TAPEN SEN, J. - (1.) HEARD the parties.
(2.) THE petitioner who is a practicing lawyer at Chaibasa has prayed that she should be appointed as Notary as per Gazette Notification dated 28.12.2001 as contained In Annexure 7. Contesting the aforesaid claim of the petitioner, the respondents filed a counter affidavit and in paragraph 7 it was stated that several objections had been received against the petitioner and the same had been sent to the District and Sessions Judge, West Singhbhum, Chaibasa as also to be Deputy Commissioner, West Singhbhum, Chaibasa for verification. It was on the basis of the aforementioned statements that on 19.03.2004, this Court granted time to the State to file an affidavit regarding the reports of the District Judge and the Deputy Commissioner. Today, when the case was called out, a Supplementary Counter Affidavit was placed on record and it has been filed by the Additional Legal Rememberancer, Law (Judicial), Department, Jharkhand, Ranchi. The reports of the Deputy Commissioner as also of the District and Sessions Judge, West Singhbhum at Chaibasa have been brought on record. This Court is not inclined to take any comments, with regard to the reports submitted and leaves the respondents to deal with the same strictly in accordance with law. Accordingly, this Court directs that since the reports have now been received, the authority concerned shall deal with the matter and pass necessary orders and take a final decision by the end of June, 2004.
(3.) THE writ petition stands disposed off. However, there shall be no order as to costs.;