NASIM MIKDADBHAI TINWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Darji, learned advocate for the petitioner.

(2.) IN present petition, the petitioner has prayed that:-

(3.) FROM the facts stated in the petition and submissions made by learned advocate for the petitioner, it appears that somewhere in 1996, the petitioner was granted licence as a stamp vendor and since then, the petitioner was engaged in selling judicial stamp papers on strength of the said licence. It is also claimed that the licence was renewed until 31.3.2011.