ABDUL JALEEL Vs. COMMERCIAL TAX INSPECTOR

JUDGEMENT

(1.) APPELLANT is a writ petitioner. The appellant challenges Ext.P5 to the extent to which directs the appellant to furnish security deposit Rs.4,69,260.00 for the release of the consignment under transport by the issuance of a writ of certiorari and on other appropriate writ, direction or order.

(2.) THE learned Single Judge disposed of the writ petition directing the goods detained as per Ext.P5 be released to the appellant subject to the appellant furnishing a bank guarantee for the security demanded.

(3.) ACCORDING to the appellant, the goods in question is purchased by him under Ext.P2 invoice and it is meant for installation in the house being constructed and there is no justification for detaining the goods on demanding security.