KEDAR NATH MISRA Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for a writ of certiorari to quash the impugned order dated 23.7.1998, Annexure-4 to the writ petition and for a mandamus to the respondents not to interfere with the petitioners' business of stamp vendors.

(2.) Heard learned counsel for the parties.

(3.) In paragraph 3 of the writ petition it is stated that the petitioners were given stamp vendors licence on various dates mentioned in the said paragraph. It is alleged that the petitioners have been functioning as stamp vendors since their appointment and their licences have been renewed from time to time. True copy of the licence is Annexure-1 to the writ petition.