I.P. Mukerji, J. - (1.) This writ application can be disposed of at the Court application stage. A large quantity of 95.75 MT of betel nuts was seized from the writ petitioner by the respondent authorities, under Sec. 110(1) of the Customs Act 1962.
(2.) The allegation of the respondent authorities against the writ petitioner is that these goods are illegally imported into India.
(3.) The writ petitioner refutes this. According to her, these goods are indigenous and have not been imported.;