RAM CHANDRA KANU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Article 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure filed at the instance of Ram Chandra Kanu, petitioner herein against the opposite Party seeking to set aside the impugned order dated 25.1.95 passed by the Learned Special Secretary (Food & Supplies) rejecting the appeal in connection with E. C. Appeal No. 4 of 1994 arising out of E. C. Case No. 16-N/83 arising out of Debra P. S. Case No. 8/83 dated 9.10.83.

(2.) The short facts leading to the filing of this revisional application are as under:

(3.) On 9.10.83 Police Officer along with independent witnesses inspected the grocery shop of the petitioner in between 12 noon to 15.30 hrs and found that the petitioner's brother Parasuram Kanu was running the shop in the absence of the owner.