MEWALAL AGARWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ application is filed seeking a direction to the respondent Additional District Magistrate, Burdwan to allot the seized/unclaimed coal to the petitioner on the basis of his representation dated June 29, 2001.

(2.) It is the case of the petitioner that he used to purchase the seized/unclaimed coal from different police station at the Government rate, depositing the sale proceeds in the Treasury.

(3.) The coal, it is stated, is one seized by the police authorities under the Police Act. Under section 25 of the Police Act power has been conferred upon the police officers with regard to disposal of such property as they shall receive from the Magistrate of the District.