- (1.) This writ application challenges the action of the customs authorities in cancelling the sale of goods in lot No. 28/06, sold to the writ petitioner in an auction. The delivery order was issued on 23rd March 2007 but the delivery was not allowed by them.
(2.) The ground taken by the customs authorities is that the respondent NO.3, Central Warehousing Corporation, who conducted the sale had no authority to do so.
(3.) The goods in question are certain fabrics. They were confiscated by the customs authorities on 19th December 2005. By such act, the property in them was properly vested in the Central Government.;