M.C.Agarwal, J. - (1.) By this petition under Article 226 of the Constitution of India the petitioner challenges the seizure of his truck by the Excise official on 10/11-2-1995 and seeks a direction in the nature of mandamus for its release and in the alternative for reduction of the amount of security demanded in the sum of Rs. 50,000/-.
(2.) Counter and rejoinder affidavits have been exchanged.
(3.) I have heard Sri C.K. Parekh, learned Counsel for the petitioner and Sri A.K. Singh, learned Counsel for the respondents.;