NATIONAL FUEL COMPANY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and Mr M. M. Pal, learned S. C. I.

(2.) IN this writ petition a prayer has been made for release of the coal in favour of the petitioners which was seized in connection with Baliapur P S Case No. 17 of 1992 under Section 414, IPC.

(3.) LEARNED S. C. I., however, conceeded that the Respondent No, 3 Inspector, C. I. S. F. is not vested with the power to make seizure.