NARENDRA KUMAR JAIN Vs. DINESH MEENA AND ORS.

JUDGEMENT

(1.) This writ petition has been preferred with the following prayers:

(2.) Having heard counsel for both the sides and looking to the facts and circumstances of the case, it appears that 60 gold bars were seized on 1st / 2nd September, 2016 from the petitioner. Show Cause Notice dated 29th August, 2017 has already been issued by the respondents for confiscation of the gold bars and for penalty etc. The process of adjudication of the Show Cause Notice dated 29th August, 2017 has already been started, which is yet to be completed.

(3.) During the aforesaid process of adjudication, this writ petition has been preferred for correction of methodology of adjudication, which we are not going to interfere at all because it is left on the discretion and wisdom of the respondents and with the expectation that they shall follow the law, rules, regulations and Government policy as applicable to the facts of the case. They shall also keep in mind the judicial pronouncements rendered by the Hon?ble Supreme Court and this Court. We also direct the respondents that if any daily orders have been passed, such order-sheets ought to be supplied to the petitioner after following the procedure, like application etc.