SHAIK MASTAN SAHEB Vs. CHAIRMAN, TOBACCO BOARD, GUNTUR

JUDGEMENT

(1.) WE do not find any basis for allowing this complaint. The complainant has come to this Commission complaining that he purchased tobacco from an auction held by the Tobacco Board pursuant to the Tobacco Board Act, 1975 ( ˜1975 Act) and rules and regulations framed under Sections 32 and 33 of the 1975 Act. The Tobacco Board (Auction) Regulations, 1984 are the regulations which governs the sale of tobacco by auction by the Tobacco Board. The officer in charge of the auctions is the Auction Superintendent. The regulations require that the tobacco sold is to be kept in bales which are weighed and marked clearly and arranged for auction on the platforms. The auction procedure is provided under Regulation 15 and the conduct of sales under Regulation 16. The relevant regulation for the purpose of the present complaint is Regulation 24 which is as follows :

(2.) IN the result we dismiss this complaint making it clear that it will be open to the complainant to approach the Civil Court for redress if he so desires. No costs. Complaint dismissed.