SHAIK MOHAMMED SADIQ Vs. PRINCIPAL COMMISSIONER

JUDGEMENT

(1.) These are two writ petitions filed by the petitioners with common relief, and since the grounds raised in both these writ petitions being one and the same and the counsel representing either parties are also the same, for convenience we proceed to dispose of the writ petitions by way of this common order.

(2.) The present writ petitions are filed primarily seeking for a relief of issuance of a Writ in the nature of a Mandamus declaring the action on the part of the respondents in seizing the gold, weighing 2,000 gms. and 1793.500 gms. from the two petitioners on 12/8/2023, to be bad in law, arbitrary and illegal. It was further prayed that the respondents be directed to provisionally release the goods on payment of applicable duty under the Customs Act or under any other conditions as may be imposed by the High Court.

(3.) The petitioner in Writ Petition No.28548 of 2023 was carrying gold weighing 2,000 gms., and the petitioner in Writ Petition No.28523 of 2023 was carrying gold weighing 1793.500 gms.