M J TORGAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) sri t.r. subbanna, learned high court government Advocate is directed to take notice for respondents. Copies of the petition with annexures be furnished to him.

(2.) as this petition can be disposed ofreserving liberty to the petitioner to challenge the order in question by way of criminal revision petition under Section 401 of the Code of Criminal Procedure, the petition is heard for final disposal.

(3.) in this petition under articles 226 and227 of the constitution, the petitioner has sought for quashing the order dated 15-7-1989 bearing No. Exe.cr. No. 5/1989 Annexure-E passed by the authorised officer and the superintendent of excise, bijapur district, bijapur, confiscating the vehicle bearing No. Cnj 6110 and 264.240 litres of i.m.l. seized by the c.p.i, jamkhandi vide excise cr. No. 5/89 dated 15-7-1989 under Section 43a(2) of Karnataka excise (second amendment) art 1987