MALLI MUNDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) ON consent of parties, this writ petition stands disposed of at the stage of admission.

(2.) ORDER of confiscation passed by Authorised Officer, Keonjhar in O.R. Case No. 80 -A of 2003 -04 was considered and confirmed by learned District Judge, Keonjhar as per impugned judgment delivered on 5.2.2005, in respect of the order of confiscation of Tractor bearing Regd. No. OR -09 -D -608 and Trolley bearing Regd. No. OR -09 -D -609.

(3.) DEFENCE plea of the owner/petitioner was that the Tractor and Trolley had been hired for transporting Aharar crop by one