NASEER CHITTETHUKUDY MAJEED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Srinivas Chaturvedula, learned counsel for the petitioner; Mr. B.Mukherjee, learned counsel representing Mr. Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing for respondent No.1; and Ms. Sapna Reddy, learned counsel for respondents No.2 to 5.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dtd. 15/12/2022 passed by respondent No.5 refusing to release the goods of the petitioner.

(3.) Before we advert to the order dtd. 15/12/2022, we may briefly narrate the facts relevant for adjudication of the lis.