BAKULA ASHISH PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr.Trivedi, waives service of notice of Rule on behalf of the respondent No.1. Though served, the respondent No.2 has chosen not to appear.

(2.) In the present petition, the petitioner has seeking a direction on the respondent Nos.1 and 2 to implement and execute the order dtd. 26/3/2021 passed by the respondent No.2, whereby the respondent No.1 vide order dtd. 31/3/2019 has suspended the licence of the petitioner on account of registration of FIR being CR No.I- 5 of 2019.

(3.) The brief facts giving rise to filing the present petition are that the petitioner was granted a licence for selling of stamp under the provisions of Bombay Stamp Act, since 2001 and the same is renewed from time to time upto 31/3/2019. It is the case of the petitioner that the respondent licencing authority has suspended the licence of the present petitioner on account of registration of an FIR being CR No.I-5 of 2019 registered before Karelibaug Police Station, Vadodara City, in which, the petitioner has already been granted bail.