BHARATI PRIVATE LTD Vs. R S CHADDA

JUDGEMENT

(1.) This is an appeal from the judgment and order of T. K. Basu J. dismissing the application of the appellant and discharging the rule. This application was made under Article 226 of the Constitution.

(2.) The appellant is Messrs. Bharati Private Ltd. It is a private limited company. It carries on the business of distribution of cement, iron and steel, asbestos and also the business of clearing handling agency.

(3.) On February 10 and 11, 1966, the appellant's business and residential houses were searched under a search warrant and certain articles seized. It is against this search and seizure that the present challenge was made under Article 226 of the Constitution. The appellant's premises which were searched were : (1) office at 12A, Netaji Subhas Road, Calcutta, (2) godown at 244, Upper Chitpur Road, Calcutta, (3) P-6, Block-B, Bangur Avenue, Calcutta-28, (4) 95-B, Dhuramtalla Street, Calcutta, (5) Branch Depot at Barasat 24-Parganas, (6) Branch Depot at Bongaon, 24-Parganas, and (7) premises of the appellant in village Ramchandrapur, P. 0. Naren-drapur, 24 Pafganas. A large number of books, documents and papers were seized. A list of the appellant's books, documents and papers seized has been set out in annexure " B " to the petition.