BINDESHWARI PRASAD CHAUDHARY Vs. COLLECTOR SITAMARHI

JUDGEMENT

(1.) In a writ application, the petitioner prays for quashing annexure T and annexure '5'. By virtue of annexure T the Inspector under the Bihar Weights and Measures (Enforcement) Act, 1959 (Bihar Act 7 of 1959; (hereinafter referred to the Act') issued a notice upon the petitioner for producing weights, litre, measure etc. for inspection on 9th December, 1975. By virtue of annexure '5' the Collector held that the provisions of the Act apply to the case of the petitioner. These are the annexures, which are challenged before us.

(2.) On receiving notice (annexure '1') the petitioner made a representation to the Collector. The Collector, (vide annexure '5') held that the provisions of the Act apply to the petitioner.

(3.) Learned Counsel fot the petitioner contends that the provisions of the Act do not apply to the case of the petitioner.