Shabin S. vs. Joint Commissioner Of Customs (Preventive)
Held
The Court noted that in light of the reliefs granted in Ext.P7, nothing survived in the writ petition. However, acknowledging that the seized car had not been returned, the Court directed the respondents to forthwith return the vehicle to the petitioner.
Facts
The petitioner filed a writ petition seeking the release of his seized car and to quash an order. An 'order in original' (Ext.P7) was subsequently issued, directing the release of the petitioner's car and dropping penalties against him. However, despite this order, the vehicle had not been returned to the petitioner.
Key Issues
The key issue was the non-release of the petitioner's seized vehicle despite an 'order in original' already directing its release. The petition also sought to quash an earlier order and provisional release under the Customs Act.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945 WP(C) NO. 13585 OF 2023 PETITIONER: SHABIN S., AGED 23 YEARS S/O SHAJI, SINGAPUR PALACE, KORANI P.O, EDAKKODE, THIRUVANANTHAPURAM, PIN – 695 104. BY ADV LATHEESH SEBASTIAN RESPONDENTS: 1 JOINT COMMISSIONER OF CUSTOMS (PREVENTIVE), CATHOLIC CENTRE, BROADWAY, ERNAKULAM, PIN – 682 031. 2 ASSISTANT COMMISSIONER OF CUSTOMS, CUSTOMS PREVENTIVE DIVISION, GST BHAVAN, PRESS CLUB ROAD, THIRUVANANTHAPURAM, PIN – 695 001. 3 STATION HOUSE OFFICER, VENJARAMOODU POLICE STATION, THIRUVANANTHAPURAM, PIN – 695 606. BY ADVS. SHRI.SREELAL N.WARRIER, SC, GST INTELLIGENCE (DIRECTORATE GENERAL -DGGI) KAVERY S THAMPI OTHER PRESENT: S. GOPINATHAN-SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 13585 OF 2023 2 DINESH KUMAR SINGH, J. -------------------------------------------- WP(C) NO. 13585 OF 2023 -------------------------------------------- Dated this the 19th day of October, 2023 J U D G M E N T
The present Writ Petition has been filed under the
The judgment continues below.
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