A.P. Misra, J. - (1.) Heard the learned counsel for the petitioner and Shri H.N. Shukla, learned counsel appearing for the respondents.
(2.) The petitioner seeks release of seized goods which were made on 23rd August, 1994 and 14th September, 1994 provisionally.
(3.) The petitioner earlier filed a writ petition being Civil Misc. Petition No. 895 of 1994 seeking quashing of this very seizure and also release of seized goods.;