Ashok Kumar, J. - (1.) Heard Sri Nishant Mishra assisted by Sri Vipin Kushwaha, learned counsel for the petitioner and Sri C.B. Tripathi, learned Standing Counsel for the respondents-State.
(2.) With the consent of learned counsel for the parties, writ petition is finally disposed of without calling the counter affidavit.
(3.) The instant writ petition has been filed by the petitioner for the following relief; A. Issue a writ, order or direction in the nature of certiorari quashing the impugned seizure order dated 28.03.2018 and consequential notice dated 28.03.2018. (Annexure-1 & 2) passed by respondent no.3 B. Issue a writ, order or direction in the nature of mandamus commanding Respondent No.3 and his agents, to release the Vehicle No. UP-12AT-1460, without insisting for deposit of any amount of tax/penalty; C. Issue a writ, order or direction declaring that Notification No.1014 dated 21.07.2017, as amended, is directory and not mandatory, in so far it requires carrying TDF for inter-State transaction covered by IGST Act, 2017; D. Issue a writ, order or direction quashing the Circular dated 06.02.2018 issued by Respondent no.2;;