KUBER CASTING (P) LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) These three writ petitions having common questions of facts and law to be adjudicated, are being decided together.

(2.) The petitioners are engaged in importing and trading of goods. In their day-to-day conduct of business, they import certain articles which are used as raw material for finished goods in which they trade or such articles are traded as such by them. In the course of importing of goods, those were seized for one reason or the other, making the petitioners to undergo an arduous path for securing orders for provisional release of goods imported by them. Petitioner in CWP No.17123 of 2013 even had to knock at the doors of this Court by way of a civil writ petition with prayer for deciding its representation pending with the authorities for provisional release of goods seized/detained by them.

(3.) For clarity of the issues for adjudication in these writ petitions, facts have been taken from CWP No.10279 of 2013.