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Judgment
The petitioner is aggrieved with the detention
made at Ext.P4. The petitioner''s contention is that flex
boards were sold to one company in Tirunelveli and as
per the contract, the petitioner was supposed to deliver
the flex boards to the various small dealers within the
State. However, the vehicle was accompanied only with
Form 8B invoice, which is produced at Ext.P3. The
address shown in the invoice is outside the State, in
Tamil Nadu. Hence, there is no document to support
the transport effected within the State, is the contention
raised in Ext.P4. This Court is unable to interfere with
the same at this stage since the petitioner''s contentions
would have to be tested in a proper adjudication
proceeding.
In such circumstance, the goods can be
released either on payment of the security deposit
demanded or on furnishing bank guarantee for the
entire amount, at the option of the petitioner. The
adjudication proceedings shall be continued and
concluded untrammeled by any observations made
herein above.
The writ petition is disposed of.