STAMP VENDORS ASSOCIATION Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. C.S. Hazarika, learned counsel for the petitioners. Also heard Mr. H.R.A. Choudhury, learned senior counsel for the respondent Nos. 5, 7, 9 to 14, 16 to 20, 22 to 25, Mr. E. Hussain, learned counsel appearing for the respondent Nos. 26, 27 and 28, Ms M. Bhattacharjee, learned State counsel appearing for respondent Nos. 1, 2 and 3 and Mr. P. Nayak, learned standing counsel, Finance Department appearing for respondent No. 4.

(2.) The petitioners had approached this Court earlier by filing a writ application under Article 226 of the Constitution of India which was registered as WP(C) No. 681/2014.

(3.) A perusal of the order dated 12.2.2014 passed in the aforesaid writ petition goes to show that the writ petitioners had prayed for a direction to the respondents to recall the Non-Judicial Stamp and Court Fee Vending Licenses issued to the private respondent Nos. 5 to 25 and had also prayed for a direction not to issue Vendor's code numbers to the said private respondents. It is also evident that a representation dated 8.1.2014 made to the Deputy Commissioner by the All Assam Stamp Vendors Association, Dhubri was pending consideration.