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Judgment
The petitioner is aggrieved with the detention of an
Alternator as seen from Ext.P3. The petitioner submits
that the petitioner is setting up an amusement park and
that the petitioner was transporting the goods
accompanied by an invoice under Form 8B, which is to
be issued to an end user.
The detention has been made on the ground
that the petitioner is transporting the same for
commercial purpose. The petitioner is not a registered
dealer and it is not clear as to how such an
apprehension was raised by the officer.
In any event the petitioner shall be permitted
release of the goods and vehicle on the petitioner
executing a simple bond without sureties for the
security demanded. The adjudication proceedings shall
be continued untrammeled by any of the observations
made herein above.
The writ petition is disposed of.