UNIK TRADERS Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has challenged a memo styled as Seizure Memorandum dated 31st October 2017 and the provisional release order dated 3rd November 2017.

(2.) The prayer clauses (a1) and (a2) read as under:

(3.) At the outset, Mr. Nankani learned Senior Advocate appearing for the petitioner would submit that this Court need not bother itself with the conditions imposed for provisional release of the goods or the legality and validity of the provisional release order otherwise, for what the petitioner is questioning is the action from inception and namely the seizure memo itself.