- (1.) Heard Shri Shubham Agrawal, learned counsel for the petitioner and learned Standing Counsel for the respondent.
(2.) The goods of the petitioner has been seized by way of an order dated 09.01.2017. It is recorded in the order that the route undertaken by the petitioner was not a proper route.
(3.) There is no recording of any finding in the order that the papers of the petitioner were not in order. The papers were released on 03.01.2017 and the detention was made on 04.01.2017.;