MAHABIR PRASAD BAJAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal writ application has been filed for quashing the order dated 4-8-1986 passed by the respondent no 2 confiscating 2680 tins of vanaspati and edible oil in confiscation Case No. IR 28/81-82 (Annexure 8).

(2.) It is the admitted position that the petitioner is a licensee under the Bihar Edible Oil Dealers Licensing Order, 1966 and the Bihar Vanaspati Dealers Licensing Order, 1967. His licence No. 23/73 and 23/74 respectively.

(3.) The allegation is that on 18-4-1981, In course of business premises of M/s Ramesh & Company was Inspected by the Supply authorities and It was allegedly found that there were shortage of 8 (sic) tins of vanaspati oil and one tin each of refined oil and mustard oil were found in excess In the whole stock containing 2680 tins of refined groundnut (sic) and 307 tins of vanaspati and also 264 tins of mustard oil were seized by the Inspecting authorities,