- (1.) Heard learned counsel for the petitioner and Sri C.B. Tripathi, Special Counsel for the State of U.P.
(2.) The petitioner is aggrieved by the seizure of his goods vide impugned order dated 29.03.2018 passed under Section 129(1) of the U.P. Goods and Services Tax Act, 2017 (hereinafter referred to as the U.P.G.S.T.).
(3.) The submission is that as admittedly the seized goods were in transit from outside the State the transaction would be covered by the Integrated Goods and Services Tax Act, 2017 (I.G.S.T.) read with Central G.S.T. and that the provisions of the U.P. G.S.T. or its Rules or the notifications issued therein would not apply.;