ASHISH PURAVANKARA Vs. COMMISSIONER OF CUSTOMS (IMPORT)

JUDGEMENT

(1.) Heard.

(2.) Rule, returnable forthwith. Heard finally by consent of parties.

(3.) By this Writ Petition under Articles 226 and 227 of the Constitution of India, the Petitioner is challenging the order dated 6th November, 2009 seizing the vehicle imported by him and the provisional order of release passed by the Assistant Commissioner of Customs dated 23-2-2010.