AIR UK LEASING LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ seeks quashing of the order dated 14/11/1996 passed by the Assistant Commissioner of Customs, Air Cargo Unit & New Customs House (respondent No.3) and the consequent distrain/arrest of the Commercial Boeing Aeroplane (737-400 VT MGF MSN 24344) (hereinafter referred to as the Aircraft).

(2.) What is it that has lead to the filing of the writ petition?

(3.) What follows is the background.