SIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Advocate takes notice for respondents.

(2.) WRIT petitioner claiming to be the owner a lorry bearing Reg. No. KA -32/BN -3290, which has come to be seized by the Chittapur Police and handed over to the Food and Civil Supplies Department in violation of the provisions of orders passed under the Essential Commodities Act, 1955, is aggrieved by the condition imposed by the Deputy Commissioner of Gulbarga District, which is condition imposed that in respect of the value of the lorry at Rs. 12,00,000/ -, Bank guarantee for a sum of Rs. 6,00,000/ - should be issued and an indemnity bond for the balance amount should be furnished etc.

(3.) SRI Manavendra Reddy, learned Government Advocate points out that the condition is reasonable and there is no need for interference.