DESU SAMRAT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in all these writ petitions is common, they are heard together and are being disposed of by this common order.

(2.) As per the averments made in the affidavits filed in support of the writ petitions, it could be seen that some of the petitioners are agriculturists, and their claim is that they are cultivating paddy in their fields, and after harvest, converting the same into rice, and selling them in the open markets. Some of the petitioners are dealing in the business of purchasing paddy and converting the same into rice, and selling them in the markets.

(3.) After seizure, FIRs under Section 420 of IPC, and Section 7 of the Essential Commodities Act, 1955 (for short 'the Act') were registered, and the investigations/trials are pending. Proceedings under Section 6-A of the Act were also initiated, and show cause notices under Section 6-B of the Act were also issued and in some cases, confiscation orders also have been passed.