ACE INTERNATIONAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These petitions were heard on the earlier occasion and even today. After hearing the parties, we put it to the learned APP and the Deputy Controller of Rationing (Enforcement) who was present in court, as to how the respondents have invoked provisions of Essential Commodities Act against the petitioners.

(2.) This order is passed in all the three matters as facts are stated to be common and in all cases seized commodity does not fall within the provisions of the Essential Commodities Act, 1955 and the Control Orders issued thereunder.

(3.) What we have noticed is that the stand of these respondents repeatedly has been to justify drastic actions of seizure of commodities and goods upon raids on the premises of parties like the petitioners, though, their actions in the past have been struck down by this Court.