- (1.) BY this petition filed under Article 226 of Constitution of India, the petitioner is complaining of detention of 189 bags of HDPE by Respondent No. 1 and seeking consequential reliefs in that behalf. The facts and circumstances leading to the filing of the Petition are as under :-
(2.) THE Petitioner is an importer of HDPE. The Petitioner had appointed M/s. Harshad Clearing agencies, the 2nd Respondent, as his clearing agent in relation to clearance of consignments of raw materials like HDPE.
(3.) ON 20-8-1981 the Petitioner had lawfully cleared the said goods. The Petitioner had cleared 189 bags of the above referred imported goods in ordinary course after the payment of custom duty and after filing their bill of Entry No. 7083, dated 21-4-1981.;