SHREEJI MAILING SERVICE Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Rule. Ms.P.J.Davawala waives service of notice of rule on behalf of the respondents. With the consent of the parties, the matter is taken for final hearing today.

(2.) The present petition arises against the order dated 27-3-2003 passed by Respondent No.2, Sr. Superintendent of Post Office, City Division, Ahmedabad, whereby the licence of the petitioner for operating franking machine has been cancelled.

(3.) I have heard Mr.Mehta, learned Counsel for the petitioner and Ms.Davawala, learned Counsel for the respondents.