PANKAJ MITHAL,J. - (1.) Heard Shri N.C. Gupta, learned counsel for the petitioners and learned Standing Counsel for the respondents.
(2.) The petitioners are registered dealers. Their goods under transportation along with the vehicle was seized on 12.4.2018 under Section 129 of the U.P. G.S.T. Act. The seizure was challenged by the petitioners by filing a writ petition in this Court which was dismissed on 23rd April 2018 with liberty to the petitioners to approach the Appellate Authority in accordance with law and to raise the grievance before it. The petitioners in pursuance to the above direction of the High Court preferred an appeal on 2.5.2018 before the respondent no. 4- Additional Commissioner, Grade-II but till date no final order has been passed as a result the seized goods and the vehicle of the petitioners is lying on the road.
(3.) The petitioners have preferred this petition for a direction for the release of the aforesaid goods and for the decision of the above appeal forthwith.;