N.P.GUPTA,J. - (1.) Heard learned counsel for the petitioner, issue notice as to why this petition be not admitted and finally disposed of at this stage. Learned Public Prosecutor accepts notice.
(2.) Heard learned counsel.
(3.) By the impugned order the two learned courts below have dismissed the petitioner's application for delivery of the tractor and trolley to the petitioner, which had been seized for a forest offence.;