ZHINET BANU NAZIR DADANY Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed under Article 226 of the Constitution of India, seeking enforcement of the order dtd. 17/5/2019 passed by a co-ordinate bench of this Court in W.P. (C) 4606/2018.

(3.) The Petitioner, who is a Kenyan National, had sought return of gold weighing about 3732.48 gms, which was brought by her while travelling to India. The Customs had seized the same on 5/1/2015 at I.G.I Airport, New Delhi. The Petitioner was not served a Show Cause Notice for six months after the seizure. The said seizure was accordingly challenged by her in W.P. (C) 4606/2018.