RASAPPAN Vs. DISTICT COLLECTOR

JUDGEMENT

(1.) The petitioner filed the above writ petition praying to issue a writ of Ceriorari to call for the records pertaining to the culminating proceedigns of the first respondent dated 11.05.200 made in Na.Ka.No.72249/99/Ka.3 passed under Section 6(A) of the Essential Commodities Act 1955, quash the same.

(2.) This writ petition is filed against the order of confiscation of coconut copras and the mini lorry which carried coconut copras on the ground that there was no valid bills when it was intercepted on 31.07.1999 by the second respondent; the petitioner moved the District Collector and obtained the custody of the goods as well as the lorry after furnishing cash security by way of deposit. Thereafter, the first respondent passed an order on 11.05.2000 whereby the first respondent imposed fine on the owner of the lorry for the violation committed, whereby a sum of Rs.32,000/- each from the owner of goods who transported the coconut copras as well as the owner of the lorry was directed to be deposited by them. Against the same, the petitioner presented an appeal before the Government and the Government returned his appeal on the ground that it has no power to decide the appeal. Against which the petitioner has come forward with the above writ petition.

(3.) The impugned order dated 21.06.2000 is as follows: