RULIA RAM Vs. REX

JUDGEMENT

(1.) Applicant Rulia Ram has been convicted of offences alleged to have been constituted by the disobedience of provisions contained in Clauses 2, 3 and 4 of an order promulgated on 29th February 1943, by the District Magistrate of Muzafl arnagar, purporting to act under; powers conferred upon him by the U. P, Bricks Control Ordor, 1916.

(2.) The case against the applicant was that he, being a brick manufacturer, was allotted a wagon of coal duat, but that he did not maintain a stock register or daily accounts and that he did not submit monthly statements of bricks to the District Supply Officer and further that he sold the bricks manufactured by him without the permit of the District Supply Officer.

(3.) The facts found by the lower Appellate Court have not been disputed, as indeed they cannot be disputed in a criminal revision. It has, however, been contended that these facts do not constitute an offence and that the various clauses of the order promulgated by the District Magistrate, which are alleged to have been contravened, are ultra vires of the District Magistrate.