Allahabad High Court
Ram Sanehi And Others vs State Of U.P. on 18 January, 2010
Court No. - 50 Case :- CRIMINAL REVISION No. - 111 of 2010 Petitioner :- Ram Sanehi And Others Respondent :- State Of U.P. Petitioner Counsel :- Rakesh Pandey,Tapender Singh Respondent Counsel :- Govt. Advocate Hon'ble Mrs. Poonam Srivastav,J.
This criminal revision has been filed against an order passed in appeal under Section 6-C of the Essential Commodities Act. Confiscation proceeding is commenced under Section 6-A of the Act and after issuance of notice, order was passed and it was challenged in appeal.
I am of the considered view that present criminal revision will not be maintainable against the order passed under Section 6-C of the Act. Only writ petition is maintainable against the order passed under Section 6-C of the Act.
Learned counsel for the revisionists prays that this revision may be dismissed as withdrawn with liberty to approach the appropriate forum.
As prayed, this revision is dismissed as withdrawn with liberty to approach the appropriate forum.
Office is directed to return certified copy of the impugned order to the learned counsel for the revisionists.
Order Date :- 18.1.2010 Rmk.