ARVINDKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Rule. Mr. Bhatt learned Assistant Government Pleader appears for the respondents and waives service of Rule. On a joint request made by the learned Advocates of the parties petition is finally heard today.

(2.) . The petitioner has challenged the order passed by the District Supply officer on 24-12-1991 exercising powers under Section 6 of the Essential Commodities Act 1955 (-the Act for short) and also the order passed in appeal by respondent No. 2 on 22.2.1994.

(3.) . The District Supply Officer visited the place of business of the petitioner. The petitioner is a trader carrying on business of sale and purchase of foodgrains and having a licence issued under the provisions of the Gujarat Essential Articles (Control and Stock Declaration) Rules 1991 Irregularities were found during the course of visit of the District Supply Officer. On the basis of the said irregularities a show-cause notice came to be issued to the petitioner. The petitioner was called upon to show cause as to why the entire quantity of foodgrains seized should not be confiscated to the State for the alleged irregularities. According to the respondents the following irregularities were found :