KHYALILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On request of the learned counsel for the parties, all the three revision petitions are being heard and disposed-of by this common order. The petitions arise out of the order dtd. 10/6/2003 passed by the Additional District Judge (Fast Track) No. 2, Udaipur confirming the order of the Collector, Udaipur dtd. 4/3/2003 passed under Sec. 6A ofof the Essential Commodities Act, 1955 (hereinafter referred to as 'the Act'), confiscating trade article viz; kerosene seized by the police.

(2.) The necessary facts in each of the revision petitions are stated as follows:

(3.) On receiving the secret information, the police on 15/1/2002 intercepted and checked the Truck No. RJ27G0941.On search, it was found that 2770 liters of Diesel was being carried in 13 drums for sale without license. This was found to be in violation of Cl. III and XV of the Rajasthan Petroleum Products (License and Control) Order, 1990. The seizure was reported to the Collector, Udaipur under the provisions of Sec. 6-A of the Act. The Collector, Udaipur by order dtd. 9/10/2002 directed for confiscation of the seized 2770 liters of Diesel. He also directed to sale the same and its proceeds to be deposited in the State Treasury. The appeal filed against the said order under Sec. 6-C of the Act has been dismissed by the impugned order dtd. 10/6/2003.