ADKHAYABAR SAO ALIAS ADKCHHAYABAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 7-9-1987 passed by the Special Judge (E. C. Act), Palamau in C. C. No. 4/87 whereby and whereunder the said learned Court took cognizance of an offence against the petitioner under Section 7 of the E. C. Act.

(2.) It appears that allegation has been made that informent got some bags of wheat and rice in his Flower mill for crushing the same.

(3.) Mr. Sumir Prasad, learned Counsel appearing on behalf of the petitioner has brought to my notice, a notification, issued by the State of Bihar being GSR No. 57, dated 10-11-1986, whereby and whereunder the State of Bihar with prior, concurrence of the Central Government amended Bihar Trade Articles (Licences Unification) Order, 1984. In terms of the aforementioned notification restriction on storage limit as contained in the Notification No. GSR 49 dated 17th October, 1985 issued under the Bihar Trade Articles (Licences Unification) Order, 1984 in relation to wheat and rice was removed,