J.K. Biswas, J. - (1.) The Court: Mr Bhattacharyay appearing for the State submits under instructions that the proceedings in connection wherewith the vehicle was seized are pending.
(2.) It seems to me that the vehicle was seized under Sec. 52 of the Indian Forest Act, 1927. The Petitioner's case is that the vehicle was wrongfully seized, and that his application for release of the vehicle has not been disposed of.
(3.) Mr Bhowmik appearing for the Petitioner has submitted that the Petitioner has not received any communication from any Forest Officer.;