SRINATH Vs. DISTRICT REVENUE OFFICE

JUDGEMENT

(1.) The above Criminal Original Petition is directed against the order of return made by the learned Principal District and Sessions Judge, Madurai, dtd. 23/12/2022, returning the appeal filed under Sec. 6C of the Essential Commodities Act, challenging the order of the first respondent.

(2.) The learned Principal District Judge, by observing that Sec. 6C of the Act enables any person aggrieved by an order of confiscation under Sec. 6A of that Act to prefer appeal and that the impugned order passed by the first respondent dtd. 30/8/2022 is not an confiscation order and is only an interim order recommending to cancel the permission, returned the petition as to how an appeal under Sec. 6C of the said Act is maintainable.

(3.) As rightly pointed out by the learned Principal District Judge, in the impugned order, the first respondent has recommended to cancel the permission granted to the first accused Srinath @ Srirenganath and the relevant passage is extracted hereunder:-