AMIRHOSSEIN ALIZADEH Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present writ petition has been filed under Article 226 and 227 of the Constitution of India seeking unconditional release of the gold ornaments of the Petitioner detained vide Detention receipt bearing No. 51431 dtd. 7/5/2022.

(3.) The case of the Petitioner is that he is the Iranian national seeking release of the goods which were detained on 7/5/2022 vide Detention receipt bearing No. 51431 by the Customs Authorities. The Petitioner was travelling from Iran to New Delhi by flight No. W-5-0071 and was intercepted at the IGI Airport, New Delhi on the said date. The goods which were seized are as under: