- (1.) IN this writ application, the petitioner has prayed for quashing of the order dated 26.12.2000 (Annexure 7) passed by the Deputy Commissioner, Deoghar in Misc. Case No. 6/99 -2000 by which an earlier order dated 14.5.1997 has been confirmed whereby licence of the petitioner for selling stamps in the Deoghar Court has been cancelled.
(2.) HEARD Mr. Rajiv Ranjan, learned counsel for the petitioner and Mr. S.L. Burnwal, learned AAG appearing for the Respondents. The fact of this case is that in the year 1976, the petitioner was granted Licence No. 1/76 for selling stamps within the compound of the Deoghar Court by the licensing authority. According to petitioner, the licence has been renewed regularly year after year and he has been selling stamps right from 1976.
(3.) ON 6.5.1997 at about 9.45 a.m. an Advocate of the Court, namely, Sri Sachindra Prasad Singh purchased stamps from him worth Rs. 5/ - At that time the District Treasury Officer was also inspecting the shop of stamp vendors and when he asked some questions, the petitioner did not answer because, according to petitioner, he was hard of hearing, as a result whereof the District Treasury Officer got angry, lodged a complaint making an allegation that the petitioner was selling stamps at a price more than what was fixed by the Government. Accordingly, he made a recommendation for cancellation of the licence of the petitioner. The said complaint is Annexure 12 to the writ application.;