K P ABDUL MAJEED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule : Rule is made returnable forthwith. Learned counsel for the respondents waives service. By consent of the parties, petition is taken up for final hearing.

(2.) On 6th May, 1999 the Officers of the Directorate of Revenue Intelligence seized Indian currency amounting to Rs. 84,00,000/- from the petitioner. Pursuant to investigation, a show cause notice came to be issued on 25-10- 1999. The 2nd respondent by an order-in-original confiscated the seized currency. The petitioner carried an appeal to the Customs, Excise and Services Tax Appellate Tribunal. On 13-6-2006 the Tribunal allowed the appeal of the petitioner.

(3.) It is the case of the petitioner that the petitioner began pursuing the implementation of the Tribunal's order with the respondents and requested the respondents to return the seized Indian currency of Rs. 84,00,000/- along with interest thereon. However, the respondents did not abide by the order.