GANESH INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) AFFIDAVIT of Shri Pradynasheel Ramrao Jumle, Assistant Director, Directorate of Revenue Intelligence, Ludhiana, filed in Court today, is taken on record. A perusal of the affidavit reveals that investigation under Section 53 of the Narcotic Drugs & Psychotropic Substances Act, 1985, is in progress. The Directorate of Revenue Intelligence has desealed the premises and handed them over to the petitioner. The petition has, therefore, been rendered infructuous. However, before disposing of the writ petition, it would be appropriate to remind the Directorate of Revenue Intelligence that it is required to conclude investigation expeditiously. A perusal of the original record reveals that apart from addressing letters and seeking replies from various persons, no concrete steps have been taken in the matter. In case the premises in dispute were being used as a laboratory to manufacture narcotics, the investigation should have concluded. The respondents are directed to conclude investigation expeditiously and proceed in accordance with law failing which the matter be placed before the head of the Directorate of Revenue Intelligence for taking appropriate action against officers responsible for this delay.

(2.) DISPOSED of accordingly.