MOHAMMED ALI FATHAH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER claims to be the consignee of the goods detained as per Exts.P2 to P4. According to him, there was no reason for the detention ordered as per these orders and therefore, goods in question should be released to him.

(2.) HOWEVER, pleadings in the writ petition show that the petitioner entered into an agreement with the consignor of the goods for setting up a Gaming Station in a Shopping Mall owned by the petitioner and situated in Kasargod town. Arrangements between the consignor and the petitioner is that the consignor will set up the Gaming Station and the profit earned will be divided between the petitioner and the consignor. It is in pursuance to these arrangements, consignment in question was transported and which has been detained as per Exts.P2 to P4.