STATE OF GUJARAT Vs. SAHYOG INDUSTRIES

JUDGEMENT

(1.) By way of present Revision Application, the State has assailed the order dated 7 th September, 2009 passed by the learned Additional Sessions judge, Gondal in Criminal Appeal No.15 of 2000 and requested to restore the order dtd. 16/11/2000 passed by the Collector, Rajkot.

(2.) Heard Mr.L.B. Dabhi, learned APP appearing for the State-petitioner. Though the rule is duly served, none has remained present on behalf of the respondent.

(3.) It is the case of the petitioner that the present respondent Firm having licence No.32/97 of manufacturer and wholesalers licence No.66/97 and licencnce No.10 of 97 as a Commission Agent issued under the Gujarat Essential Articles (Licencing. Control and Stock Declaration) Order 1981. The respondent firm is dealing with in the business of Edible Oil. On 26/4/2000, 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 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.