Binod Kumar Roy, R.P.Misra, JJ. - (1.) The prayer of the petitioner is to quash the notice dated 2.6.2001 issued by Tata Finance Ltd. having its registered office in Mumbai and to release his vehicle which is in its custody besides restraining it from realising seizure charges of the vehicle.
(2.) Having perused the pleadings. we asked Sri Ravindra Nath Rai, learned counsel appearing on behalf of the petitioner as to how respondent No. 2 is 'State' within the meaning of Article 12 of the Constitution of India or discharging any statutory function, Sri Rai could not give any valid answer.
(3.) Accordingly, we dismiss this writ petition as not maintainable.;