R SUNIL VAKKATH VADAKKATHIL Vs. INTELLINGENCE OFFICER

JUDGEMENT

(1.) The appellants call in question the correctness or otherwise of the orders passed by the learned single Judge in W.P.(C)No.14746/07 dated 15.5.2007.

(2.) By the impugned order, the learned single Judge has rejected the writ petition and thereby refused to release the seized goods in favour of the appellants.

(3.) The matter was argued at length by the learned counsel for the appellants. On our suggestion, the learned counsel for the appellants submits that the appellants are prepared to deposit a sum of Rs.2,50,000.00, being the value of seized goods, with the respondents, subject to the final result in the proceedings that may be held by the respondents under Section 47(16) of the Kerala Value Added Tax Act.