B.K.Roy, Yatindra Singh, JJ. - (1.) Since common questions of law and facts are involved in these two writ petitions, which have been placed together as tied up matters. they are being disposed of by this common judgment.
(2.) Civil Misc. Writ Petition No. 12869 of 1990 has been filed by Yogesh Kumar Singh, Advocate of Bisauli as well as his client Dariyay Singh. Their prayer is to quash G.O./Circular dated 20.4.1990 as contained in Annexure-3 and/or to command the respondents not to give effect to the said G.O./Circular which states that only the deed writers have right to present to a document for registration and that the Advocates are entitled to only draft it on behalf of their client under Rule 6 (2) of the Rules. The prayer of the petitioner Tehsil Bar Association, NawabganJ, in Civil Misc. Writ Petition No. 12871 of 1990 is same. 2.1. Mr. T. P. Singh learned senior counsel for the petitioners comes up with an oral prayer in the First Writ Petition to command respondent No. 2 to register the sale deed in question which was illegally returned, when presented by the Petitioner No. 1 for its registration by respondent No. 2.
(3.) The cause of auction is founded on return of the sale deed by the respondent No. 2 (The Sub-Registrar, Budaun/A.D.M. (F&R), District Budaun) without it being registered, which was drafted and presented by the learned counsel Sri Yogesh Kumar Singh on the authority of his client petitioner No. 2. Respondent No. 2 took up a stand that the sale deed has not been presented by an authorised person as per the G.O.;