J.K. EXIM Vs. PRINCIPAL COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) This is a writ petition filed for issuance of a writ of Mandamus or, any other order or, direction of the like kind, to the respondents to release the goods, which are covered by the seizure mahazar dated 11-2-2016, to enable the petitioner to export the goods, in terms of Sec. 110(2) of the Customs Act, 1962 (in short "the Act").

(2.) In order to adjudicate upon the instant writ petition, the following facts need to be noticed :

(3.) In this connection, I may only note that the petitioner relies upon a letter dated 26-11-2015, issued to him by the respondents, whereby, he was asked to make himself available for examination.