MOINUL HUDA LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Sharma, learned counsel for the petitioners. Also heard Mr. N. Goswami, learned Government Advocate, Assam representing the State respondents and Mr. R. Borpujari, learned Standing Counsel for the Finance Department.

(2.) The three petitioners, who are licensed stamp vendor under the Treasury Officer, Hailakandi and under Sub Divisional Officer (Sadar), Hailakandi, had assailed the order dtd. 3/12/2021, whereby, the Deputy Commissioner, Hailakandi, i.e. the respondent No. 3 had cancelled the licenses issued in favour of the petitioners on the ground that they sold stamp papers over and above the actual price.

(3.) The case of the petitioners is that the petitioners were issued Vendor Licenses by District Registrar and Additional Deputy Commissioner, Hailakandi for selling stamp paper. The petitioner No. 1 was issued vendor license on 29/11/1997 vide license No. HRC.20/95/202, the petitioner No. 2 was issued Vendor License on 25/9/2008 vide license No. HRC.12/2005/365 and the petitioner No. 3 was issued Vendor License on 9/7/2004 vide license No. HRC.13/99/248.