SAROJA SHANMUGHAM Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent of both parties, the main writ petition itself is taken up today for final hearing.

(2.) I have heard Mr. Habibullah Badhsha, Senior Counsel, for the petitioner and Mr. C.A. Sundaram, Addl. Central Government Standing Counsel for the respondents.

(3.) The petitioner has filed the above writ petition for a mandamus directing the second respondent, the Collector of Customs, to return the 30 Bars of gold of ten tolas each, detained under Receipt No. 086357 dated 21.4.1993 to the petitioner. The writ petition was admitted by the Court on 16.6.1993. The 2nd respondent also has filed counter.