- (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) Deparment,Lucknow bearing No.SR-758 /Eleven-90 sent by the Joint Secretary to the Inspector General Registraion.
(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." (Emphasis supplied).
(3.) The impugned G.O.clarifies that under rule 6(2) of the U.P.Document Wriers Licensing Rules 1977 lawyers have right to prepare deeds only on behalf of their clients.;