Calcutta High Court (Appellete Side)
Skc (R. Mugan @ Tin Kyaw Kyaw vs The Air Intelligence Unit (Customs) And ... on 11 February, 2015
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
11.02.2015 C.R.R. 1765 of 2014
Court No.28
Item No.18
skc (R. Mugan @ Tin Kyaw Kyaw. vs. The Air Intelligence Unit (Customs) and Ors..)
Mr. Sukanta Chakrabarty
Mr. Sakabda Roy ... for the petitioner
Order dated 7th May 2014 passed by the learned Chief Judicial Magistrate, Barasat, North 24 Parganas in connection with C. Case No.1714 of 2013 under section 135 of the Customs Act, 1962 rejecting the prayer for return of the seized gold has been assailed.
I find that the seizure of the gold was made out under the provisions of the Customs Act and remedy, if any, lies before the appropriate statutory authority under the special statute.
Accordingly, I do not find any reason to interfere with the impugned order. However, the petitioner shall be at liberty to avail his remedy before the appropriate forum in accordance with law, if so advised.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties as early as possible.
( Joymalya Bagchi, J. )