ANWAR HASHMI VAKIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE made returnable forthwith. Heard by consent.

(2.) LEARNED Additional Public Prosecutor waives service on behalf of the respondent.

(3.) THE application of the present applicant as well as revision of the present applicant have been rejected solely on the ground that the criminal court has no jurisdiction and it is only the Collector who is empowered to pass such order under the provisions of the Essential Commodities Act.