PUNALUR PAPER MILLS LTD Vs. INTELLIGENCE INSPECTOR

JUDGEMENT

(1.) DETENTION of machineries as per Ext.P4 is challenging in Ext.P4. Reasons mentioned in Ext.P4 are to the effect that though invoice is dated 30.11.2011 the goods were loaded on 2.3.2012. On this basis suspecting genuineness of the transport the machinery were detained. Petitioner offered explanation as is seen from Ext.P5.

(2.) THE correctness of the justification offered by the petitioner in the reply filed, which is also reiterated before this court is a matter for enquiry.