- (1.) Having heard the learned counsel for the parties we direct the District Judge, Ghaziabad to consider the applications made by persons who are qualified to be appointed as notaries and to make recommendations thereon without feeling bound by the letter of the Joint Secretary, Government of U.P. bearing No. 4667/Year(Ka-1)/601/64 dated 14-10-1970 (Annexure IV) to the the writ petition) on the subject of the appointment of additional notaries in the State and the letter of the Deputy Secretary to the Government of U.P. bearing No. 478-A.N./Seven-Ka Wa 924/52/80 dated 19-3-1984 (Annexure II to the writ petition) on the same subject either on the question of the maximum income which a notary can earn within his jurisdiction or the number of notaries that may be appointed. The District Judge shall independently consider the applications in accordance with Rules 6 and 7 of the Notaries Rules, 1956 framed under Section 15 of the Notaries Act, 1952 and make appropriate recommendations to the Government.;