FAEEM AHMAD Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) In both the writ petitions, identical questions of fact and law are involved, therefore, both the writ petitions are heard together and are being disposed by this common judgment. In both the cases, petitioners were holding valid stamp vending licences; stamp vending licences issued earlier in favour of the petitioners were cancelled by the Additional Collector, Nainital pursuant to the reports submitted by the Deputy Collector, Nainital. Feeling aggrieved, petitioners have approached this Court by way of present writ petitions by invoking Article 226 of the Constitution of India.

(2.) I have heard Ms. Prabha Naithani and Mr. Chandramauli Sah, Advocates for the petitioners and Mr. R.C. Arya, learned Standing Counsel for the State/respondents and have carefully perused the record.

(3.) Stamp vending licences are granted under Rule 151 of the U.P. Stamp Rules, 1942 and can be revoked/cancelled by invoking Rule 154 of the Rules.