DHANANJAY ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Aggrieved by the order dated 15-5-2013 passed by the learned Sub-Divisional Judicial Magistrate (M), North Salmara, Abhayapuri in Abhayapuri P.S. Case No. 114 of 2012 U/s 7, Essential Commodities Act, 1955 rejecting their application for releasing the seized LPG cylinders to their custody on Zimma, the petitioners are now preferring this revision.

(2.) The case of the petitioners is that they are authorised/bonafide LPG consumers from M/s Rani Indane, Abhayapuri, which is the authorised distributor of the Indian Oil Corporation Ltd. (IOC). The LPG connection Consumer numbers are shown hereunder against the names of the petitioners: <FRM>JUDGEMENT_95_TLGAU0_2013_1.html</FRM>

(3.) According to the petitioners, a local boy, namely, Joynul Hoque was authorised to bring filled LPG cylinders from the said M/s Rani Indane, Abhayapuri and carry the empty LPG cylinders from their respective residences to the said M/s Rani Indane.