WINSOME INTERNATIONAL LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 27.8.1997 (Annexure 15) passed by the Managing Director of the Bihar State Agricultural Marketing Board, Patna, While acting as revisional authority under section 27C of the Bihar Agricultural Produce Markets Act, 1960 (in short 'the Act') in Revision Petition No.6/96, rejecting the revision on the ground that it is not maintainable under section 27C of the Act.

(2.) UNDER section 27C of the Act revision application is to be filed within 45 days of the passing of the order.

(3.) IT has been contended on behalf of the petitioner that the limitation is to commence from the date of the knowledge of the order and not from the actual date of the passing of the order. In this regard learned counsel placed reliance on a decision of the Supreme Court in the case of Madan Lal vs. State of U.P., reported in AIR 1975 S.C. 2085.