Satya Brata Sinha, J. - (1.) Both these writ applications involving common question of law and fact were taken up for hearing together with the consent of parties, and are being disposed of by this common judgement.
(2.) Seizure of some goods belonging to the four different seizure memos on 3 different dates by the authorities of the Customs Department is the subject matter of these writ applications.
(3.) Shorn of all unnecessary details, the fact of the matter is as follows.;