- (1.) Heard learned Counsel for parties.
(2.) Short relief claimed in this petition by the petitioners is that the respondents be directed to sell the goods, seized on 14-3-1996 vide annexure 1 to the writ petition by public auction.
(3.) A show cause notice dated 9-9-1996, annexure 4 to the writ petition was given to the petitioners calling upon them to show cause why the goods seized be not confiscated. Reply to the show cause notice is said to have been filed by the petitioners. After the reply having been filed by the petitioners against the show cause notice, adjudication is yet to be made.;