RAMDIYA VERMA Vs. COMMISSIONER OF CUSTOMS NEW DELHI

JUDGEMENT

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

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed by the Petitioner- Mr. Ramdiya Verma under Article 226 of the Constitution of India inter alia seeking release of his gold kada detained by the Respondent No.1 - Commissioner of Customs vide Detention Receipt No. DR/INDEL4/25-0502023/001949 dtd. 25/5/2023 (hereinafter, 'detention receipt').