NATIONAL DHARAM KANTA Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed, inter alia, for the following relief:

(2.) Learned counsel for the petitioner has submitted that the" petitioner owns an ancestral" house No. 133/237, Juhi Kanpur wherein he runs" a" business" in the name of "National" Dharam Kanta"" and also using " a Godown for" which" he" has been " granted a licence" by the competent authority, which" is being" renewed from time to time. He further submits that" on 18.1.2018 the respondent" authorities" have" illegally" and" arbitrarily" sealed" the" said" Dharmkanata and" the Godown .

(3.) From perusal of the order sheet of the present" writ petition , it transpires that" by orders dated 14.3.2019 and 22.4.2019" this court had" granted time" to the" learned Standing Counsel" to seek" instructions" in the matter" to" inform the" court" that under" what provisions of law" the property in question" has been sealed" by the respondent no. 4 by an oral order" but the" learned Standing Counsel failed to" show" any" such provisions of law" under which the" the" property in" question can be sealed. Thus, the order" passed" by the" respondent" authority"" sealing the"" property in question" is without jurisdiction" and as such" it is not " sustainable.