MOHINDER LAL KAKRIA Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) The petitioner was granted a licence under Rule 26 of the Punjab Stamp Rules, 1934 , on May 24, 1965. That licence was valid up to March 31, 1966. Thereafter, it was renewed for the years 1966-67, 1967-68, 1968-69 and 1969-70. The petitioner applied for the renewal of that licence for the year 1970-71 but it was not renewed. Inspite of non-renewal of the licence, the petitioner continued to draw non-judicial/Court-fee stamps from the Assistant Treasury Officer, Tarn Taran, as before in anticipation of the renewal of the licence being granted. The petitioner was issued a notice dated September 24, 1970, enumerating certain allegations against him and he was asked to send a reply thereto. The petitioner submitted his reply dated October 7, 1970 and after considering the same the Financial Commissioner passed an order dated December 7, 1970, reading as under :-

(2.) Accordingly the Stamp Licence of Shri Mohinder Lal, Stamp Vendor, Taran Taran, is hereby cancelled with immediate effect under Rules 31(1) and 29 of the Punjab Stamp Rules."

(3.) The petitioner has challenged that order through this writ petition to which written statements have been filed by respondents 1 to 3.