- (1.) By this petition under Article 226 of the Constitution of India, the petitioner challenges seizure of a tanker of used lubricating oil and also a writ of mandamus directing the respondents to permit the petitioner to transport the said goods to their destination.
(2.) A counter-affidavit has been filed on behalf of the respondents. No rejoinder-affidavit is proposed to be filed.
(3.) We have heard Shri M. Mangalik, learned counsel for the petitioner and Shri R.D. Gupta, learned Standing Counsel for the respondents.;