ABDUL RAHIM ABDUL KAREEM Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) Petitioner having been found with various foreign currency notes equivalent to INR 1,14,22,720/-along with Indian Currency of Rs. 22,100/- was intercepted by the officers of the Directorate of Revenue Intelligence, Zonal Unit, Bangalore (hereinafter 'DRI'); the container and the currency came to be seized on 16.05.2017 and thereafter confiscated; his appeal against the same having ended in vain, petitioner is knocking at the doors of Writ Court for redressal.

(2.) After service of notice, the respondents having entered appearance through the learned CGC, filed the Statement of Objections, resisting the Writ Petition; learned ASG appearing for the CGC vehemently opposes the Writ Petition making submission in justification of the impugned order.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this Court is inclined to grant indulgence in the matter as under and for the following reasons: