TAMIL NADU GODAVARAMAN THIRUMALPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) I. A. No. 580 Consequent to the seizure of the railway wagons show cause notice dated 6th July, 2000 had been issued to the applicant by the investigating team. The applicant has chosen not to file a reply to the said show cause notice, as according to mr. Rohtagi, present application has been filed. In our view, it is more appropriate that the questions of fact involved in this application are decided by the S. I. T. who have issued the aforesaid show cause notice. Counsel for the applicant wants ten days' time to file reply to the show cause notice. We grant three weeks time to reply to the show cause notice. On the reply being filed the s. I. T. will, after giving reasonable opportunity to the applicant of being heard and producing evidence if necessary, take a decision within four weeks thereafter. This I. A. is disposed of.

(2.) A. No. 604. This is an application seeking modification of the directions issued by the ministry of Environment and Forests with regard to movement of timber through railways from North Eastern States. If there is any difficulty felt by any consignor with regard to the applicability of the said guidelines, it is open to the consignor, like the applicant, to make a representation to the Ministry of environment and Forests who will consider the same. This application is misconceived. Liberty is granted to make a representation. I. A. is disposed of.

(3.) La. No. 609 it is stated by the learned counsel that the applicants have received a show cause notice dated 6th August, 2000 with regard to the seized wagons. He further states that a reply has already been filed. A decision in respect thereof shall be taken by the SIT within six weeks from today after giving an opportunity of hearing to the applicants and taking such evidence as necessary. I. A. stands disposed of.