STATE OF RAJASTHAN Vs. TEJ ENTERPRISES

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE State of Rajasthan has come up in writ petition against the order dated 27-6-1998 passed by the Additional District & Sessions Judge No. 5, Jaipur City, Jaipur in an appeal preferred by respondent No. 1 under Section 6 C of the Essential Commodities Act, 1955 (for short, ``the Act of 1955") thereby reversing the order dated 24-11-1997 passed by the District Collector under Section 6a of the said Act confiscating 240 Gas Cylinders.

(3.) I have given my earnest consideration to the rival submissions made by the learned counsel for the parties at the bar and perused the material on record.