- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondent.
(2.) As jointly agreed by the respective parties, the present writ petition is being disposed of at the admission stage itself.
(3.) By means of present writ petition, the petitioner has challenged the order of seizure dated 07.11.2017 passed by respondent No. 4 under Section 129(1) of the U.P. GST Act, 2017 and consequential notice No. 505 dated 07.11.2017 issued by the respondent no. 4, under Section 129(3) of the U.P. GST Act, 2017 and also prayed for release of goods and vehicle No. U.P- 52-T-0605 seized along with the goods.;