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High CourtsSingle Bench(2021) 04 PAT CK 0096

Suresh Sindhu @ Suresh vs Union Of India And Ors

Patna High Court · Decided on 13 April 2021

HON’BLE JUDGES
Vikash Jain, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 8086 Of 2020
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Judgment

9 paragraphs · 333 words
1.

Heard learned counsel for the petitioner and learned counsel for the respondents through video conference. Learned counsel for the petitioner undertakes that all defects pointed out by the Stamp Reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately upon resumption of normal physical functioning of the Court, and in any event within one month thereof.

2.

The following reliefs as formulated by the petitioner have been claimed in the writ petition -

"Quashing of the seizure of Truck bearing Registration No. UP-17T/9887 on 26.08.2020 (Annexure-4) effected by Respondent No. 4 in exercise of powers under Section 110 of the Customs Act, 1962 for alleged violation of Section 7,11, 46 and 47 of the Customs Act, 1962 read with Section 3(2) of Foreign Trade (Development and Regulation) Act, 1992;

(ii) Provisional release of the truck bearing Registration No. UP-17T/9887 in favour of the petitioner during the pendency of the instant writ application for which, an application has already been filed on 10.09.2020 before the competent authority; and

(iii) Restraining the respondents from harassing the petitioner in the name of investigation and follow up during the pendency of the present writ petition."

3.

Learned counsel for the petitioner at the outset invites reference to the Release Order dated 16.12.2020 (Annexure-B to the counter affidavit) whereby the seizure of Dried Areca Nuts weighing 24012 kgs. has been vacated and the vehicle bearing Registration No. UP-17T/9887 has been released to the petitioner and as such the grievance of the petitioner stands redressed.

4.

Learned A.S.G. Dr. K. N. Singh appears and has been heard.

5.

The writ petition accordingly stands disposed of.

6.

Office shall follow-up to ensure that all defects are removed and compliance with the notices of this Court are made by the petitioner within the stipulated time provided in para 1 hereinabove, failing which the matter shall be brought to the notice of this Court.