- (1.) SHRI Piyush Misra states that he has filed Vakalatnama on behalf of the petitioner.
(2.) THIS writ petition was filed seeking quashing of seizure of garlic under seizure order dated 17.11.1994 and for a further relief that respondents No. 3 and 4 be directed to release the garlic in question.
(3.) SRI Misra learned Counsel for the petitioner states that in response to the show cause notice the petitioner has already filed his reply and the matter is being contested before the Customs Authorities. In view of this statement we do not feel inclined to go into the merits of the controversy raised in this petition as the petitioner has a remedy before the Custom Authorities to seek redress of his grievances, which as stated he is already pursuing.;