STATE OF GUJARAT Vs. VISHNU AUTOMOBILES THROUTH HEMENDRABHAI

JUDGEMENT

(1.) Admitted. In the facts and circumstances of the case and at the request of the learned Counsel appearing in the matter, the appeal is taken up for final hearing today.

(2.) This appeal is filed against the judgment and order passed by the learned Single Judge in Special Civil Application No.6668 of 1998 on August 20, 1998.

(3.) Respondent Vishnu Automobiles was the original petitioner. It filed the above petition for issuing an appropriate writ, order or direction quashing and setting aside an order of seizure dated August 11, 1998 passed by Additional Controller, Food and Civil Supplies Department, being illegal, ultra vires, unconstitutional and directing the respondent authorities to reverify the existing stock of petrol sealed in underground petrol tank by removing seals in presence of the petitioner and two independent witnesses.