- (1.) In pursuance of the Court's order dated 18.4.2018, Sri Kripal Singh, Asstt. Commissioner, Mobile Squad Unit, Bhognipur, Kanpur Dehat is present in person.
(2.) We are informed that the goods and vehicle seized on 13.4.2018 have been released. This fact has not been disputed by learned counsel for the petitioner.
(3.) Besides, from a perusal of the relevant documents, namely, invoice, Bilty, E-way Bill etc., which are enclosed as annexures to the writ petition, we find that the E-way bill under UPGST Act has been downloaded by the petitioner, much before the detention and seizure of the goods and the vehicle, disclosing all necessary informations.;