LOKENDRA SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition has been filed against the impugned order dated 27.3.2004 passed by the respondent No. 2 copy of which is Annexure-4 to the petition. By that order the petitioner's licence of stamp vendor has been cancelled.

(2.) We have perused the impugned order and heard learned counsel for the parties.

(3.) It appears that there was a racket involving sale of suspicious and fake stamp papers. In that connection, a first information report was lodged. The petitioner was also one of the accused and his licence was suspended and he was given opportunity of hearing as mentioned in the impugned order itself. After an enquiry, he was found guilty and his licence has been cancelled. The finding of guilt is a finding of fact and we cannot interfere with the same in writ jurisdiction. We cannot reassess the evidence as if we are sitting as a court of first appeal. We can only interfere under Article 226, if there is an error of law, apparent on the face of the record. No error of law has been pointed out. There is no force in this petition and the writ petition is dismissed.