HIMMAT SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The applicant, who produced edible oil has filed this revision against the judgment of the appellate Authority Sessions Judge, Shajapur passed in Cri. Appeal No.1 of 1982 on 3rd Sept. 1982, filed under section 6(c) of the Essential Commodities Act, whereby he modified the order dated 23-11-80 passed by the learned Collector District Magistrate, Shajapur, confiscating five quintals of groundnut oil.

(2.) The facts giving rise to this revision petition may be stated, in brief, thus on 18-11-80 the Food Inspector inspected the premises of the applicant where he is manufacturing edible oil. At that time the Food Inspector found production of 15 quintals and 38 kgs of groundnut oil. During his inspection he also found that the petitioner, who is a producer of edible oil, was also directly selling oil to consumers and he has thus contravened the provisions of the M.P. Pulses, Edible Oilseeds and Edible Oils Dealers Licensing Order, 1977.

(3.) The applicant being aggrieved filed an appeal under section 6(c) of the Essential Commodities Act before the Appellate Authority which modified the order of the Collector regarding the confiscation of the total quantity and ordered confiscation of only five Quintals of oil. Being aggrieved the petitioner has filed this revision.