PATEL AMBARAM KUBERBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admitted. Mr. M.A. Bukhari, learned AGP appears and waives service of notice of admission on behalf of the respondents. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(2.) This appeal is filed against an order of summary dismissal of SCA No. 4409 of 1996 passed by learned Single Judge on July 3, 1996. The said order reads thus :

(3.) The case of the appellant was that he was having Producers Licence as well as Wholesalers Licence issued under the provisions of the Gujarat Essential Articles (Licensing, Control and Stock Declaration) Order, 1981 (hereinafter referred to as the Order for short) issued under the provisions of the Essential Commodities Act, 1955 (hereinafter referred to as the Act for short). On June 27, 1994, the District Supply Officer inspected the business premises of the appellant and certain irregularities were found. A show cause notice under Sec. 6-B of the Act was issued and the stock of rayado and rayado oil was seized. A written reply was submitted by the appellant. The Collector was not satisfied about the explanation put forward by the appellant and he ordered confiscation of the entire goods worth Rs. 67,668.50.