Madras High Court
M/S.M.G.Copier vs The Commissioner Of Customs on 20 April, 2011
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 20.4.2011
CORAM
THE HONOURABLE MR.JUSTICE M.JAICHANDREN
Writ Petition No.10049 of 2011
M/S.M.G.COPIER
REP. BY ITS PROPRIETOR
MR.N.SARAVANA GUPTHA .. petitioner
Vs
1 THE COMMISSIONER OF CUSTOMS
(SEAPORT-IMPORTS) CUSTOM HOUSE
NO.60 RAJAJI SALAI CHENNAI 1
2 THE ADDITIONAL COMMISSIONER OF
CUSTOMS GR 5 CUSTOM HOUSE
NO.60 RAJAJI SALAI CHENNAI 1
3 THE DIRECTOR GENERAL OF FOREIGN
TRADE AND EX-OFFICIO
ADDITIONAL SECRETARY TO THE
GOVERNMENT OF INDIA
MINISTRY OF COMMERCE AND INDUSTRY
DEPARTMENT OF COMMERCE
NEW DELHI .. RESPONDENTS
Prayer: This petition has been filed seeking for a writ of Mandamus directing the first and the second respondents herein to release the goods viz.,106 units of old and used digital multifunction print and copying machines with accessories, imported vide bill of entry No.3114137, dated 4.4.2011, under free as second hand capital goods in terms of para 2.17 read with definitions under 9.12 of Foreign Trade Policy, 2009-2014 without imposing any restriction in the absence of specific restriction in para 2.17 of foreign trade policy and in para 2.33 of hand book of procedure 2009-2014 and any notification by the third respondent.
For Petitioner : Mr.A.K.Jayaraj
For Respondents : Mr.T.R.Senthilkumar
for R1, R2
Mr.P.Mahadevan
C.G.S.C. For R3
O R D E R
Heard the learned counsels appearing for the petitioner, as well as the respondents.
2. The learned counsels appearing on behalf of the respondents had submitted that investigations are being carried on, in respect of the import of the Second Hand Digital Multifunction Print and Copying Machines. Thereafter, adjudication proceedings would be held to find out if any irregularities had been committed in the import of such goods. While so, this Court may be pleased to release the goods, if it deems it fit to do so, on the petitioner depositing 40% of the enhanced value, apart from paying the applicable rate of duty on the enhanced value. They had also submitted that the adjudication proceedings could be completed by the respondents, within a period of 15 days from the time of its commencement.
3. In view of the several orders passed by this Court, directing the respondents to release the goods in question, on certain conditions, and as the submissions made by the learned counsels appearing on behalf of the respondents have not shown any new grounds, for the modification of the earlier orders passed, in similar matters, this Court finds it fit to direct the respondents to release the goods in question, with similar conditions.
4. It is also seen that the conditions imposed by this Court, in its earlier orders, had been confirmed by a Division Bench, in its order, dated 21.10.2009, made in W.A.No.1508 of 2009 (THE COMMISSIONER OF CUSTOMS (IMPORTS), SEAPORT, CHENNAI AND ANOTHER Vs. M/S.POLYCRAFT EXPORTS (P) LTD., AND ANOTHER). Thereafter, orders have been passed in several writ petitions, including the order, dated 2.12.2010, in W.P.Nos.26964 and 27146 of 2010, directing the release of the detained goods, without any modification of the conditions impugned in the earlier orders.
5. In such circumstances, this writ petition is disposed of, directing the petitioner to deposit 25% of the enhanced value, apart from paying the applicable rate of duty on the enhanced value. On complying with the above said conditions, the respondents are directed to release the goods, in question, forthwith, with liberty to the respondents to proceed further, with the adjudication proceedings, in accordance with law. The petitioner shall co-operate, fully, in the adjudication proceedings to be conducted by the respondents. No costs. Connected M.P.No.1 of 2011 is closed.
lan To 1 THE COMMISSIONER OF CUSTOMS (SEAPORT-IMPORTS) CUSTOM HOUSE NO.60 RAJAJI SALAI CHENNAI 1 2 THE ADDITIONAL COMMISSIONER OF CUSTOMS GR 5 CUSTOM HOUSE NO.60 RAJAJI SALAI CHENNAI 1 3 THE DIRECTOR GENERAL OF FOREIGN TRADE AND EX-OFFICIO ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA MINISTRY OF COMMERCE AND INDUSTRY DEPARTMENT OF COMMERCE NEW DELHI