RAKESH KUMAR MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) The instant writ petition under Article 226 has been preferred by the petitioner Rakesh Kumar Mehta being aggrieved of the order (Annexure-P/6) dated 21.11.2017 whereby, the stamp vendor licence No. 11/09 held by the petitioner was cancelled and so also, the consequential order (Annexure-P/7) dated 04.12.2017 whereby, the stock register and the stamp sale register of the petitioner were deposited back in the department.

(3.) Learned counsel Shri Usman Gani representing the petitioner vehemently urged that no inquiry whatsoever was held before cancelling the stamp vending licence of the petitioner. The complaint of overcharging on the basis whereof, the impugned order came to be passed was totally false and frivolous. The licencing authority, did not provide any opportunity to show cause or of hearing to the petitioner before passing the order (Annexure-P/6) whereby, the stamp vendor licence of the petitioner was cancelled. On these grounds, he implores the Court to exercise its extraordinary writ jurisdiction and quash the impugned orders as being frivolous and arbitrary.