CONG LING Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of learned Counsel for the parties, this Petition is being heard for final disposal.

(2.) By this Petition filed under Article 226 of the Constitution of India, 1950, Petitioner is seeking the following reliefs:-

(3.) It is submitted that Petitioner is a Chinese passport holder who was traveling to Delhi on 12 th December, 2012 from Beijing. However, due to bad weather condition, the flight landed in Mumbai on 13th December, 2019 and the Petitioner for the purpose of taking domestic flight from Mumbai to Delhi cleared the green channel without declaring anything. It is submitted that an officer who had kept a discreet watch on the Petitioner's suspicious movement intercepted her and found 10 gold bars each weighing 1 Kg.