THANDAYUTHAPANI Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) AS the issue involved in all these writ petitions is the same, with the consent of the respective learned counsel for the petitioners and the learned Special Government Pleader for the respondents, the writ petitions themselves are taken up for final hearing and disposed of by this common order.

(2.) BY the impugned orders, the licences issued to the petitioners to vend judicial, non-judicial and court fee stamps have been temporarily cancelled in exercise of power under Rule 25 (iii) of the Tamil Nadu Stamp Rules.

(3.) I have heard Mr. Vijay Narayan, learned Senior Counsel and Mr. A. Thiyagarajan, learned counsel for the petitioners. It is the contention of the learned counsel for petitioners that a plain reading of the said rule would indicate that the respondents would have no power to pass the impugned orders of temporarily cancelling the licences, as the said rule relates to the revocation of licence after following due process of law.