JAGNARAIN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THESE petitions in revision were filed before the learned Sessions Judge, Varanasi by different persons. These petitions were numbered in that Court as Criminal Revisions Nos. 82, 83, 84, 80, 86 and 87 all of 1965. Sri Abu Saad, IInd Additional District and Sessions Judge, Varanasi accepted the contention made before him by the revisionists and proceeded to make reference to this Court in all the six cases by similar orders. All the six references made to this Court can, therefore, conveniently be disposed of by a common order.

(2.) IN exercise of powers conferred by Clause 18 of the U. P. Food Grains (Control, Requisition and Distribution) Order, 1963, the Food Officers of the Superintendent of Police made raids in the houses of the petitioners AS well as the houses of about 35 other persons. Such raids were made on or about 26th September 1964. Quantities of rice, paddy, wheat and etc. , were seized from the houses of the petitioners and others, as it was found that the quantities seized were in excess of the quantity permitted In be retained by notification dated 18th August, 1964.

(3.) AGGRIEVED by that action of the Food Officers and the Superintendent of Police, the applicants as well as the other persons from whose possession foodgrains had been seized, filed 48 writ petitions in this Court under Article 226 of the Constitution of India. The reliefs that were claimed in those writ petitions were as follows: