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Supreme Court Of India

(From : 2002 (2) Shim LC 412 (HP))

Hon'ble Judge(s): R. C. Lahoti, G. P. Mathur, P. P. Naolekar , JJJ

(A) Essential Commodities Act (10 of 1955) , S.3— Dealership for LPG - Allotment of - Eligibility criterion of being resident of concerned district - Intention of framers of eligibility criterion was to provide employment for residents of concerned district - Said criteria requires person to be de facto resident of concerned district - Mere connection with place on account of husband of applicant having some personal and ancestral property in said district - Could not fulfil criteria of de facto residence. 2002 (2) Shim LC 412 (HP), Reversed. (Para 13) (B) Words and Phrases - Residence - Meaning of - Said word may be defined as one who resides in place or one who dwells in place for considerable period of time - One who merely works in certain locality or place of casual visit are different from place of 'residence.' The word 'residence' is generally understood as referring to a person in connection with the place where he lives, and may be defined as one who resides in a place or one who dwells in a place for a considerable period of time as distinguished from one who merely works in a certain locality or comes casually for a visit and the place of work or the place of casual visit are different from the place of 'residence.' There a....