MEVA LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this writ petition, the petitioner has prayed for quashing of two orders first dated 19.11.2012 passed by the District Magistrate, Fatehpur and the second dated 12.3.2013 passed by Additional District and Sessions Judge, Court No.2, Fatehpur, refusing to release the truck of the petitioner bearing No.UP-70 BT 8968 seized under section 3/7 Essential Commodities Act.

(2.) Apart from praying for a writ of certiorari for quashing both the aforesaid orders the petitioner has also prayed to issue writ of mandamus commanding the respondents to release the Truck No. UP-70 BT 8968 in his favour.

(3.) The respondent no. 4 Zila Krishi Adhikari, District Fatehpur and respondent No. 6 Sub-Inspector Lallan Singh have filed counter affidavits, which are on record.