KHODIAR RICE MILL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed against an order passed by the learned Single Judge summarily dismissing Special Civil Application No.13199 of 1994 on December 9, 1994.

(2.) The appellant was the original petitioner. He approached this Court by filing the above petition for a declaration that the order passed by the respondent authorities confiscating the entire goods worth Rs.1,45,000.00 was illegal, unlawful, ultra vires and for direction to respondents to release the goods.

(3.) The case of the appellant was that it was carrying on the business in doing job work of milling rice. It was not dealing in sale and purchase of paddy or in rice or in any other essential article. The appellant used to receive paddy from traders and return the milled rice after doing job work at its factory at Bavla, near Ahmedabad.