K SRINIVASAN Vs. DISTRICT REGISTRAR, REGISTRATION DEPARTMENT

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court, with a prayer for issuance of a writ in the nature of Certiorari, to quash the impugned order issued by the respondent in No.7945/04/81, dated 02.08.2004, suspending the Stamp Vendor licence of the petitioner.

(2.) The petitioner was granted licence to vend judicial, non-judicial and court fee stamps on 14.12.1992. The licence was issued under Rule 23(III) of the Tamil Nadu Stamp Rules. Rule 23 of the Tamil Nadu Stamp Rules permits the authorities to revoke the licence issued to a Stamp Vendor at any time for breach of terms or disobedience of the rules.

(3.) On the allegation that the petitioner was not maintaining regular register to record the sales of stamps, and Pending enquiry, the respondent suspended the licence of the petitioner.