SHABIHUL HASNAIN,J. - (1.) Heard Shri Pradeep Agarwal, learned counsel for the petitioner as well as learned Standing Counsel for the State.
(2.) The petitioner has prayed for a writ of certiorari for quashing the seizure under Section 129(1) of the U.P. GST Act, 2017 of the goods transported in Vehicle No. HR-55Y-0555 from Delhi to Siliguri (West Bengal) as contained in Annexure No. 1 to the Writ Petition.
(3.) We have gone through the order and we find that the reasons in the seizure order has been given from point nos. 1 to 5.;