BOMMONENI VENU NAIDU Vs. JOINT COLLECTOR NELLORE

JUDGEMENT

(1.) The appellant is the petitioner in Writ Petition 1934 of 1983 wherein the seizure of 118 bags of paddy, belonging to the petitioner, effected from his house and the initiation of proceedings under S.6-A of the Essential Commodities Act, are questioned.

(2.) It is the case of the appellant that he had produced the paddy and kept the same in his house for his personal purpose. The third respondent-Deputy Superintendent of Police, Vigilance Cell, Civil Supplies Department - came to his house and seized the stock, and reported the matter to the Joint Collector, Nellore - the first respondent alleging that the appellant had violated the provisions of the Andhra Pradesh Scheduled Commodities Order 1982 and Cl. (3) of the Andhra Pradesh Rice Procurement (Levy and Restriction on Sale) Order.

(3.) The appellant whose writ petition has been disposed of with a direction that half of the seized stock may be sold and proceeds thereof credited to the account of the case initiated or to be initiated against him under S.6-A of the Essential commodities Act and the balance half of the stock shall be released to the appellant petitioner on his furnishing immovable property security; and the proceedings under S.6-A shall be disposed of expeditiously, has preferred this appeal and also prayed for a direction to release the entire stock of 118 bags of paddy in his favour, pending disposal of the proceedings under S.6-A of the Essential Commodities Act.