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Judgment
Dinesh Kumar Singh, J
Heard Mr Sreenath D learned Counsel for the petitioner and Mr Sreelal N Warrier learned Standing Counsel for the Customs Department.
The present writ petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:
“1. To direct the 1st respondent to consider and pass orders in Exhibit P6 petition filed by the petitioner and release goods illegally confiscated by the 2nd respondent.
To direct the 1st respondent to consider and pass orders in Exhibit P6 petition filed by the petitioner within a time frame fixed by this Hon'ble Court.
To direct the respondents to release the goods confiscated provisionally under Section 110A of the Customs Act pending the order of the adjudicating officer.”
The petitioner was apprehended when he arrived at Cochin Airport on 07.09.2023. From the petitioner, Rs.1 lakh cash and gold ornaments weighing 389 grams were recovered. A seizure memo was prepared in Ext.P3.
3.1 Pending adjudication, the petitioner has moved an application (Ext.P6) for the return of the gold ornaments and Rs.1 lakh cash, which was seized from him on 07.09.2023 at Cochin Airport.
Considering the submissions made, the 1st respondent shall consider the application (Ext.P6) and pass necessary orders in accordance with the law expeditiously, preferably within a period of two months.
With the aforesaid direction, the present writ petition stands disposed of.