DIBYENDU ROY CHOWDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) The Court : In this writ application, the petitioner has inter alia , prayed for orders directing the Respondent Customs Authorities to pay a further amount of Rs. 24.60 lakhs to the petitioner as and by way of reward for information furnished by the petitioner that led to realization of customs duty along with penalty and interest.

(2.) One Zanen Vestoep Holand, imported a huge consignment of dredging materials for dredging work in the Hooghly river in the year, 1990.

(3.) The import was allowed without payment of Customs duty against a Bond, whereby the importer undertook to re-export the said materials after six months, or within such extended period as may be permitted by the competent authority.