Madras High Court
M/S.Athavan Impex vs The Assistant Commissioner Of Customs on 14 December, 2016
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 14.12.2016 CORAM THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU W.P(MD)No.23958 of 2016 M/s.Athavan Impex, represented by its Proprietor, 65/A,Doovipuram 4th Street, Tuticorin ? 628 003. ..Petitioner Vs The Assistant Commissioner of Customs, Drawback Section, Customs House, Tuticorin. ..Respondent. Prayer: Writ Petition filed under Article 226 of the Constitution of India, praying this Court to issue a Writ of Mandamus to direct the respondent to consider and pass orders on the supplementary claim for duty drawback made by the Petitioner dated 8.12.2016 within the time stipulated by this Court. !For Petitioner :Mr.Mahaboob Athiff for M/s.Ajmal Associates ^For Respondent :Mr.R.Nandakumar Central Govt. Standing Counsel :ORDER
The Petitioner seeks for a Writ of Mandamus directing the respondent to consider his request, dated 8.12.2016 calling for supplementary claim for duty drawback.
2.Mr.R.Nandakumar, learned Central Government Standing Counsel takes notice for the respondent.
3.By consent of both parties, the main Writ Petition is taken up for disposal, at the admission stage itself.
4.After making such claim only on 08.12.2016, the Petitioner has rushed to this Court and filed the present Writ Petition on 13.12.2016, without even waiting for a reasonable time for the respondent to act on the Petitioner's request. Therefore I consider the present Writ Petition as highly pre- matured.
5.Accordingly, this Writ Petition is disposed of, with liberty to the Petitioner to approach this Court, if their application is not disposed of within a reasonable time. No costs.
To The Assistant Commissioner of Customs, Drawback Section, Customs House, Tuticorin..