V R SUBBAIH MURGUN TRADING AGENCY SIVAKASI Vs. ASSISTANT COLLECTOR OF CENTRAL EXCISE I D O SIVAKASI

JUDGEMENT

(1.) THIS petition coming on for orders upon perusing the petition and the affidavit filed in support thereof and other material papers filed herein and upon hearing the arguments of Mr. K.C. Rajappa, Advocate for the petitioner, the court made the following order :

(2.) THE petitioner prays for the issue of a writ of mandamus directing the respondents, namely, the Asst. Collector of C. Ex., I.D.O. Sivakasi and the Inspector of C.E., Prev. Group. Office of the Collr. of C.E., New Delhi to release the goods and hand over to the petitioner 1000 bundles of safety matches seized on 29-8-1972 at Delhi Lahori Gate station and now lying with the second respondent, valued at Rs. 34, 000/- under the provisions of C.E. Act And Rules, 1944.