MUHAMMED ASIF K. A. Vs. SREEJITH M.

JUDGEMENT

(1.) This Court vide judgment dated 22.06.2020 considering the prayers made therein, disposed of the writ petition by passing the following:

(2.) I.A.No.1/2020 has been filed seeking clarification of the order to the limited extent that the direction given by this Court for expeditious issuance of show cause notices under Section 124 of the Customs Act construed as the issuance of show cause notice immediately in view of the fact that almost six months have passed since passing of the judgment dated 22.06.2020 and till date, no show cause notices have been issued. The aforementioned application is dated 17.12.2020.

(3.) However the contempt petition bearing No.209/2021 dated 19.01.2021 has been filed on the premise that the respondents did not issue the show cause notices after a lapse of considerable time and failed to comply with the judgment. In response to the notice issued in the contempt case and the application, respondents have filed a reply raising the following objection: