G VIJAYAKUMAR ALIAS NAGENDRA Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) SINCE the petitioner is not a registered dealer and the address shown in the document used for transport through Railways does not contain address of the petitioner, writ petition is disposed of directing respondent to hear the petitioner and complete adjudication within 10 days from the date of production of copy of the judgment. Petitioner will take notice personally from 1st respondent and appear for hearing. Respondent is free to conduct enquiry about petitioner's whereabouts and business activities, which will help him to complete the adjudication. Goods should be sold only based on adjudication. Issue photocopy today itself.