S.P.MEHROTRA, ANIL KUMAR, JJ. - (1.) WITH the consent of the learned counsel for the parties, the writ petition is being disposed of without calling for counter-affidavit on behalf of the respondents.
(2.) THE present writ petition under Article 226 of the Constitution of India has been filed by the petitioner, Inter alia, praying for quashing the order dated 19.6.2009 (Annexure-1 to the writ petition) passed by the respondent No. 2 whereby the licence of the petitioner as deed-writer has been cancelled. It is, inter alia, averred in the writ petition that the said order dated 19.6.2009 has been passed without giving any opportunity of hearing to the petitioner.
(3.) WE have heard Sri Rajiv Kumar Tripathi, learned counsel for the petitioner and the learned standing counsel appearing for the respondents, and perused the record.;