BALDOO Vs. STATE OF M P

JUDGEMENT

(1.) DIXIT C. J.-This order will also govern the disposal of Misc. Petitions Nos. 498 and 499, both of 1965.

(2.) THE three petitioners, who are agriculturists, challenge the validity of action taken by the Collector, Narsinghpur, in the exercise of his powers under clause 8 of the Madhya Pradesh Wheat Stock Requisitioning Order, 1958,(hereinafter referred to as the Order), in seizing certain quantity of wheat from each of them. THEy pray that the seizure proceedings taken against them be quashed and that the opponents be restrained from taking any action against them under the Order.

(3.) S again amended by Notification No. 8091/6020/XXX/65 dated the 22nd November 1965 and Corrigendum No. /8925/9092/XXX/65 dated the 23rd December 1965 SubStituting for the word "thirty Seven" the word "Seven"