RAJ KUMAR AGARWALLA Vs. UNION OF INDIA

JUDGEMENT

(1.) BEING aggrieved of and seriously prejudiced by the various orders passed by Mr. Justice b. C. Basak, the State of Bihar moved an application, before this Court for vacating the orders passed by the said learned Judge in this writ proceeding.

(2.) THE State of Bihar by notification imposed restriction on the movement of salt and in consequence thereof issued various orders to the effect that no conralignment of salt will be released without the counter-signature of the Special Officer, Rationing Officer or the Sub Divisional Officers. Hence the movement of salt by railways were restricted by the bihar Government.

(3.) THE writ petitioner Raj Kumar Agarwalla in utter violation of such notification despatched salt to West Bengal via railways and without obtaining the necessary counter-signatures from the appropriate officers and or authorities. The Secretary, Govt, of Bihar had drawn the attention of this act of smuggling of salt to the Salt Commissioner. As a result there was direction that railway receipts should be counter signed by file officers concerned before delivery of saw to the traders which was duly communicated to all District Officers and, all Station Masters of the railways.