D.G.R. Patnaik, J. - (1.) HEARD the learned Counsel for the parties.
(2.) CHALLENGE in this writ petition is to the order dated 4.11.2003 (Annexure -5) passed by the respondent No. 3 in Confiscation Case No. 40 of 1995, whereby, Tractor bearing Registration No. BR 23F 1337 and Trailer bearing Registration No. BR 23F 1338 have been confiscated. Earlier, being aggrieved with a similar order of confiscation, the petitioners had approached this Court by filing a writ petition vide C.W.J.C. No. 2718 of 2000 (R). By order dated 26.2.2002, the writ petition was disposed of by this Court remanding the matter to the concerned authority with a direction to reconsider and pass a fresh order, in the light of the observations made in the order and also in the light of provisions of law.
(3.) IN purported compliance of the direction contained in the order of this Court, the confiscating authority has passed a fresh order which is impugned in the present writ petition.;