- (1.) Heard Sri S. D. Singh, learned Sr. Advocate assisted by Sri Manu Ghildiyal for the petitioners and Sri R. B. Singhal, learned Asstt. Solicitor General of India assisted by Sri Deepak Verma for the respondents.
(2.) Prayer in this petition is for quashing the communication date 22.3.2013 (annexure no. 15 to the writ petition) issued by respondent no. 2 for deporting or destroying the goods covered by invoice no. 1973 to 1975 (described in paragraphs 11 to 14 of the writ petition), which are detained at I.C.D., JRY, Kanpur.
(3.) There is a further prayer for a direction to the respondent no. 2 to release the goods covered by the aforesaid invoices.;