JAYESH HEMRAJ SAVJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr.Dhawan Jayswal waives service of Rule on behalf of the respondents.

(2.) This petition is filed for quashing and setting aside the orders dated 06.06.2017 and 24.07.2017 passed by respondent No.3 - Resident Additional Collector, Porbandar. By the aforesaid orders, renewal of the stamp vendor licence of the petitioner was refused.

(3.) Learned Advocate for the petitioner submitted that the refusal is in violation of the provisions of the Gujarat Stamp Act, 1958 read with the Gujarat Stamps, Supply and Sales Rules, 1987. It is submitted that the action against the petitioner is in breach of principles of natural justice. It is submitted that an inspection was carried out wherein five discrepancies were found. All of those five discrepancies were minor in nature and out of bonafide mistake. To the show cause notice, the petitioner had given a detailed reply on each and every discrepancy mentioned in the show cause notice. However, without taking into consideration any of the explanations given, the impugned order is passed.