LAWS(ALL)-2011-8-81

SANJIV BALIYAN Vs. STATE OF U P

Decided On August 11, 2011
SANJIV BALIYAN Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the record.

(2.) This writ petition has been filed with a prayer to quash the order dated 30.3.2011 passed by Addl. District Magistrate, Baghpat in case No. 38, State v. Sanjay Kumar and others under Section 60/72 (2) of the U.P. Excise Act, P.S. Chhaprauli, District Baghpat as well as order dated 28.7.2011 passed by Addl. District Judge (Special Judge), Baghpat in appeal No. 26 of 2011, Sanjiv Kumar v. State of U.P.

(3.) By impugned order dated 30.3.2011, A.D.M., Baghpat has confiscated the Bolero Vehicle No. UK-07 AA-7406 under Section 72 of the U.P. Excise Act (hereinafter referred to as 'the Act'). Appeal filed by the petitioner (owner of the vehicle) has been dismissed.