KAUSHAL KUMAR SINGH Vs. STATE OF C G

JUDGEMENT

(1.) By this writ petition under Article 226 of Constitution of India petitioner has prayed for following relief:--

(2.) Learned Counsel for the petitioner submits that petitioner is running scrap dealer business since last 20 years but respondent No. 4 vide its oral order has created obstruction in his business, his articles has been seized without any justification and respondent No. 2 to 4 are creating hindrance in the business of present petitioner.

(3.) On the other hand, learned Counsel for the State opposes the petition and submits that respondent have never obstructed/stopped/interrupted the business of petitioner, but petitioner is in habit of possessioning stolen article. Several time stolen article, railway property have been found in possession of the petitioner. Therefore in case of commission of offence by petitioner, respondents are under obligation to investigate the offence and search the premises of petitioner dealing with the business of scrap dealer.