ANOOP KUMAR JAIN Vs. STATE AND ANR.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) BY means of this petition, the Petitioner has sought following reliefs:

(3.) VIDE impugned order dated 26.06.2004, Respondent No. 2 -Additional District Magistrate/Additional Collector (Finance) without giving opportunity of hearing to the Petitioner, cancelled the license for sale of stamps, which was issued in favour of the Petitioner. It is further stated in the writ petition that neither any show cause notice was issued to the Petitioner nor enquiry was conducted against him. The Petitioner moved an application dated 28.06.2004 (Annexure No. 3 to the writ petition) for recalling the order dated 26.06.2004, before Additional District Magistrate, which was rejected on 12.08.2005.