RUGS RURAL Vs. PRINCIPAL COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) On 28/4/2022, this Court passed the following order:

(2.) Prima-facie, it appears that a very high-handed arbitrary action on the part of the respondent no. 5 herein has dragged the writ-applicant to a second round of litigation.

(3.) We take notice of the fact that the writ-applicant had come before this Court by filing the Special Civil Application No. 14849 of 2021 essentially with a prayer that the consignment comprising Chinese Knotted Woollen Carpets detained on 6/1/2021 by the respondent no. 2 may be ordered to be released.