GIRISH RAMESHCHANDRA MALANI Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with consent of the learned Counsel for the parties.

(2.) On 01/12/2016, the petitioner, Mr. Girish Rameshchandra Malane, was travelling towards Mahur for visiting Renuka Devi Temple and was carrying an amount of Rs.2,00,000.00 in cash consisting of 400 currency notes of the denomination of Rs.500.00. During the course of the journey, his vehicle was intercepted by a police patrol team at Keroli Naka in view of the ongoing municipal elections, and the said cash amount was seized as a precautionary measure and deposited at Mahur Police Station and an entry to that effect was made in the General Diary.

(3.) The said seizure was duly intimated to the Income Tax Department via official communication dtd. 01/12/2016. Upon examination of the matter, the Income Tax Authorities concluded that the amount was legitimate and did not find it necessary to take any further action with regard to the said amount. It is thus clear that the legitimacy of the amount carried by the petitioner was not in dispute.