M/S.Al Huda Exports And Imports vs Union Of India on 29 July, 2019

[Cites 1, Cited by 1]

Madras High Court

M/S.Al Huda Exports And Imports vs Union Of India on 29 July, 2019

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                      W.P(MD)No.642 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 29.07.2019

                                                    CORAM

                            THE HONOURABLE DR.JUSTICE ANITA SUMANTH

                                          W.P(MD)No.642 of 2014
                                         and M.P(MD)No.1 of 2014

                 M/s.AL Huda Exports and Imports,
                 Rep. by its Proprietor Z.A.Mohamed,
                 67/2, Mela Ranganathapuram,
                 Tuticorin – 628 002.                                   ... Petitioner

                                                      Vs.

                 1.Union of India,
                   Rep. by its Secretary,
                   Ministry of Finance, Department of Revenue,
                   Raisina Hill, North Block,
                   New Delhi – 110 001.

                 2.The Director (ICD),
                   Central Board of Excise and Customs,
                   Ministry of Finance, Department of Revenue,
                   North Block, New Delhi – 110 001.

                 3.The Commissioner of Customs,
                   Custom House, New Harbour Estate,
                   Tuticorin – 628 004.                                 ... Respondents


                 Prayer: Writ Petition filed under Article 226 of the Constitution of India
                 praying for the issuance of a writ of Declaration, declaring the Table – 3 of
                 the impugned Notification No.85/2013-Customs (N.T), dated 21.08.2013
                 of the second respondent in fixing the Tariff Value of the Areca Nuts as
                 USD 1870 PMT as ultra vires, illegal and unconstitutional.
                              For Petitioner    :    Mr.A.K.Jayaraj

                              For RR 2 & 3      :    Mr.B.Vijay Karthikeyan
http://www.judis.nic.in
                                                      1/2
                                                                      W.P(MD)No.642 of 2014


                                                                     DR.ANITA SUMANTH,J.

                                                                                           ps


                                                     ORDER

Learned counsel for the petitioner seeks permission of this Court to withdraw the Writ Petition and has also made an endorsement in this regard.

2.In the light of the same, the Writ Petition is dismissed as withdrawn. No costs. consequently, connected Miscellaneous Petition is closed.




                                                                        29.07.2019
                 Index         : Yes/No
                 Internet      : Yes/No
                 ps

                 To
                 1.Union of India,
                   Rep. by its Secretary,

Ministry of Finance, Department of Revenue, Raisina Hill, North Block, New Delhi – 110 001.

2.The Director (ICD), Central Board of Excise and Customs, Ministry of Finance, Department of Revenue, North Block, New Delhi – 110 001.

3.The Commissioner of Customs, Custom House, New Harbour Estate, Tuticorin – 628 004.

W.P(MD)No.642 of 2014

http://www.judis.nic.in 2/2

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