UNION OF INDIA Vs. DHANAK M RAMJI

JUDGEMENT

(1.) Rule in both the petitions. Heard forthwith.

(2.) The department had approached this court against the order of the Tribunal whereby the Tribunal after holding that the confiscated goods can be redeemed, imposed a fine of Rs. 2.50 lakhs. The Tribunal proceeded on the footing that these are not prohibited goods. In this petition we are only concerned with the jewellery. We are not concerned with the issue of foreign currency.

(3.) Writ Petition No. 1022 of 2009 was filed by respondent in Writ Petition (Lodging) No. 1397 of 2009. It is his submission that though there is an order for redemption of the goods on payment of fine, the respondents had failed to allow him to redeem the goods and consequently the petition.