ARVIND TRADING COMPANY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both the petitions are on identical point and involve common question of facts and law, they Eire being disposed of by this common judgment.

(2.) THE petitions are directed against the order passed by the respondent No. 1 in Appeal No. 2 of 1988 filed under Section 6 -C of the Essential Commodities Act, 1955, dated 14th March 1988, confirming the order passed by the Additional Collector, Nagpur, in Case No 11/Pulses/87 and 12/Pulses/87 dated 8th May 1987, directing confiscation of the stock of the petitioners kept in the Central Warehouse Corporation, Nagpur, in exercise of the powers conferred by Section 6 -A of the Essential Commodities Act, 1955, with the further direction, directing the Food Distribution Officer to dispose of the said goods by public auction.

(3.) A show cause notice was, therefore, issued to the petitioners. The petitioners submitted their explanation and denied the charges. The petitioners requested that the stock of the company frozen by inspecting staff should be released forthwith as they were already pledged with the Bank.