BALARAM NAIK AND ORS. Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. G. Mohapatra, the learned Counsel for the Petitioners and Mr. P. K. Mohanty, the learned Additional Standing Counsel appearing as the Public Prosecutor in this case.

(2.) COGNIZANCE has been taken against Petitioner No. 1 for an offence under Section 7 of the Essential Commodities Act for having violated the control orders made under it on the allegation of possession and transport of articles beyond the limits fixed in the control orders.

(3.) ON 5 -12 -1986, the Petitioners filed an application offering to purchase the articles at control rate on the assertion that the articles were purchased from Kuakhia in Cuttack district for their own consumption. The said application has been refused in the impugned order, the relevant portion of which is extracted below.