LAWS(GJH)-2013-7-361

GLOBAL FUEL AND LUBRICANTS Vs. DISTRICT COLLECTOR

Decided On July 15, 2013
Global Fuel And Lubricants Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India as well as under the provisions of the Essential Commodities Act, 1955 for the prayers:

(2.) HEARD learned Senior Counsel Shri N.D.Nanavati appearing with learned Advocate Shri Devarshi D. Vaidya for the petitioner, learned AGP Shri Bharat Vyas for the Respondent No.1 and learned Advocate Shri Akshay A. Vakil for Respondent No.2 ­ Indian Oil Corporation Ltd.

(3.) DESPITE this clarification, the impugned order came to be passed by the Collector observing that the M/s Global Fuels & Lubricants Inc. are not having any license and thereby committed violation of the Gujarat Essential Commodities (Licensing, Control and Stock Declaration) Order 1981 read with the Motors Spirit and HSD (Regulation of Supply Distribution and Prevention of Malpractices) Order 2005, and passed the order for confiscation by the impugned order dated 3.10.2009.