- (1.) Heard learned counsel for the parties. This writ application has been preferred for quashing the order dated 27.4.2006 passed by Respondent No. 4, Sub-Divisional Officer, Chas (Bokaro) in Confiscation Case No. 7 of 2002, whereunder the Marketing Officer, Chas was directed to auction-sale the confiscated rice in pursuance to the order passed by Respondent No. 2, Deputy Commissioner-cum-District Magistrate, Bokaro dated 31.3.2006 in Confiscation Case No. 7 of 2002.
(2.) By an amendment application, being I.A. No. 2387 of 2012, the order dated 31st March, 2006 passed by the Deputy Commissioner-cum-District Magistrate, Bokaro in the said Confiscation Case, has also been impugned by adding the said prayer in the instant writ application, pursuant to the order dated 6.8.2012 passed in the said interlocutory application.
(3.) According to the counsel for the petitioners, for the alleged violation of the provision of E.C. Act, a confiscation proceeding was initiated against the petitioners, for the confiscation of rice, weighing 41.16 quintals under Section 6A of the E.C. Act, 1955 and a criminal case, being Chas P.S. Case No. 117 of 2012 was also lodged under Section 7 of the E.C. Act and Section 409 of the IPC against the petitioners in relation to the same incidents.;