Delhi High Court - Orders
Sutirtha Dutta vs Bureau Of Civil Aviation Security on 24 August, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5485/2022, CM APPL. 16340/2022 (Interim Relief)
SUTIRTHA DUTTA ..... Petitioner
Through: Dr. Farrukh Khan and Mr. Baasir
Aziz, Advs.
versus
BUREAU OF CIVIL AVIATION SECURITY ..... Respondent
Through: Ms. Anjana Gosain, Ms. Shalini Nair,
Ms. Ritika Khanagwal and Ms.
Dipika Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 24.08.2022 Notice. Pursuant to the last order passed, Ms. Gosain has placed for the perusal of the Court AVSEC Order No. 2/2022 on the basis of which it is contended that e-cigarettes or any other form of Electronic Nicotine Delivery System was neither permitted nor allowed in either carry on or check-in baggage.
However, the Court notes that here the petitioner had undertaken travel prior to the issuance of the aforesaid order dated 04 March 2022. The AVSEC Order No. 05/2005 which held the field at the particular time only restrained the manufacture, import, export, transport, sale, distribution, storage and advertisement of electronic cigarettes in aerodromes / aircrafts. It is in the aforesaid backdrop that learned counsel for the petitioner contends that the confiscation is illegal. Matter requires consideration.
Signature Not Verified Digitally Signed By:NEHA Signing Date:25.08.2022 17:55:54Let the noticed respondents file their replies on or before the next date fixed.
List on 18.01.2023.
YASHWANT VARMA, J.
AUGUST 24, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:25.08.2022 17:55:54