- (1.) The petitioner in this art.226 petition dated September 19,2011 is seeking a mandamus commanding the respondents to renew his Deed Writer Licence. The case stated in the petition is this. The petitioner obtained a Deed Writer Licence No. 500 in the year 1962. In 1972 he fell seriously ill. He could not renew his licence within the time. On December 27,2005 he applied for renewal of the licence.
(2.) The document at p.32 shows that the petitioner's request was turned down by the Additional Inspector General of Registration and Additional Commissioner of Stamp Revenue, West Bengal as back as January 7,2010. From the document at p.41 it appears that the petitioner did not apply for a licence under the West Bengal Registration (Deed Writer) Rules, 1982 that came into force with effect from January 1,1983. The petitioner wanted renewal of his licence under the West Bengal Registration (Deed Writer) Rules, 1999.
(3.) Mr. Das appearing for the petitioner submits that in view of the provisions of r.10 of the 1999 rules the authority turning down the petitioner's request for renewal ought to have considered the question of condoning the delay in submitting the application for renewal.;