Madras High Court
Mr. Kumar Pradeep vs The Additional Commissioner Of Customs ... on 9 March, 2017
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 09.03.2017 CORAM THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU W.P. No.16618 of 2016 and W.M.P.No.14354 of 2016 Mr. Kumar Pradeep ..Petitioner Vs 1. The Additional Commissioner of Customs (AIU) Office of the Principal Commissioner of Customs Air Intelligence Unit Anna International Terminal Chennai Airport, Chennai -600 027. 2. The principal Commissioner of Customs Chennai -I, Commissioner (Airport) Anna International Terminal Chennai Airport, Chennai 600 027. ..Respondents Prayer:- Writ Petition has been filed under Article 226 of the Constitution of India seeking a writ of mandamus directing the 1st respondent to release and return the 410 gms of gold seized from the petitioner under O.S. No. 144/2016-AIR dated 07.02.2016. For Petitioner : Mr. R. Asokan For Respondents : Mr. Vinod Raj for Mr.A.P.Srinivas, Standing Counsel K.RAVICHANDRABAABU dpq O R D E R
It is represented by the learned counsel for the petitioner that during the pendency of the petition, the first respondent has passed an order against the revision which has been filed by the petitioner. Therefore, he submitted that the prayer sought for by the petitioner has become infructuous.
2. Recording the above submission and without going into the merits of the claim of the petitioner, this writ petition is dismissed as infructuous. No costs. Connected miscellaneous petition is also closed.
09.03.2017 dpq Index : Yes/No Internet:Yes/No To
1. The Additional Commissioner of Customs (AIU) Office of the Principal Commissioner of Customs Air Intelligence Unit Anna International Terminal Chennai Airport, Chennai -600 027.
2. The Principal Commissioner of Customs Chennai -I, Commissioner (Airport) Anna International Terminal Chennai Airport, Chennai 600 027 W.P. No.16618 of 2016 and W.M.P.No.14354 of 2016 http://www.judis.nic.in