R.K. RANGANATHAN Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) THIS petition coming on for orders upon perusing the petition and the affidavit filed in support thereof and upon hearing the arguments of M/s. R. Sudhakar, Advocate for the petitioner and of Mr. V.T. Gopalan, Additional Solicitor General for M/s. S. Udayakumar AGP for the respondents, the court made the following order.

(2.) THIS is a petition to direct respondents 1 to 6 to pay the interim reward as awarded by the learned Single Judge.

(3.) THE amount of goods seized is nearly Rs. 3 crores, and the reward which is claimed may even run as Rs. 30 lakhs.