Prakash Tatia, J. - (1.) Heard learned counsel for the parties.
(2.) The two petitioners are aggrieved against the order dated 3.10.2002 passed by the District Collector, Sri Ganganagar by which the licenses of deed writer and stamp vendor granted to the petitioners under Rajasthan Registration (Licensing of Documents Writer) Rules, 1956 and under the Rajasthan Stamp Rules, 1955 granted to the petitioners, were cancelled.
(3.) According to petitioner Radhey Shyam, he was granted the licence under the Rules of 1956 whereas petitioner Smt. Surendra Kaur was granted licence under the Rules of 1955. Both the petitioners are governed by different rules, but looking to the allegations, a joint enquiry was conducted, copy of which is placed on record by the petitioners as Annexure 4. When the petitioners were found guilty, their licenses were cancelled by the impugned order dated 3.10.2002.;