Ashok Kumar, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State.
(2.) This writ petition is filed with prayer to quash the notice dated 18.09.2018 passed by respondent no.3 and further to release the goods and the vehicle.
(3.) Prima facie, this Court finds that on totally frivolous grounds the goods in question are seized by the Mobile Squad-9, Kanpur.;