HARESH S. BHANUSHALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By the present petition filed under the provisions of Articles 226 and 227 of the Constitution of India, petitioner has prayed for the following reliefs:-

(3.) Petitioner seeks release of vehicle No. MH-46-H-1284 detained by the customs authorities i.e. respondent Nos.2 and 3 since 04. 11.2019 and has challenged the provisional release Order dated 14.07.2020 passed by respondent No.3 i.e. the Assistant Commissioner of Customs (Preventive), M & P Wing, Marine Drive, Mumbai in the present petition.