P PERIYASWAMY ALAGU Vs. SENIOR INTELLIGENCE OFFICER CHENNAI

JUDGEMENT

(1.) THE Order of the Court is as follows :- Alleging that the unaccompanied baggages of the petitioners in the above writ petitions were mis-declared, the respondents have seized the same. Hence, the above writ petitions.

(2.) IN W.P. No. 8628 of 2000, the petitioner prays for issue of a Writ of Mandamus to direct the first respondents to release the goods covered under the Unaccompanied Baggages No. 900/2000 and T.R. No. 737/2000 seized by the first respondent on 15-5-2000 and to further direct the first respondent not to proceed further in the matter as the action initiated by the first respondent is arbitrary and against law.

(3.) I have given a careful consideration to the submissions of both sides.