Ritu Bahri, J.@mdashHeard counsel for the parties. Challenge in this petition is to the order dated 18.1.1994 (Annexure P2) by which the licence
of the petitioner as Document Writer was cancelled as per Rule 15(1 & 2) of the Punjab Documents Writer Licensing Rules, 1961 which is
reproduced as under:-
(1) The Sub-Registrar of the Joint Sub-Registrar, after giving the document writer an opportunity of being heard, may issue written warning to him
if he is found to have committed a breach of any of the rules of conditions of his licence. A copy of the warning shall be sent to the Licensing
Authority for record.
(2) If a document writer persists in committing the breach of any of the rules of conditions of his Licence, the Licensing Authority may, after giving
the document writer an opportunity of being heard, suspend his licence for a period not exceeding three months at a time. In case the licence is
suspended twice, the Licensing Authority may cancel the same.
2. The procedure for cancelling the licence as per aforesaid rule is that Sub-Registrar or Joint Registrar can give an opportunity of hearing before
the licence is suspended which includes a copy of the warning as per sub clause (1) of Rule 15. As per sub-clause (2) of the said Rule the
Registrar was to give an opportunity of hearing before suspending his licence and the licence could not be suspended for a period exceeding three
months at a time.
3. As per reply, in the present case, the order is justified as a complaint has been made to the Commissioner, Rewari, that the petitioner has
demanded Rs. 500/- from Tehsildar, Rewari, for getting the work done and thereafter the order dated 18.1.1994 (Annexure P-2) was passed. No
opportunity of hearing as contemplated under the Rules has been given. The order dated 18.1.1994 (Annexure P2) is set aside.
Petition is allowed.