AADARSH PRINTS Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, under Article 226 of the Constitution of India, the petitioners are seeking a writ of mandamus or any other writ, order or direction in the nature thereof, ordering and directing the respondents to forthwith remove the seal placed by them on the petitioners' factory premises on 21st March, 2017, allow free access to the factory premises and unconditional use of the machine, which has been seized by the respondents.

(2.) This writ petition was mentioned urgently and we allowed the above request on 29th March, 2017.

(3.) After hearing both the sides, briefly, on 29th March, 2017, we passed the following order :