RAVINDRA KR. SHARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 16.7.84 passed by the Asstt. Dist. Judge, Jorhat in M.S. No. 40/78 dismissing the plaintiffs suit.

(2.) The material facts giving rise to this appeal are as under:

(3.) That thereafter, the plaintiff had arrived at the Mill premises when the defendants were still there. After the arrival, the plaintiff pleaded with the defendants not to seize the paddy and rice as the Govt, of India had already withdrawn the Assam Food Grains (Licensing the Control) Order, 1961. The plaintiff also pleaded with the defendants to look in to the milling permits and the declarations which were valid up to 30.9.78. On the contrary, the plaintiff had been placed under arrest and also the Munib Shri Prem Raj Mall who had then come back to the Mill premises was placed under arrest.