GURRAM VENKATESWARLU Vs. COLLECTOR AND DISCT MAGISTRATE

JUDGEMENT

(1.) THESE four petitions are disposed of by a common order in view of the commonality of the facts and law involved in these cases.

(2.) IT is stated by the petitioners that they are all agriculturists having lands in their respective villages. They are raising crops and selling the agricultural produce and thereby eking out their livelihood. During the year 2008, they raised red gram crop and realized good yield of red gram. Since the market at that time was not encouraging, they stored their agricultural produce in the godown of Central Ware Housing Corporation (CWC) at Throvagunta Village, Ongole Mandal with a view to dispose of the same when the market conditions improve. The particulars of the agricultural produce deposited by them was entered in the registers of the CWC authorities.

(3.) -02 -2009 but without properly appreciating the facts of the case passed an order on 29 -05 -2009 ordering confiscation of the seized stock. Challenging the said order of the 1st respondent, the petitioners filed appeals in Crl.A.Nos.66, 67, 68 and 69 of 2009 in the Court of Sessions Judge at Ongole. The learned Sessions Judge, on an erroneous view of law and facts dismissed the appeals by order dated 10 -08 -2009 confirming the order of 1st respondent. These writ petitions were filed challenging the orders of learned Sessions Judge confirming the orders of 1st respondent. 4. In all these cases neither a counter affidavit was filed on behalf of the respondents nor the learned Government Pleader for the respondents was present on 26 -12 -2013 when the case was called nor on 27 -12 -2013 when the case was heard. Heard Sri E.Manohar, learned Senior Counsel for the petitioners.