TARACHAND SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dtd. 24/4/2023, passed by the Ld. Court of Collector, West Champaran at Bettiah, i.e. the respondent no.3, in Misc. Case No. R.M.-69/2009-10 (Md.Sahabuddin vs. Tara Singh @ Tarachand Singh), whereby and whereunder the stamp vendor license of the petitioner, bearing License No.01/1996-97 has been cancelled.

(2.) The brief facts of the case, according to the petitioner are that the petitioner was possessing a stamp vendor license bearing License No. 01/1996-97, however, the same was suspended by the respondent no.3 by an order dtd. 19/11/2013, passed in connection with Misc. Case No. R.M.-69/2009-10, filed by one Md. Sahabuddin, which was challenged by the petitioner by filing a writ petition before this Court, bearing C.W.J.C. No.5353 of 2019. The said writ petition was disposed of by a co-ordinate Bench of this Court, vide order dtd. 27/3/2019, directing the respondent no.3 to pass the final order, in the aforesaid Misc. Case No. R.M.-69/2009-10, within a period of five months of receipt/production of a copy of the said order.

(3.) The respondent no.3 had failed to pass the final order in connection with the aforesaid Misc. Case No. R.M.-69/2009-10, within the stipulated period of five months, leading to the petitioner filing a contempt petition, whereafter, the impugned order dtd. 24/4/2023 has been passed by the respondent no. 3, cancelling the stamp vendor license of the petitioner.