- (1.) This order will dispose of Civil Writ Petition Nos. 16844,16845 and 16846 of 2006.
(2.) The petitioners imported raw material without payment of duty. The adjudicating authority under the Customs Act, 1962, after show cause notice, confirmed demand of duty against the petitioners, apart from other directions, in following terms: 1. I hereby confirm Customs duty amounting to Rs. 15,90,03,872/- (Rupees Fifteen Crores Ninety lakhs Three Thousand Eight Hundreds and Seventy Two only) on M/s. Royal Industries Limited, Chandigarh Road, Ludhiana; tinder Section 28(1) and 72(1) of the Customs Act, 1962 read with the Notification and the Bond; 2. I impose interest @ 20% p.a. on M/s. Royal Industries Limited, Chandigarh Road, Ludhiana from the dates as specified in the preceding paragraphs till date of payment of duty in terms of condition No. 6 of the Notification and the Bond executed by the Noticee and under Section 28AB of the Customs Act, 1962;
(3.) I confiscate the goods valued at Rs. 26,73,04,727/- under Section 111(o) of the Customs Act, 1962. However, since the goods have already been cleared and are therefore not available/traceable, no redemption fine can be imposed for their redemption;;