HARI CARGO CARRIER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the controversy involved in both the above noted writ petitions are identical, therefore, they are being decided together by this common judgment and order for the sake of brevity and convenience.

(2.) By means of present writ petitions, the petitioner firm seek to issue a writ in the nature of certiorari quashing the seizure order dated 30.07.2015, passed by Assistant Commissioner (mobile squad) Commercial Tax, Vikas Nagar, Dehradun, which order has been confirmed by the Joint Commissioner (Administration) Garhwal Region, Haridwar vide order dated 01.08.2015.

(3.) On 26.08.2015 and 27.08.2015, when the two writ petitions were taken up for admission, the following order, among others, was passed: