- (1.) This writ petition is directed against the order dated 7.9.1976 of the District Magistrate, Etah cancelling the Petitioner's licence for vend of stamps Under Rule 154 of U.P. Stamp Rules (hereinafter referred to as the Rules).
(2.) It appears that the Petitioner who has been selling stamps for last several years under the licence granted to him by the District Magistrate, Etah under Rule 151 of the Rules, was intimated by the District Stamp Officer vide his letter dated 20.3.1976 that his licence has been suspended by the District Magistrate. Subsequently, on 3.5.1976 a charge sheet was served upon him. The Petitioner submitted explanation to the charge sheet on 5.5.1976 stating that none of the charges mentioned in the charge sheet were made out against him. He also filed affidavits of several persons to disprove the charges leveled against him. On receipt of the explanation of the Petitioner the District Stamp Officer sought some clarification from the Topsider Kasganj and then submitted his report to the District Magistrate on 6.9.1976 stating that the charges against the Petitioner were proved. The District Magistrate accepting the report of the District Stamp Officer cancelled the licence of the Petitioner on 7.9.1976. Aggrieved, the Petitioner has come up to this Court for relief under Article 226 of the Constitution.
(3.) We have heard the learned Counsel for the parties and have perused the record.;