SHARDA SOLVENT LTD. Vs. STATE OF M.P.

JUDGEMENT

(1.) SOME events which took place within a short span of four months ultimately resulting in action being initiated under the Essential Commodities Act, 1955 and and Madhya Pradesh (Licensing and Restriction on Hoarding) Order, 1991 Have led to the filing of this petition. It is alleged that respondent no. I was interested in collecting funds for running an institution by the name of Rogi Kalyan Samiti. The president of the society is no doubt the Collector of the District but the question is as to whether this fact or alone is enough to conclude that whatever action has been taken against the petitioner under the Essential Commodities Act, 1955 is because of initial reluctance in the matter of making donations or this factor has marely been connected to seek protection to some activities which may or may not be covered by the provisions of the Essential Commodities Act, 1955.

(2.) FACT in brief be noticed.

(3.) THAT on 16. 10. 1995 a notice was issued to the petitioner asking it to show cause as to why the licence issued in his favour be not cancelled.