24.11.2021. The petitioner submitted an application for renewal of the Certificate of Practice as a Notary along with all requisite documents. The renewal fee also was paid on 30.06.2021. However, the 3rd respondent has not taken any action on the application for renewal.

3.

The petitioner would state that the omission on the part of the 3rd respondent to consider the petitioner's application for renewal of Notary Licence is illegal. The 3rd respondent is duty bound to consider the application submitted by the petitioner and pass orders thereon within a reasonable time.

4.

The learned Assistant Solicitor General of India entered appearance on behalf of the 3rd respondent and submitted that the renewal application submitted by the petitioner has been received by the 3rd respondent and the application is under process. Since there are considerably large number of renewal applications, processing of the renewal application of the petitioner may take time.

5.

I have heard the learned counsel for the petitioner and the learned Assistant Solicitor General of India representing the respondents.

6.

The petitioner is a practicing lawyer and has been a Notary ever since 25.11.2011. The petitioner has submitted application for renewal of the Notary Licence, prior to the expiry of the period of licence. The application for renewal of Notary Licence being a statutory application, it has to be considered and decided within a reasonable time.

In the circumstances, the writ petition is disposed of directing the 3rd respondent to consider Ext.P5 Notary Licence renewal application submitted by the petitioner and pass appropriate orders thereon as expeditiously as possible, at any rate, within a period of three months.