NARESH AGRAWAL Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this public interest litigation petition in regard to non-availability of judicial and non-judicial stamps at Gwalior.

(3.) As per the petitioner, he filed a civil suit for specific performance and declaration of permanent injunction. He had to pay court-fees of Rs. 1,50,120/- on the plaint. However, the court-fees could not be paid within time because the vendor informed the petitioner that he had no requisite stamps and near about 10 days time would be required for the stamps. He further submitted that inspite of that the court-fees stamp was not available and the petitioner has to file the court-fees on the denomination of stamps of Rs. 5/- and Re.1/-. He further submitted that there is an acute shortage in Gwalior District of judicial and non-judicial stamps due to which the litigants could not take recourse of judicial remedies within time which is violative of right of litigants to seek judicial remedies and it is also a hindrance in getting justice.