STAMP VENDORS ASSOCIATION Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Das, learned senior counsel, assisted by Ms. I. Das, learned counsel appearing for the appellants. Also heard Mr. R.K. Borah, learned Additional Senior Government Advocate, Assam, appearing for the respondents No.1 to 4.

(2.) This writ appeal is directed against the judgment and order dtd. 25/1/2022 passed by the learned Single Judge in WP(C) No.4612/2017 whereby, the writ petition filed by the Stamp Vendors Association was dismissed. Being aggrieved, the present writ appeal has been filed.

(3.) The appellant No.1 is a registered Association of Licensed Stamp Vendors in the District of Dhubri in Assam. The Association comprised of 39 numbers of Stamp Vendors, out of which 12 Vendors are operating at the Dhubri Court Campus; 6 Vendors are operating at the Sub-Registrars Office, Dhubri; 11 Vendors are operating at the Campus of Sub-Divisional Officer (Civil), Bilasipara; 4 Vendors are operating at Golakganj Sub-Registrar's Office and 1 Vendor each at Agomoni Circle; Bilasipara Civil; SRO, Bilasipara; South Salmara and Hatsingimari. The appellants No.2 and 3 are the President and Secretary, respectively, of the appellant No.1 Association. The appellant Association on 29/6/2006 submitted a representation before the Deputy Commissioner, Dhubri, i.e. the respondent No.3, seeking increase of the discount/commission and requesting for stoppage of indiscriminate grant of license to other persons so that the existing Vendors can carry their business smoothly and earn a moderate income to maintain their family.