- (1.) THIS appeal has been preferred at the instance of the writ petitioner assailing the judgment and order dated 31st August, 2006 passed by the learned single Judge in W. P. 2376 (W) of 2005 whereby and whereunder the said learned single Judge finally disposed of the writ petition.
(2.) WEST Bengal Deed Writers' Association, Nadia District Branch filed the writ petition for taking necessary steps by the respondents authorities so that the law clerks are not allowed to enter into the registration office or its compound to do any act or thing in connection with the registration of any document before the Registrar or sub-Registrar.
(3.) MR. Bose, learned senior counsel, appearing on behalf of the appellant/writ petitioner submits that apart from the licensed deed writers and advocate/solicitor, no one else can enter into the registration office for the purpose of presentation of any document.;