Pankaj Mithal, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) The pleadings exchanged between the parties have also been perused.
(3.) The petitioner has preferred this petition challenging the order dated 24th May, 2016 passed by the District Magistrate, Jalaun directing for confiscation of the rice and the vehicle carrying the same as also the order dated 16.9.2016 passed by the Additional District Judge/FTC 1st dismissing the appeal against the confiscation.;