AVATAR SINGH MARWAH Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for the State.

(2.) THE order dated 9.3.2005 passed by the Collector, Angul in Confiscation Proceeding No. 4 of 2005 initiated under Section 6(A)(2) of the Essential Commodities Act, 1955 is under challenge.

(3.) URGENT Certified copy of the order be granted on proper application.