B.K.Roy, R.K.Singh, JJ. - (1.) The prayer of the petitioner is to quash G.O. dated 20.4.1990 issued by the State Government in its Institutional Finance (Stamp and Registration) Department, Lucknow bearing No. SR758/ Eleven-90 sent by the Joint Secretary to the Inspector General Registration.
(2.) Rule 6 (2) of the U. P. Documents Writers Licensing Rules, 1977, reads thus : "(2) Nothing in sub-rule (1) shall apply where the writer of such document is one of the parties thereto or is a legal practitioner engaged by the parties for drawing up the document".
(3.) The impugned G. O. clarifies that under Rule 6 (2) of the U. P. Documents Writers Licensing Rules. 1977, lawyers have right to prepare deeds only on behalf of their clients.;