RAJENDRA S. BAJAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the Petitioner seeks to challenge an order dtd. 21/2/2012 passed by Revisional Authority (Joint Secretary to the Government of India), whereby the said authority did not give full relief but reduced redemption fine from Rs.25,00,000.00 to Rs.20,00,000.00 and personal penalty under Sec. 112 (1) of the Customs Act, 1962 ("the Act") was reduced from Rs.20,00,000.00 to Rs.15,00,000.00.

(2.) Brief Facts:-

(3.) Submissions of Petitioner:-