YENKAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard Sri S.S.Yadrami, learned senior counsel for the petitioner and learned High Court Government Pleader for the respondents.

(2.) Though several grounds are raised in the petition, suffice to say that Annexure-B which is the order passed by the 1st respondent-Deputy Commissioner in No.AANASA/4/EC/49/19-20 dtd. 30/5/2020 needs to be quashed only on the ground that the description of the vehicle in question is incorrect inasmuch as what is seized is the Bolero jeep and the body of the order contains it is an autorickshaw.

(3.) Therefore, it is evident that there is no application of mind by the learned Deputy Commissioner while passing the impugned order.