ABDULLA KOYA Vs. STATE

JUDGEMENT

(1.) Is it a correct statement Violation of terms and conditions of a licence issued under a statutory Order is violation of provisions of that Order itself Decision here should rest on that.

(2.) Kerala Foodgrains Licensing Order, 1967, for short Order, was made by Government under Essential Commodities Act, 1955. Punishment for contravention of provisions of Order is provided in S.7 of Act. Clause.8 of Order provides for cancellation or suspension of licence issued under Order if licensee contravenes any term or condition of licence or provision of Order.

(3.) The two revision petitioners here were convicted and sentenced for violation of terms and conditions of licence. Those convictions and sentences were confirmed in appeal.