Patna High Court
Bihar State Stamp Vendors,Asso vs The State Of Bihar & Ors on 11 February, 2015
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3465 of 1997
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Bihar State Stamp Vendors,Association through its General Secretary,l Parmanand
Lal Karn and others.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr.
For the Respondent/s : Mr. Ram Shubhas Singh, AC to AAG-15.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL JUDGMENT
Date: 11-02-2015 Shivaji Pandey,J In the present case, prayer has been made by the petitioner Association for a direction to the State to adopt uniform policy relating to authorizing the petitioners and the similarly situated Stamp Vendors to sell the stamps of a maximum denomination of at least Rs.5,000/ in the same and similar manner to the stamp vendors of Patna, Ranchi, Muzaffarpur, Bhagalpur, Darbhanga, Gaya and Patna High Court.
Now-a-day, Stamps are being sold through Franking Machine. System of appointing Stamp Vendors for selling revenue stamps through Vendors has already been substituted by vending the same through Franking machine established in whole of Bihar.
In view of the changed position, this writ petition has rendered infructuous. Accordingly, it is dismissed as being infructuous.
The order has been passed in presence of counsel for the State.
Jay/- (Shivaji Pandey, J) U