SHYAMLAL BHADDU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS order will also dispose of Criminal Revisions Nos. 308 to 313 of 1951.

(2.) THESE are applications for revision against the conviction of the applicants under Section 7 of the Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946), for contravention of Clauses 3, 17 and 20 of the Central Provinces and Berar Yarn Dealers' Licensing Order, 1949, and for breach of condition No. 5 of the applicants' licenses which are of class B. Contravention of these clauses is not uniform in all cases. There are findings of fact of contraventions of these clauses, and they are not challenged.

(3.) IT is contended that the Licensing Order is 'ultra vires' as the term "cotton textiles" in Section 2 (e) (ii) of the Act does not include yarn.