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Judgment
This petition coming on for orders upon perusing the petition and the affidavit filed in support thereof and upon hearing the arguments of M/s. R. Sudhakar, Advocate for the petitioner and of Mr. V.T. Gopalan, Additional Solicitor General for M/s. S. Udayakumar AGP for the respondents, the court made the following order.
This is a petition to direct respondents 1 to 6 to pay the interim reward as awarded by the learned Single Judge.
The amount of goods seized is nearly Rs. 3 crores, and the reward which is claimed may even run as Rs. 30 lakhs.
Having heard Mr. V.T. Gopalan, the learned Additional Solicitor General, appearing for the appellants Central Government and Mr. R. Sudhakar, the learned Counsel appearing for the 1st respondent/writ petitioner and having regard to the facts and circumstances of the case and balance of convenience, we direct the sixth respondent to pay an amount of Rs. 10 lakhs to the writ petitioner, namely Mr. R.K. Ranganathan, on his furnishing a bank guarantee to the said sum of Rs. 10 lakhs.
We make it clear that in the event of the writ appeal being allowed then the above amount of Rs. 10 lakhs shall be refunded without interest.