Allahabad High Court
Praveen Kumar vs State Of U.P. & Others on 28 January, 2010
Bench: Ashok Bhushan, Bala Krishna Narayana
Court No. - 2 Case :- WRIT - C No. - 1368 of 2010 Petitioner :- Praveen Kumar Respondent :- State Of U.P. & Others Petitioner Counsel :- S.D. Dwivedi, Navin Singh Respondent Counsel :- C.S.C. Hon'ble Ashok Bhushan,J.
Hon'ble Bala Krishna Narayana,J.
Heard learned counsel for the petitioner.
By this writ petition, the petitioner has prayed for quashing the order dated 23rd July, 2009 by which the food grains have been confiscated in proceedings under Section 6-A of the Essential Commodities Act, 1955.
Against the order impugned in the writ petition, the petitioner has remedy of filing an appeal under Section 6-C of the Essential Commodities Act, 1955. There being remedy of appeal, the writ petition cannot be entertained. The petitioner may avail the remedy of appeal.
The writ petition is dismissed.
Order Date :- 28.1.2010 Rakesh