MARJAN Vs. COMMISSIONER OF CUSTOMS AND OTHERS

JUDGEMENT

(1.) This writ petition is filed for the release of the petitioner's car, namely, Toyota Innova bearing its Registration Number TN-11- Z-2651 on the basis of the order passed by the Joint Commissioner of Customs, Trichy - the second respondent, dated 07.03.2018.

(2.) According to the petitioner, she let her car to her friend, wherein the vehicle was involved in some illegal activities of smuggling gold without her knowledge. The vehicle was seized on 29.05.2017. After considering her case, the second respondent passed an Order-in-Original Number in TCP-CUS-PRV-JTC-031-18, dated 07.03.2018, wherein, paragraph 4 reads as under:

(3.) A direction was issued to pay a fine in lieu of confiscation under section 125 of the Customs Act, 1962 to redeem the vehicle. In compliance with the order of the second respondent, the petitioner remitted the fine in TR-6 Challan No.57/2017-18, on 19.03.2018. In spite of the payment of fine amount, the vehicle was released. Therefore, the present writ petition has been preferred.