KUMAR ALIAS NAINAR KUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner, who is a rice mill owner and a wholesale dealer in rice, faced with a criminal prosecution, has made a desperate attempt to challenge the Clause 6(4) of Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 as ultra vires of the Essential Commodities Act 1955 (Central Act 10 of 1955) and the Removal of (licensing requirements, stock limits and movement restriction) on specified Foodstuffs Order, 2002 in this Writ Petition.

(2.) HEARD the arguments of Mr. R. Shanmuga Sundaram, learned Senior Counsel appearing for Mr. S.Ravi, learned counsel for the petitioner and have perused the records.

(3.) EVEN for the seizure of rice bags from the rice mill, another criminal case has also been registered and the petitioner was shown as accused No.2. The petitioner further states that the case was foisted against him and he was not present in the scene of occurrence and the respondent No.3 demanded some illegal gratification and in that process, third respondent and fourth respondent are acting contrary to law.