RUKIA BI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners in W.P.(C) No. 19018 of 2019 have filed the captioned appeal challenging the judgment of the learned single Judge dtd. 28/3/2022, whereby the writ petition was dismissed declining the following reliefs sought for in the writ petition:

(2.) Brief material facts for the disposal of the appeal are as follows: Appellant No.1 is the widow of one late P.S. Ahamed Koya, who was a watch repairer by profession at Kozhikode. Rest of the appellants are their children, and legal representatives of late P.S Ahamed Koya, who died on 6/12/2017.

(3.) On 13/1/1973, 22 watches worth Rs.3720.00 were seized from his watch repair shop apparently under the provisions of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 ('COFEPOSA for short); however, 7 were returned.