Ajit K.Sengupta, J. - (1.) These two writ applications are heard together and disposed of by this judgment and order.
(2.) Originally the grievance of the petitioner in these two writ applications both filed on 20th May, 1988 was against the two several show cause notices. Pursuant to the direction of this Court, the adjudication order was passed by the Additional Collector of Customs and by his order dated 1st December, 1988, the Additional Collector of Customs imposed the penalty and redemption fine. The said order is under challenge in this proceeding.
(3.) The facts leading to the said adjudication order which is impugned in this proceeding are stated hereinafter.;