LAWS(KER)-1998-9-33

PALAKKAPALLIYALIL ALIMOHAMMED Vs. UNION OF INDIA

Decided On September 07, 1998
PALAKKAPALLIYALIL ALIMOHAMMED Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The prayer in this Original Petition is for the issuance of a writ of certiorari quashing Ext. R2(a) Preventive Detention Order passed by the 2nd respondent Commissioner and Secretary to Government (Home), Trivandrum against the petitioner under S. 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short 'the Act'). Ext. R2(a) order is under challenge in this Original Petition on various grounds. At the admission stage Mr. T. P. Kelu Nambiar, learned Senior Advocate and the learned Additional Advocate General entered appearance for the petitioner and State respectively and the O.P. itself was heard at length. Though it is mentioned in the statement dated 10-3-1998 filed on behalf of the 2nd respondent that "the 2nd respondent craves leave to file a detailed counter - affidavit in due course", neither any leave was sought after filing the statement nor any affidavit filed till date.

(2.) From the statement of facts of the Original Petition and from a scrutiny of the files produced by the Additional Advocate General, it can be seen that the order of detention is passed based on three incidents. The first incident took place on 16-11-1991 in which Indian Currency to the tune of Rs. 9.5 lakhs was seized from the petitioner by the 4th respondent, the Superintendent of Central Excise and Customs, Kozhikode Airport Special Squad who is impleaded herein in his personal capacity. According to the petitioner, the money is the sale proceeds of air tickets sold and due from various customers of M/s. Jeddah Travels in which he is employed as a Collecting Agent, to be handed over to M/s. Air Travel Enterprises (K) Pvt. Ltd., Kozhikode. In spite of the fact that the petitioner had given the names of persons from whom the amount was collected including the copies of their passports, the 4th respondent was stubborn and obstinate in his stand that the currency was the sale proceeds of smuggled goods. Ext. P5 is the claim petition preferred by the petitioner for the release of the amount seized which is the subject matter of O.R. 39/91 charged against him by the 4th respondent. While so, Ext. P6 notice to show cause as to why the Indian Currency of Rs. 9.5 lakhs shall not be confiscated u/S. 121 of the Customs Act, 1962 was issued to the petitioner by the Collector of Central Excise and Customs, Kochi to which the petitioner gave Ext. P7 reply reiterating his stand mentioned above. After hearing parties, the Deputy Collector (Customs) passed Ext. P8 order directing confiscation of currency under S. 121 of the Customs Act. However, in appeal, the Collector (Appeals) as per Ext. P9 order reversed Ext. P8 directing to release the amount ordered to be confiscated to the petitioner. The Collector (Appeals) did not place any reliance on the statement made by the petitioner as it was found to be made out of duress and uncorroborated and the statements themselves have been retracted. The findings of the Collector (Appeals) in this regard is as follows :

(3.) The second incident relates to the seizure of foreign currency worth Rs. 18.6 lakhs at the Trivandrum Airport on 27-1-1993 from one Muhammed Nazeer. According to the petitioner, there is absolutely no nexus between him and the seizure. The only link with the seizure is a jeep of which the petitioner is the registered owner. The absence of nexus and explanation for not transferring the registration of the jeep which was sold long back is stated in paras 13, 14 and ground 'H' of the O.P. which is extracted below :