1. It is Ext. P6-order dated February 23, 1970 of the respondent, the Assistant Collector or Customs, confiscating certain watches, watch straps and fountain pens seized from the petitioner who is a stationery merchant at Ernakulam, that is sought to be quashed here.
2. It was on July 31, 1969 that the seizure was effected. The seizure was made under peculiar circumstances from the Advocate ??? ???