VISHNU M. HARLALKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Learned counsel for the Respondents waive service. By consent, the Rule is made returnable forthwith. The writ petition is taken up for hearing and final disposal, by consent and on the request of learned counsel.

(2.) The Settlement Commission by an order dated 9 November 2009 passed under Section 127C(5) of the Customs Act, 1962, directed as follows :

(3.) The Settlement Commission also granted an immunity from prosecution under the Customs Act, 1962 ('the Act'). The Settlement Commission further issued the following direction :