Madras High Court
N.C.Alexander vs The Commissioner Of Customs on 12 January, 2016
Author: R.Mahadevan
Bench: R. Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.01.2016
CORAM:
THE HON'BLE MR. JUSTICE R. MAHADEVAN
W.P.No.30429 of 2015 and
M.P.No.1 of 2015
N.C.Alexander .. Petitioner
Vs
1.The Commissioner of Customs
Chennai-II Commissionerate,
Custom House, No.60, Rajaji Salai,
Chennai - 600 001.
2.The Additional Commissioner of
Customs (Group-1), Custom House,
No.60, Rajaji Salai, Chennai - 600 001.
3.The Assistant/Deputy Commissioner
of Customs (Group-1),
Custom House, No.60, Rajaji Salai,
Chennai - 600 001. .. Respondents
Writ Petition filed under Article 226 of the Constitution of India praying for a writ of mandamus directing the respondents to cause release of goods covered under Bills of Entry No.2659954 and 2659878 both dated 21.09.2015, (priced as per Apostilled Contract No.27045 dated 14.08.2015, on the basis of contract price and the invoice value declared by the petitioner/ Importer) viz., fresh Apples without taking into consideration Notification No.21/2015-2020 dated 14.09.2015 issued by Director General of Foreign Trade, New Delhi.
For petitioner .. Mr.B.Satish Sundar
For respondents .. Dr.Devendran
Standing Counsel for C. & E.
O R D E R
The writ petition has been filed by the petitioner seeking a writ of mandamus directing the respondents to cause release of goods covered under Bills of Entry No.2659954 and 2659878 both dated 21.09.2015, (priced as per Apostilled Contract No.27045 dated 14.08.2015, on the basis of contract price and the invoice value declared by the petitioner/ Importer) viz., fresh Apples without taking into consideration Notification No.21/2015-2020 dated 14.09.2015 issued by Director General of Foreign Trade, New Delhi.
2.Heard the learned counsel the petitioner and the learned Standing Counsel for the respondents.
3.According to the learned counsel for the petitioner, the writ petition has become infructuous, since the goods had already been released.
4.Accordingly, the writ petition is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is also dismissed.
12.01.2016 sgl To
1.The Commissioner of Customs Chennai-II Commissionerate, Custom House, No.60, Rajaji Salai, Chennai - 600 001.
2.The Additional Commissioner of Customs (Group-1), Custom House, No.60, Rajaji Salai, Chennai - 600 001.
3.The Assistant/Deputy Commissioner of Customs (Group-1), Custom House, No.60, Rajaji Salai, Chennai - 600 001.
R.MAHADEVAN, J.
sgl W.P.No.30429 of 2015 12.01.2016