PAVAN ENTERPRISES Vs. CHIEF COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) In this petition, petitioner has sought for the following reliefs:-

(2.) Heard learned Senior counsel for the petitioner and learned counsel for the respondents and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned Senior counsel for the petitioner submits that pursuant to the order dtd. 10/3/2021 passed by the 2 nd respondent, the petitioner preferred a statutory appeal before the appellate authority, which allowed the same vide order dtd. 24/8/2021 as can be seen from Annexure-R. It is contended that subsequently, since the oral requests made by the petitioner seeking release of the seized goods were not complied with by the respondents, petitioner submitted a representation dtd. 3/3/2022 to the respondents calling upon them to release the goods in terms of the order dtd. 24/8/2021 passed by the appellate authority. Since the respondents did not take necessary steps in this regard, even thereafter, the petitioner approached this Court in W.P.No.6016/2022, which was disposed of by this Court vide order dtd. 5/4/2022.