KANTILAL MANJI BHUVA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, being aggrieved by the order passed by the Customs, Excise and Gold Control Tribunal, Western Regional Bench, Mumbai on 18 -2 -1999, has preferred this petition. From the order it is very clear that despite the large sum which he was required to pay, the Tribunal has directed to pay only a sum of Rs. 1,50,000/ -. It is required to be noted that the case of petitioner is that the petitioner and others were travelling in a car after coming from Muscat by plane and that they were poor and daily wage earners. The Tribunal has considered their statement in detail. Not only that but it was found that even on an earlier occasion the applicant was engaged in smuggling activities. Smuggled gold was concealed. We do not find any reason to interfere with the order passed by the Tribunal which is an interim order. Hence rejected. Notice is discharged. No order as to costs. Interim relief stands vacated.