POORNIMA RAJKUMAR CHAWLA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition, the writ applicant has approached this Court under Articles 226 and 227 of the Constitution of India, seeking direction against the respondent authorities to immediately release attachment/bojha (claim) on land belonging to M/s. Madhu Dyeing situated at 237, Saijpur-Gopalpur Road, Nr. Sahwaji Octroi Naka, Narol, Ahmedabad.

(2.) The facts as set out in detail in the present petition, are briefly summarized as under:

(3.) At the stage of admission hearing, this Court had heard learned advocate Mr. D.K. Trivedi appeared for the writ applicant at length and had permitted him to produce on record the order passed by the respondent authorities under Sec. 33/34 of the Central Excise Act with regard to the confiscation of the land in question being passed by the respondent authorities at a relevant point of time.