ATULKUMAR CHHAGANLAL SHAH Vs. ASSTT COLLECTOR

JUDGEMENT

(1.) The challenge in this petition under Article 226 of the Constitution of India, is to the order dated 12.11.2013, passed by the Assistant Collector, Bardoli Prant, Bardoli, District: Surat, who is arraigned as respondent No.1 in the petition, cancelling the licence of the petitioner as a Stamp Vendor.

(2.) Briefly stated, the facts giving rise to the petition are as follows:

(3.) Mr.R.R. Marshall, learned Senior Advocate with Mr.Arpit A. Kapadia, learned advocate, has appeared for the petitioner.