STATE OF GUJARAT Vs. RAJHANS OIL INDUSTRIES

JUDGEMENT

(1.) By way of present Revision Application, the State has assailed the order dated 8 th September 2009 passed by the learned Additional Sessions judge, Gondal in Criminal Appeal No.7 of 2001 and requested to restore the order dtd. 22/1/2001 passed by the Collector, Rajkot.

(2.) Heard learned advocates for the respective parties.

(3.) It is the case of the petitioner that the present respondent Firm having licence No.315/98 of manufacturer and wholesalers licence also bearing the same number. The respondent firm is dealing with in the business of Edible Oil. On 25/8/2000 and 16/10/2000 the District Supply Officer, Rajkot has inspected to the respondent Firm and during inspection, several irregularities have been found by the Officer and the Officer submitted a report before the Collector and the Collector, Rajkot has issued the show cause notice dated 16 th December 2000 under Sec. 6B of the Essential Commodities Act, 1955 calling upon the respondent to show cause why the stock seized during the course of inspection should not be confiscated for the illegalities committed by the respondent.