LAKSHAMAN SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for both the parties.

(2.) This petition has been filed under Article 226 of the Constitution of India for declaring Piro P.S. Case No. 108/99 registered under Section 7 of the Essential Commodities Act and also the registration of special case No. 6/99 for confiscation of the articles seized as illegal, without jurisdiction and inoperative in the eye of law.

(3.) In total 113 bags of wheat had been seized in that case stating that some of the bags were loaded on a cart and some were kept in a room of the Petitioner. On the other hand Petitioner's contention is that he is an agriculturist and that the bags of wheat did not belong to him alone but they belonged to different other persons and those persons had also claimed in the confiscation proceeding itself.