RAVINDRA KUMAR Vs. THE COMMISSIONER OF CUSTOMS (COMMISSIONERATE

JUDGEMENT

(1.) This Writ Appeal is directed against the judgment and order dated 06.04.2018, passed by the learned Single Judge of this Court in W.P.No.1439 of 2018.

(2.) The writ petitioner/appellant herein has filed the instant writ petition for issuance of a Writ of Mandamus, to direct the respondents to remove the seal affixed in the petitioner's warehouse located at godown No.G-18/12A, Sathangadu Village (Basin Road), Thiruvottiyur, Chennai - 600 019 and for a further direction to direct the respondents to return consignments under; (i) Bill of Entries No.365464, dated 13.10.2017 - (Stationary House hold articles and Cosmetics) (ii) Bill of Entry No.2498204, dated 18.07.2017 - (Decorative Items), (iii) Bill of Entry No.34899207 dated 04.01.2017 - (Glass Beads and Stationary items), (iv) Bill of Lading No.GOSUNGB 1023220 dated 28.09.2017 (House Hold articles) and (v) Delhi based consignment containing (New Year Diaries and Gift items) which according to the appellants were illegally confiscated by the respondents on 26.10.2017 from the petitioner's warehouse.

(3.) The Writ Petition was filed on the following averments: