S SANTHI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) THIS Writ Petition has been filed, praying for issuance of a writ of certiorari, to call for the records of the second respondent pertaining to his order dated 22.06.2006 in proceedings No.Na.Ka.No.7738 /A4/A5/ 2005 and quash the same.

(2.) ON 07.09.1991, the petitioner was appointed as a Stamp Vendor by the second respondent for Nallipalayam area and a licence to that effect was also issued. As there was poor response for sale of stamps at Nallipalayam, the petitioner requested the second respondent for a change of place to vend the stamps at Tiruchengode, which request was accepted and an order permitting the petitioner to vend stamps at Tiruchengode was passed by the second respondent on 29.05.1992. Since the place at No.36, South Car Street, Gurukkal Street, Tiruchengode, for which licence was granted to the petitioner, was a rental premises and the landlord required the said premises for his own use, the petitioner shifted the place to Door No.83-C, North Car Street, MUV Building, II Floor, Tiruchengode.

(3.) ALSO, as could be seen from the counter affidavit filed by the second respondent, the petitioner appeared in person before the second respondent on 30.08.2005 and submitted her statement, admitting the fact that she was vending stamps at a different place other than the licensed premises. On the petitioner admitting the said fact, a show cause notice was issued to the petitioner by the second respondent on 17.10.2005, calling for explanation within 15 days, as to why her Stamp Vendor Licence should not be cancelled, to which the petitioner submitted her explanation through her counsel on 06.11.2005, wherein no details were submitted regarding the vending of stamps at a different place other than the licensed premises. Since the petitioner herself had admitted the fact vide her statement dated 30.08.2005 that she was vending the stamps at a different place other than the licence premises, it was undoubtedly proved that she had violated Rule 25 (iii) of the Tamil Nadu Stamp Rules.