DEO SARAN KUSHWAHAS Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Shree Prakash Singh, the learned counsel appearing for the petitioners and Shri A. N. Shukla, learned standing counsel representing the respondents.

(2.) By the impugned order dated 8th March, 1991 the Collector. Ghazipur has declined to pay to the petitioners sale proceeds of the essential commodities seized for violation of the provisions of Essential Commodities Act, 1955 (hereinafter called the 'Act'), on the ground that the question of payment of sale proceeds would be considered by the competent court dealing with the case under Section 3/7 of the Act and that he had no Jurisdiction to do so.

(3.) The court has carefully scrutinized the impugned order and is of the opinion that it is in conformity with the provisions contained in Section 6A of the Act.