- (1.) HEARD the parties.
(2.) THE Petitioner now stands acquitted as is evident from the statements made in paragraph 14 to the Writ Petition supported by Annexure 5 which is a copy of the Judgment. Paragraph 14 has been replied by the Respondents in the counter affidavit in the following manner : "15. That with regard to the statement made in para 14 of the writ petition under reply is a matter of record and onus lies upon the petitioner is to prove." Thus, there is no denial that the Petitioner stands fully acquitted.
(3.) IN that view of the matter the Petitioner is certainly entitled to release of the articles which were seized and which were ultimately confiscated under the provisions of the Essential Commodities Act, 1955.;