- (1.) Petitioner has confined this writ petition only against the action of the respondents, detaining the Power Plant Turbine at Chirkunda.
(2.) The said Turbine was being transported by the petitioner from Hyderabad for the purposes of installation of Power Plant in the State of Jharkhand.
(3.) The only ground for detention was that the validity of the period of permit was expired. Against the said action of the respondents, a proceeding was already initiated and the matter is now pending before the appellate authority. In the meantime, the petitioner moved an application for release of the seized articles and the appellate authority allowed the said prayer, subject to furnishing the security of two dealers of Chirkunda Circle. In compliance thereto, the petitioner got the security of the dealers of that locality furnished, but that was not accepted by the authority of the respondents, the same being insufficient.;