Samaresh Banerjea, J. - (1.) The petitioner in the instant writ application has challenged the seizure of his vehicle as also the rice which was sought to be exported to Bhutan on the ground that despite the fact that such rice was procured from outside the State of West Bengal, the respondents have intercepted the lorry and seized the same.
(2.) It appears that such rice was being supplied by the present petitioner to the Food Corporation of Bhutan on a specific order placed in that respect. There is also a specific pleading in the writ petition that such rice was procured from U- P. and not from West Bengal. The seizure list also Indicates that the rice was dispatched from U. P. to Darjeeling.
(3.) Learned Advocate appearing for the respondents submits that in view of Paragraph 8 on the West Bengal (Rice and Paddy) Control Order, 1997, such rice cannot be taken to the international border without a permit.;