SANKAR PANDI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Order of the Court is as follows :- Heard the learned Counsel for the parties.

(2.) THE petitioner in this Writ Petition is aggrieved by the orders passed directing the petitioner to pay penalty regarding payment of redemption value for the articles which are brought from Singapore. Subsequently, the petitioner contended that he is no longer interested to take return for the purpose of use or consumption within India, but he wanted to re-export the same. THErefore, he prayed that he need not pay any redemption value. No order has been passed in the revision petition where such prayer has been made. Hence, the present Writ Petition has been filed.

(3.) IN the result, the Writ Petition is partly allowed. No costs. Consequently, connected W.M.Ps. are closed.