A V RAMACHANDRAN Vs. CHIEF CONTROLLING REVENUE AUTHORITY; DISTRICT COLLECTOR AND SUB TREASURY OFFICER, SUB TREASURY

JUDGEMENT

(1.) In this Writ Petition, a short, but an important issue arises regarding the sale of Judicial Stamp Papers and Copy Stamp Papers to Practising Advocates.

(2.) The Petitioner is a Practising Advocate at Attur, Salem District and he is also in the panel of Legal Advisors to few Nationalised Banks. The Petitioner has made an indent on 22.12.2000 for the purchase of Copy Stamps to the value of Rs. 2,000/-. The third Respondent by the impugned order dated 29.12.2000 made in A.Thi.Mu.6688/2000/D, returned the application holding that an individual is entitled to purchase only Non-Judicial Stamp Papers and that Judicial Stamp Papers and Copy Stamps could be made available through only the licensed vendors, which is challenged in this Writ Petition.

(3.) According to the Petitioner, sale of Court Fee Stamps and Non Judicial Stamps and Copy Stamp Papers are made available only through licensed vendors, who have resorted to selling the adhesive stamps and Copy Stamp Papers at a premium of 25p for every rupee and therefore, the Petitioner is forced to pay premium which is being demanded by the licensed vendors.