LAWS(RAJ)-1955-11-23

MUKUNDLAL Vs. STATE

Decided On November 04, 1955
MUKUNDLAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THE applicants in these three revision petitions have been convicted by the-learned Sub-Divisional Magistrate Bundi to take their trial under Section 7 of the essential Supplies Temporary Powers Act, 1946 for contravening the pro-Visions of clause 17 of the Rajasthan Food Grains Control Order, 1949. Same point of law arises in these three petitions and Sharma J. has referred the case to the Division bench as in his opinion Clause 17 of the Rajasthan Pood Grains Control Order is capable of different interpretations.

(2.) ALL these three petitions are being disposed of by this judgment;

(3.) THE petitioners have been challaned for possessing more than 50 mds. of food grains and thus having contravened Clause 17 (1) of the Food Grains Control order, 1949 which is punishable under Section 7 of the Essential Supplies temporary Powers Act, 1946. In order to appreciate properly the point of law involved in these revision petitions, we set forth below Clauses 17 (1) and (2) of the Order:--