DAHYABHAI MOHANBHAI SINDHAV Vs. VIPUL MITRA

JUDGEMENT

(1.) The petitioner herein challenges the order dated 29th August 1995 passed by the Collector, Ahmedabad, as upheld by the appellate order passed by the State Government on 18.7.96.

(2.) On 16th September 1993, the authorities detected that in an open piece of land belonging to one Vithalbhai, kerosene was being transferred from a tanker to different barrels through a pipeline. Upon interception, authorities found that certain quantity of kerosene was lying in tanker and barrels. Upon being interrogated, driver could not produce the permit to store or to sell kerosene. Upon his statement, it was found that the tanker in question belonged to the petitioner. The authorities, therefore, issued a show cause notice to the petitioner on 5.6.95 calling upon him to explain as to why the kerosene contained in the barrels as well as in the taker valued at Rs.24,380/- be not confiscated as also the tanker valued at Rs.3,50,000/- and the empty barrels, 46 in number, valued at Rs.5650/- also be not confiscated.

(3.) The petitioner filed detailed reply to the said show cause notice by is representation dated 1st August, 1995.