Shiv Kumar Sharma, J. - (1.) Instant revision impugns the order dated July 19, 1995 of the State Appellate Committee (for short the SAC) constituted under Section 6 C of the Essential Commodities Act, 1955 (for short the Act) whereby the order dated December 26, 1994 of the Collector Bundi was confirmed and appeal preferred by the petitioner was dismissed.
(2.) Brief resume of the facts is that on the basis of a complaint of the District Supply Officer Bundi, a notice under Section 6A of the Act was issued by the Collector Bundi to the petitioner. A detailed reply was submitted by the petitioner. The Collector vide order dated December 26, 1994 passed an order of confiscation of 100 quintals of mustard. The petitioner preferred appeal before the SAC assailing the order of the Collector but the appeal was dismissed as indicated hereinabove.
(3.) I have heard the rival submissions and carefully scanned the record.;