BALABHADRA RAJA GURU MOHAPATRA Vs. STATE

JUDGEMENT

(1.) THIS is a revision petition directed against the Judgment of the Additional Sessions Judge con-Arming a judgment of the Subdivisional Magistrate, Rayagada convicting the petitioner for contravention of Clause III(1), Orissa Food Grains Control Order, 1947. The case against him is that he was found carrying 50 bags or 100 maunds of ragi in a truck on 4-3-1950 to Jemidipeta beyond the border of Orissa. The plea of the petitioner was that he had purchased it for himself and 9 others at Kakirigumma and that he was taking the goods to Pitamahal. The Orissa Food Grains Control Order of 1947 is an order passed by the State Government with the concurrence of the Central Government under Section 3(1), Essential Supplies (Temporary Powers) Act, 1946 (24 of 1946). Clause III(1) of the Orissa Order is ss follows:

(2.) I agree.