PRADEEP KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Central Preventive Officers of the Customs Department, Allahabad searched the residential premises of the petitioner on 21.6.1994 and recovered goods of foreign origin and silver currency. Subsequently the petitioner was served with the show cause notice dated 24.10.1994 requiring him to show cause as to why proceeding under Section 111 of the Customs Act, 1962 be taken. The petitioner alleges that he submitted his explanation on 15th Feb., 1995 but the respondents have not adjudicated the matter and the result of which the petitioner is suffering great irreparable loss.

(2.) After having heard learned Counsel for petitioner we dispose of this petition but directing the Collector (Preventive) Customs, Lucknow to adjudicate the matter if possible within a period of two months from the date of production of certified copy of this order before him. Petitioner will cooperate in the proceeding and shall not seek adjournment.