- (1.) This writ petition is being disposed of today after hearing the counsel for the petitioners and the counsel for the respondent State, as no notices are required to be issued to other respondents since the petitioners do not pray for any relief against respondent nos. 5 to 8.
(2.) According to the petitioners in the writ petition, they are some of the owners of the goods which are kept in the cold storage which are sealed by the respondent district administration pursuant to the order dated 7th August 2012 passed by the Sub Divisional Officer, Ranchi. It is contended on behalf of these petitioners that dispute is inter-se between BISCOMAUN (Respondent No. 5) and the respondent no. 8 who is the owner of the cold storage which is a subject matter of other writ petition being WPC No. 5141/12. However, it is submitted that perishable goods belonging to these petitioners, are likely to suffer irreparable damage and decay as they have been kept under lock pursuant to the sealing of the cold storage in question. It is submitted that these petitioners have no liability against the respondent no. 5 and they have made application before the Deputy Commissioner, Ranchi (Respondent No. 2) for release of those goods, however the same are not being responded to. Counsel for the petitioners submits that in similar circumstances, in respect of dealer of M/s Amul Products, respondents have allowed release of the goods after preparing inventory of the same which were kept in the said godown of the respondent no. 8 under seal upon orders of the respondent no. 5. It is further submitted that similar other dealers of such goods had also approached this court in W.P.(C) No. 6171/2012 and on the same grounds, this Court had allowed their prayer and directed them to approach the same official respondent of the State for release of the goods upon proper verification and preparation of inventory and proof of ownership of the said goods by individual petitioners. It is submitted that consequent thereto, goods have been released in respect of those petitioners as well.
(3.) Learned counsel for the petitioners submit that in other similar matter being W.P.C No. 2243 of 2013, on similar facts, this Court has allowed the said petitioners to approach the Deputy Commissioner, Ranchi / Sub Divisional Officer, Ranchi for the release of the goods upon proper verification and preparation of inventory and proof of ownership of the said goods produced by the individual petitioners which are said to be lying in the cold storage.;