Jawahar Lal Gupta, J.@mdashThe petitioner prays for issue of a writ of mandamus directing the respondent/authorities to ""return 600 grams of
gold as per the order Annexure P-3 passed by Customs, Excise & Gold (Control) Appellate Tribunal, New Delhi and also to pay damages"".
2. The respondents contest the petitioner''s claim. They maintain that only 93.300 grams of gold pieces had been taken into possession. It has also
been pointed out that the observation in the order of the Tribunal that the order of the Authority directing ""confiscation of 600 grams of gold
ornaments"" is based on a wrong assumption of facts. An application for rectification was filed and has been pending since July, 1999.
3. Counsel for the parties have been heard.
4. The petitioner has not placed on record anything to show that 600 grams of gold ornaments had been actually seized by the respondents. Thus,
it is not possible for this Court to give a direction that 600 grams of gold be immediately returned to the petitioner. However, it is the admitted
position that gold pieces weighing 93.300 grams are with the respondents. Nothing has been pointed out to show that there was any contravention
of the provisions of the Customs Act, 1962 or the Gold (Control) Act, 1968 in so far as these pieces of gold weighing 93.300 grams are
concerned. Thus, we direct that this gold shall be returned to the petitioner. In respect of the remaining gold, the rectification petition filed by the
Department is stated to be still pending. Further action shall be taken in the light of the order that may be passed by the Tribunal. Since the matter
has remained pending with the Tribunal for the last more than two years, we direct that it should be decided as expeditiously as possible,
preferably within three months.
5. The writ petition is disposed of in the above terms. No costs.