RAKESH TIWARI, J. - (1.) HEARD Counsel for the petitioner and the Standing Counsel and perused the record.
(2.) THE petitioner has filed this writ petition challenging the impugned order dated 6 -12 -1999 (Annexure -1 to the writ petition) passed by Zila Nibandhak, Varanasi (respondent No. 1) cancelling the petitioner's licence of Deed Writer. The facts of the case in a short compass are that the petitioner was granted the licence of Deed Writer in the year 1976 which was renewed from time to time. An Application No. 74/99 was filed by one Smt. Shailesh Devi in the Court of Additional Chief Judicial Magistrate, Varanasi praying that certain persons including the petitioner were hands in gloves in preparing and registering a forged sale -deed of certain land belonging to her. An F.I.R. was also lodged against the petitioner in this regard on 3 -11 -1999 in pursuance whereof he was arrested.
(3.) THE petitioner moved an application before the 1st Additional Chief Judicial Magistrate on 26 -11 -1999 for his release on bail. The Sessions Judge, Varanasi, granted him bail on 6 -12 -1999. However, relying upon the report of the Superintendent of Police (Rural Area), Varanasi dated 2 -12 -1999, respondent No. 1 passed the impugned order dated 6 -12 -1999 cancelling the licence of the petitioner on the ground that he was in collusion with certain persons against whom a criminal case was lodged under Sections 419, 430, 467, 468 and 478 IPC.;