ALI AKBAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE parties are finally heard.

(2.) THE petitioner filed this writ application, inter alia, submitting that he has made an application for grant of stamp vending licence for Kishanpur Sub Registry Office in the district of Samastipur in the year 1991 but since thereafter no orders have been made on his application nor any stamp vendor is being appointed or a licence is issued to any person to vend the stamps.

(3.) IN paragraph 11 the following chart has been submitted to this Court for its consideration : MN_731_1.htm