Madras High Court
M/S.Aadishwar Excipients Pvt.Ltd vs The Commissioner Of Customs (Icegate) on 10 August, 2023
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.23080 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.08.2023
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
W.P.No.23080 of 2023
M/s.Aadishwar Excipients Pvt.Ltd.,
112A, Truck Terminal CMD, GNT Road,
Madhavaram, Chennai – 600 110,
Rep.by its Director
K.Ramlal Jain ... Petitioner
Vs.
1.The Commissioner of Customs (ICEGATE)
No.60, Rajaji Salai, Customs House,
Chennai 600 001.
2.The Addl.Commissioner of Customs (ICEGATE)
No. No.60, Rajaji Salai, Customs House,
Chennai 600 001.
3.The Asst/Deputy Commissioner of Customs (Docks-Admn)
Export Commissionerate,
No.60, Rajaji Salai, Customs House,
Chennai 600 001.
4.ICEGATE Service Desk
Central Board of Indirect Taxes & Customs,
Govt.of India, Department of Revenue,
Ministry of Finance, New Delhi.
____________
https://www.mhc.tn.gov.in/judis
Page No. 1 of 4
W.P.No.23080 of 2023
5. The Directorate General of Systems,
& Data Management (ICEGATE)
1st Floor, CR Building, IP Estate ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, for
issuance of a Writ of Mandamus, directing the respondents to consider the
representation of the petitioner dated 27.06.2023, in so far as, in the said
representation, the petitioner had sought for, to take immediate steps to
update the customs duty payment of Rs.24,30,780/- made by the
petitioner, in the ICEGATE portal, concerning the import consignment of
goods made vide Bill of Entry No.5421314 dated 07.04.2023, through the
Chennai Seaport customs, the goods of which had already been assessed and
cleared by the proper officer of customs.
For Petitioner : Mr.S.Baskaran
For Respondents : Mr.K.Umesh Rao
Senior Standing Counsel
ORDER
Mr.K.Umesh Rao, learned Senior Standing Counsel takes notice on behalf of the respondents.
____________ https://www.mhc.tn.gov.in/judis Page No. 2 of 4 W.P.No.23080 of 2023
2. This writ petition has been filed for a Writ of Mandamus to consider the petitioner’s representation dated 27.06.2023. The petitioner has requested to the respondent to take immediate steps to update ICEGATE System/Online Portal by Bill of Entry No.5421314 dated 07.04.2023, this writ petition is disposed of at the time of admission without expressing any opinion on merits of the case by directing the respondents 4 and 5 in consultation with the respondent Nos.2 and 3 to consider and pass appropriate orders on the representation dated 27.06.2023 of the petitioner within a period of one week from the date of receipt of a copy of this order.
No costs.
10.08.2023 Index : Yes/No Internet : Yes/No Neutral Citation : Yes/No kkd ____________ https://www.mhc.tn.gov.in/judis Page No. 3 of 4 W.P.No.23080 of 2023 C.SARAVANAN, J.
kkd To
1.The Commissioner of Customs (ICEGATE) No.60, Rajaji Salai, Customs House, Chennai 600 001.
2.The Addl.Commissioner of Customs (ICEGATE) No. No.60, Rajaji Salai, Customs House, Chennai 600 001.
3.The Asst/Deputy Commissioner of Customs (Docks-Admn) Export Commissionerate, No.60, Rajaji Salai, Customs House, Chennai 600 001.
4.ICEGATE Service Desk Central Board of Indirect Taxes & Customs, Govt.of India, Department of Revenue, Ministry of Finance, New Delhi.
5. The Directorate General of Systems, & Data Management (ICEGATE) 1st Floor, CR Building, IP Estate W.P.No.23080 of 2023 10.08.2023 ____________ https://www.mhc.tn.gov.in/judis Page No. 4 of 4